C BANUMATHI Vs. ASSISTANT DIRECTOR HEALTH SERVICE

JUDGEMENT

(1.) The petitioner is the legally wedded wife of the deceased Mr.K.Chandran, who was employed as Medical Attendant in Government Primary Health Center, Bargur, Krishnagiri District second respondent. He died on 09.05.2013 due to illness. The petitioner has two daughters, namely, Saranya and Ramya, who were born on 11.12.1987 and 25.07.1992 respectively through the deceased Chandran.

(2.) The third respondent, who is the second wife of the deceased Chandran, was also working in the Government Primary Health Center, Kannadahalli, Krishnagiri District, as an Ancillary Nursing Midwife. The third respondent has one son and one daughter through the deceased Chandran and the daughter was born on 12.11.1992 and the son was born on 22.01.1996.

(3.) The petitioner made a representation dated 18.06.2013 to the second respondent claiming family pension, Death-cum-Retirement Gratuity, shortly DRCG, and other terminal benefits and also claiming compassionate appointment to one of her daughters.