Kerala High Court
Sreelatha K vs State Of Kerala on 3 September, 2024
Author: V.G.Arun
Bench: V.G.Arun
2024:KER:66863
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
WP(C) NO. 20183 OF 2024
PETITIONER:
SREELATHA K
AGED 54 YEARS
W/O. LATE JYOTHY E.K,'SREE DEEPTHI',
MUTHUVADATHOOR P.O, PURAMERY, VADAKARA, KOZHIKODE,
PIN - 673503
BY ADV. S.K.SAJU
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001
2 KERALA STATE INSURANCE DEPARTMENT
DISTRICT INSURANCE OFFICE, KOZHIKODE, 5TH FLOOR, BLOCK C,
CIVIL STATION, CIVIL STATION P.O, KOZHIKODE REPRESENTED BY
ITS DIRECTOR, PIN - 673020
3 DIRECTOR
STATE INSURANCE DEPARTMENT, TRANS TOWER, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
BY ADV. SMT. DEEPA NARAYANAN, SR. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.20183 of 2024
2024:KER:66863
2
JUDGMENT
Dated this the 03rd day of September, 2024 The petitioner's grievance is regarding non-disbursal of the Group Insurance, which she became entitled upon her husband's death.
2. When the matter was taken up for consideration, learned Counsel for the petitioner and the learned Government Pleader submitted that the petitioner's grievance stands allayed by the decision of the Government to disburse the Group Insurance vide (G.O. (Ord) No.4773/2024/GEDN dated 02.08.2024).
3. A perusal of the order shows that the Government has decided to disburse the Group Insurance as a special case.
In view of the above development, the writ petition is closed.
Sd/-
V.G.ARUN JUDGE NB/3-9 W.P.(C)No.20183 of 2024 2024:KER:66863 3 APPENDIX OF WP(C) 20183/2024 PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE DEATH CERTIFICATE DATED 14.01.2022 EXHIBIT P2 A TRUE COPY OF THE FORWARDING LETTER DATED 02.02.2023 SEND BY THE PRINCIPAL, GOVT. HSS, VALAYAM, KOZHIKODE TO THE 2ND RESPONDENT EXHIBIT P3 A TRUE COPY OF THE APPEAL DATED 06.09.2023 BEFORE THE 3RD RESPONDENT EXHIBIT P4 A TRUE COPY OF THE APPLICATION DATED 08.01.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT EXHIBIT P5 A TRUE COPY OF THE ORDER DATED 21.03.2024 ISSUED BY THE 3RD RESPONDENT EXHIBIT P6 A TRUE COPY OF THE ORDER DATED 02.08.2024 ISSUED ON BEHALF OF THE 1ST RESPONDENT RESPONDENT EXHIBITS EXHIBIT R3(a) TRUE COPY OF THE GO(P) NO. 371/85/FIN DATED 08.07.1985 EXHIBIT R3(b) TRUE COPY OF THE GO(P) NO. 448/2002/FIN DATED 06.07.2002 TRUE COPY P.A. TO JUDGE