Kiran Jeet Kaur vs Esic And Anr
2012 Latest Caselaw 2489 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%            Judgment delivered on: 17th April, 2012

+            W.P.(C) No.2209/2012

      KIRAN JEET KAUR                                         ..... Petitioner
                                     Through: Mr.Prabhat Kiran, Adv.

                            versus

      ESIC AND ANR                                              ..... Respondents
                                     Through: NEMO.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

1. The petitioner is wife of respondent No.2 sought mandamus whereby directing the respondent No.1 to protect the fundamental and legal rights of the petitioner and to perform their legal as well as statutory duty with utmost care and caution so that no injustice would be caused to her.

2. Also sought directions to respondent No.1 to immediately decide the representations/complaints of the petitioner as per law before retirement of respondent No.2 or before the release of any retirement benefits in favour of respondent No.2.

3. Learned counsel appearing on behalf of petitioner submits that the petitioner is apprehending that since respondent No.2 is having illicit relations with some other lady, therefore, he may make her out from all the

retirement benefits for which she is legally entitled.

4. Respondent No.2 is going to retire on 30.04.2012. Therefore, I direct respondent No.1 to decide the representations dated 09.01.2012 and 29.03.20121 made by petitioner within ten days from today.

5. Registry to send the copy of this order to respondent No.1 for compliance.

6. In view of above, petition stands disposed of.

7. Dasti.

SURESH KAIT, J

APRIL 17, 2012 Mk