MARY CHEEKU Vs. CORPORATION OF KOCHI

JUDGEMENT

(1.) THE petitioner is the wife of Mr.John Cheeku, who was an employee of the Corporation of Kochi. He was allowed to retire from service on account of mental illness. THE petitioner has been appointed as the guardian of the said John Cheeku by the Additional District Court, Ernakulam, by Ext.P4 order, for the purpose of receiving terminal benefits of Mr.John Cheeku. Mr.John Cheeku has been sanctioned invalid pension. THE petitioner's grievance in this writ petition is that the terminal benefits of Mr.John Cheeku have not been disbursed.

(2.) THE respondents have filed a statement, which reads thus;