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Judgment
No one appears on behalf of the petitioner.
A counter affidavit is filed on behalf of the concerned respondent.
Learned counsel for the State points out from Annexures-C and D that the admissible dues under the Death-cum-Retiral Gratuity has been authorized in favour of the wife of the petitioner who has
died. Similarly, pension amount of the deceased employee till he was alive has also been authorized. No application has been filed for substitution of the writ petitioner.
On going through the statement made in the diverse counter affidavits and after hearing the Counsel for the State, it appears that the State respondents have already taken steps towards redressal of the grievance of the deceased writ petitioner inasmuch as the admissible dues have been sanctioned/paid in favour of the widow.
The writ application is disposed of granting liberty to the widow of the deceased employee to take appropriate steps towards disbursement of the payment already sanctioned/authorized in her favour. It will also be open to the widow to approach the concerned authority if any other grievance relating to the payment to which the deceased employee was entitled for ventilation of those grievances.
The writ application is disposed of.