P. Sam Koshy, J
1. After arguing for sometime, the limited relief that the petitioner has sought for is for an appropriate direction to the respondents No.3&4 to ensure
that whatever dues that were withheld by the authorities before issuance of Annexure P/1, dated 23.06.2015, be released to the petitioner, who is the
legal heir of the deceased employee-Ram Lal Baghel.
2. The prayer made by the petitioner is not opposed by the respondents, however, he submits that it needs verification of facts from the records.
3. In view of the aforesaid submissions, this court is of the opinion that ends of justice would meet if the writ petition is disposed of with a direction to
the petitioner to approach the respondents No.3&4 by making a detailed representation within a period of 15 days from today so far as the amount
which has been withheld by the department and the respondents No.3&4, in turn, are directed to consider the same particularly verify the fact
whether the amounts which were withheld or recovered from the deceased employee namely Ram Lal Baghel has been released back to the
petitioner or not. If not, the petitioner be paid the same subject to verification of the facts and also verifying whether the petitioner is infact the legal
heir of the deceased or not.
4. Let this exercise be concluded within a further period of four months from the date of receipt of representation.
5. The writ petition accordingly stands disposed of.
