T THYAGARAJAN Vs. DISTRICT LAND SURVEY OFFICER

JUDGEMENT

(1.) THE petitioners have approached this Court with a prayer for issuance of a writ in the nature of mandamus directing respondents 1 and 2 to pay the terminal benefits including Gratuity, LIC, Provident Fund and death benefits of the deceased viz., T.Ganesan to the petitioners with interest at 12% per annum w.e.f. 18.10.2000.

(2.) THE petitioners claim the terminal benefits of late Mr.T.Ganesan by claiming themselves to be his legal representatives. It is pleaded in the petition, that late Mr.T.Ganesan died on 11.05.1991 without leaving behind any class-I legal heirs. THE petitioners, being brother and sisters, are entitled to retiral benefits, by way of succession.

(3.) CONSEQUENTLY, this writ petition is dismissed with cost, which are assessed at Rs.5,000/-. CONSEQUENTLY, connected miscellaneous petition is also dismissed.