Sreelatha K vs State Of Kerala
2024 Latest Caselaw 26356 Ker

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

2024:KER:66863

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