M K GOPAL Vs. SECRETARY

JUDGEMENT

(1.) The Petitioner in W.P. (MD) No. 7713 of 2010 is the father of the deceased G. Hemalatha, who has worked in Ayya Nadar Janakiammal Polytechnic College, Chinnakamanpatti, Sivakasi. While in service, she died on 28.04.2009. It is stated by the father of the said G. Hemalatha that she was married to one Prabhakaran in the year 1989 and after, 1994, his daughter and Prabhakaran were not living together. It is the case of the Petitioner that the seventh Respondent, who has nothing to do with his daughter, was only helping the family and according to the Petitioner, the seventh Respondent is fraudulently claiming himself as the husband of the Petitioner's daughter G. Hemalatha stating that she has married the seventh Respondent in the year 1995 and that fact is denied by the Petitioner.

(2.) On the other hand, the seventh Respondent in the said Writ Petition in W.P.(MD) No. 7713 of 2010 has filed a Writ Petition in W.P.(MD) No. 9062 of 2009 for a direction to disburse the provident fund, death -cum-retirement gratuity, commuted value pension and other monetary benefits due in respect of the deceased G. Hemalatha, who worked as a Senior Lecturer in Mathematics in the above said College, contending that he has married the said G. Hemalatha in the year 1995 and they were living together till the date of her death and also stating that the said G. Hemalatha has nominated the Petitioner as a nominee in respect of the right to receive the retirement benefits.

(3.) The father of the said G. Hemalatha, who is the Petitioner in W.P.(MD) No. 7713 of 2010, has also filed another Writ Petition in W.P.(MD) No. 12430 of 2009, for a direction against the College, wherein his daughter was working, to consider the representation dated 21.11.2009, by which, he has requested the College to grant some more time for producing certain records called for by the Principal of the College in the communication dated 11.11.2009 including Death Certificate, Legal Heir Certificate and application forms.