SWATHY KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is daughter of deceased Radhakrishna Pillai, who was a government servant, has filed this writ petition seeking to quash Exts.P7 to P12 to the extent they decline Dependency Certificate to the petitioner.

(2.) The petitioner states that her father Radhakrishna Pillai passed away on 17/5/2022 while working under the Health and Family Welfare Department of Government of Kerala. The petitioner was a dependent of the deceased father. In order to obtain employment under the Scheme for employment assistance to the dependents of government servants who die in harness, the petitioner submitted Ext.P7 application dtd. 22/9/2022 to the 5th respondent-Village Officer seeking Dependency Certificate. The 5th respondent sent Ext.P8 report which was adverse to the petitioner. By Ext.P9 letter dtd. 1/11/2022, the 4th respondent observed that the petitioner is not a dependent of the deceased. The 5th respondent thereupon issued Ext.P10 order dtd. 3/11/2022 holding that the petitioner is not a dependent of the deceased and hence Dependency Certificate cannot be issued to the petitioner.

(3.) The petitioner filed appeal against Ext.P10 order. The appeal was rejected by the 4th respondent as per Ext.P11 order dtd. 17/1/2023. The petitioner preferred a further appeal before the 2nd respondent which was forwarded to the 3rd respondent-Sub Collector / RDO. The 3rd respondent stated that the records produced by the petitioner did not establish that the petitioner is a dependent of her father. The Sub Collector / RDO held that the petitioner is a dependent of her husband. The petitioner is aggrieved by Exts.P7 to P12 orders.