P SIVALINGAM Vs. DIRECTOR OF ELEMENTARY EDUCATION

JUDGEMENT

(1.) ONE Maria Baby, the deceased wife of Petitioner No. 1 and mother of Petitioner Nos. 2 & 3, was working as Assistant Teacher under Azad Middle School, which is stated to be an aided school. The present writ petition has been filed to issue a writ of certiorarified mandamus calling for the entire records pertaining to Na. Ka. No. 6563 EG3/98 dated 6. 10. 98 and to direct the respondents 1 to 3 to disburse the death-cum-service benefits of Tmt. Maria Baby with retrospective effect from 18. 4. 1986.

(2.) IN the writ petition itself several averments have been made which relate to petitioner No. 1, who himself was working as a teacher in the very same school. The specific averments relating to petitioner No. 1 in his capacity as teacher or Headmaster are not required to be considered for the purpose of deciding the present writ petition, wherein the prayer is confined to the payment of death and service benefits of Maria Baby, the wife of petitioner no. 1.

(3.) SUBSEQUENTLY, the only benefit which was made available relates to payment of Rs. 504/- towards Special Welfare Fund of ex. Assistant Teacher Maria Baby as per communication dated 23. 11. 1998.