K MANONMANI Vs. DISTRICT COLLECTOR, COMMISSIONER, PANCHAYAT UNION, MANAGER (P AND GS), LIFE INSURANCE CORPORATION OF INDIA, PENSION AND GROUP SCHEMES DEPARTMENT AND BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) None appears for the Petitioner.

(2.) The prayer sought for in the writ petition is, in the nature of certiorari, to quash the order, dated 22nd March 2005 passed by the 4th Respondent, withholding the release of Family Benefit Fund, forwarded to the 3rd Respondent for payment to the Petitioner.

(3.) The Petitioner is the wife of Late S. Krishnan, who was employed as 'Assistant' in Sidduvarpatti Panchayat, Vadamadurai Panchayat Union.