E SUNDARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Rule returnable forthwith. Learned Special Government Pleader takes notice.

(2.) This petition is by an unfortunate mother of a government servant, who has died during his service as a police constable. The said police constable Saravanan is said to have committed suicide, leaving a suicide note holding his second wife Kasturi Thilagam and her brother responsible for his committing suicide. The mother Sundari approached the Tamil Nadu State Administrative Tribunal (hereinafter referred to as 'the tribunal') for the grant of family pension. In her application, the relief was prayed for in the following words:-

(3.) This matter was heard in part on the last occasion and we had directed the Government Pleader to take notice and to make certain statements, which we found necessary. Today, on account of the boycott, it seems that the learned counsel for the petitioner is not present and, therefore, we are constrained to proceed further with the assistance of the Government Pleader. Even the petitioner is not present and there does not seem to be any request for adjournment either.