E PADMA Vs. DISTRICT COLLECTOR; EXECUTIVE OFFICER, THENKANIKOTTAI TOWN PANCHAYAT; TAHSILDAR AND ASSISTANT DIRECTOR OF LOCAL FUND AUDITS

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner has come forward to file the present writ petition seeking to challenge the order dated 31.10.2007 and for a further direction to the third respondent to include her name in the Legal Heir Certificate.

(3.) The petitioner claims that she is the wife of Late Errappan, who worked as a Sanitary Worker in the second respondent Thenkanikottai Town Panchayat. Her husband died on 29.07.2007 leaving three daughters viz., E. Umamaheswari, E. Vijaya and E. Kousalya. All of them are minors. The petitioner also admits that her husband Late Errappan had earlier married one Palaniammal and has two children namely, E. Sakthivel and E. Maheswari. After the death of her husband, she applied for Legal Heir Certificate for the purpose of getting service benefits of her husband. The third respondent while issuing Legal Heir Certificate did not include her name but issued it in the name of his first wife, her children as well as the petitioner's children.