THIRUVENGADAM JANAKI Vs. THE ADMINISTRATOR

JUDGEMENT

(1.) THE stand taken by the State Express Transport Corporation, Madurai to the affect that benefits would be given to the wife of the deceased only in case her mother -in -law gives consent, made the petitioner to file this Writ Petition.

(2.) THE petitioner is the wife of Thiru.S.Subramanian. Thiru.Subramanian worked as a Conductor. While in service, he died on 25.12.2012. The petitioner submitted an application, requesting the second respondent to pay her the amount due to the deceased in her capacity as nominee. The petitioner has also submitted an application for compassionate appointment. The second respondent wanted the petitioner to obtain no objection from her mother -in -law. Since the authorities failed to give benefits to the petitioner, she was constrained to file this Writ Petition.

(3.) I have discussed the matter with the petitioner and the fifth respondent. The fifth respondent maintained that he has given a sum of Rs.1,75,000/ - for the treatment of the deceased and in case the petitioner is agreeable to pay the said amount out of statutory benefits, he has no objection to pay the remaining amount to her. However, the petitioner disputed the said contention. According to the petitioner, the entire expenses were borne by her and as such no amount is payable to the fifth respondent. However, with a view to give a quietus to the matter, she agrees to pay the said amount.