M. PREMAVATHY Vs. B. PRAKASH

JUDGEMENT

(1.) This writ petition is filed praying to issue a writ of mandamus directing the second respondent to disburse the retirement benefits such as GPF and Family Benefit Fund to the petitioner, who is also a widow, due on the death of her daughter S.Kanchana, with all consequential benefits.

(2.) The case of the petitioner as could be seen from the affidavit filed in support of the writ petition are as follows:

(3.) The first respondent was served on 24.2.2014 and he has not chosen to appear to oppose the prayer made in the writ petition.