KRISHNAMMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner seeks a direction to the first respondent herein to conduct an inquiry on the basis of his representation dated 10.06.2021 in relation to the appointment of the petitioner as the fit person as regards the minor child Dinesh Kumar.

(2.) The petitioner states that she married one Muthu in the year 1994. Through such marriage, the petitioner had three children. On account of differences between the couple, the marriage was dissolved through a customary divorce. Subsequently, in the year 2019, the petitioner married one Nallasamy. Previously, the said Nallasamy was married to one Sudha. The said Sudha is no more. Nallasamy and Sudha had a child called Dinesh Kumar. The said Dinesh Kumar is said to be about t e n y e a r s o l d . T h e p e t i t i o n e r s t a t e s t h a t s h e i s t a k i n g c a r e o f D i n e s h Kumar since her marriage to Nallasamy. On 25.09.2021, Nallasamy died due to the COVID-19 infection.

(3.) In these facts and circumstances, the petitioner states that the third respondent lodged a complaint before the Child Welfare Committee, Virudhunagar District and the Thiruthangal Police Station claiming custody over the child Dinesh Kumar. On 10.06.2021, the petitioner sent a representation to the first respondent to appoint her as a fit person in respect of the child Dinesh Kumar. In connection therewith, the petitioner appeared before the Child Welfare Committee, Virudhunagar District along with the child Dinesh Kumar on 12.06.2021.