S. KAMALA Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Petitioner has preferred the instant Writ of Mandamus praying for passing of an order by this Court in directing the first respondent to issue necessary direction to the Third Respondent to issue Widow Certificate to the Petitioner on the basis of the representation made by the Petitioner to the first respondent on 8.6.2014.

(3.) THE Petitioner in order to secure employment in the category of Widow, approached the concerned Employment Office, Madurai District and applied for the employment on the said capacity. However, the Employment Office, Madurai District directed her to obtain certificate for widow from the competent/requisite authority. As such, she applied for obtaining the Widow Certificate in question from the office of the Third Respondent/Tahsildar, Madurai East Taluk, Madurai District and she submitted her application through proper channel. Also, she submitted her application to the Village Administrative Officer, Ailangudi village which falls within the control of the Third Respondent and her application has been kept pending by the said Village Administrative Officer without any reason. Moreover, she has produced all the relevant certificates along with her application to the said Village Administrative Officer and the said Village Administrative Officer has been making her to run from pillar to post unnecessarily. As a result she is very much affected.