BASSALIS Vs. THE DISTRICT COLLECTOR, KANYAKUMARI DISTRICT

JUDGEMENT

(1.) THE petitioner has filed the present writ of mandamus for passing of an order of this Court in directing the first respondent to disburse the relief amount of Rs. 1,00,000/ - with funeral expenditure of Rs. 2,500/ - with interest, payable on account of the death of her husband namely Royappan on 08.12.2008 following a motor accident.

(2.) HEARD the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) IT appears that she had given representations before the first respondent/District Collector on 28.06.2009, 25.01.2010, 18.11.2011 and 04.01.2012 in person praying to disburse the amount payable on account of the death of her husband. Then, she made a representation to the first respondent through registered post on 29.11.2012. In -spite of repeated representations made by her, the same had fallen on deaf ears and till date, she has not received any benefit from the Government for the death of her husband.