P. PAPPAMMAL Vs. COMMISSIONER, MADURAI CORPORATION

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Mandamus, directing the respondent to release the terminal benefits including family pension payable to the children of the deceased employee through the petitioner, the natural guardian being grand mother, as both the father and mother are dead.

(2.) MR . Chinnathurai, the Late son of the petitioner and father of four minor children i.e. Vasuki Bharathi, Ponnulakshmi, Vasundara Devi and Boomadevi, had joined the services of the Madurai Corporation in the year 1998. The son of the petitioner was HIV Positive and also suffered from brain tumour. The petitioner spent about Rs.2.50 lakhs for his treatment. The wife of the deceased Mr. Chinnathurai had also died.

(3.) NOTICE of this Writ Petition was issued. Inspite of time having been granted to file counter, no counter has been filed nor there is any representation on behalf of the respondent.