LAWS(MAD)-2020-2-303

ARULMANI Vs. DISTRICT COLLECTOR

Decided On February 11, 2020
ARULMANI Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Writ of Certiorarified Mandamus, questioning the order of the 2nd respondent, namely, the Sub-Collector, Namakkal District, dated 05.06.2018 and quash the same and direct the said official to issue a certificate to the petitioner categorizing her as a Destitute Widow.

(2.) The petitioner Arulmani, wife of late Nanthakumar, resident of Rasipuram, Namakkal District, had completed her SSLC and could not pursue further education due to poverty. She belongs to the Scheduled Caste Community. She was married to one Nanthakumar of Namakkal Town. A female child was born out of their wedlock. Her husband Nanthakumar, met with an accident and died on 13.12.2013. Thereafter, the petitioner and her minor daughter lived with her parents. She is doing some coolie work.

(3.) The petitioner submitted an application to the 4th respondent, Tahsildar, Namakkal District, seeking certificate as Destitute Widow, so as to get some employment on the quota available to the Destitute widow. The 4th respondent had sent a letter to the 3rd respondent namely, Tahsildar, Namakkal Taluk, Namakkal District, to submit a report whether to any movable and immovable property stands in the name of the petitioner's husband. Accordingly, the 3rd respondent has sent a report, stating that there is no property standing in the name of the petitioner's husband. The 4th respondent, then sent a report to the 1st respondent recommending to issue the Destitute Widow Certificate. The 4th respondent also referred to the report given by the concerned Village Administrative Officer and the Revenue Inspector. It was stated that the petitioner was doing coolie work and nobody in her family was working in Government Service or in Private Sector and her monthly income would be Rs.3,000/-. The second respondent, however, rejected the request for issuing Destitute Widow Certificate. It is under these circumstances, that the Writ Petition has been filed by the petitioner.