P. SUSEELA Vs. REGIONAL DIRECTOR, CHENNAI

JUDGEMENT

(1.) This Writ Petition has been filed seeking a Writ of Mandamus to direct the Respondents 1 to 3 to deposit all the death benefits of the petitioner's deceased daughter Nirmala in the name of her minor son by name Nirmal.

(2.) The petitioner is the mother of the deceased Government Servant Nirmala, who had worked as a staff nurse in the 3rd respondent's hospital. The deceased Nirmala had married the 4th respondent. She had one son by name "Nirmal". Subsequent to the death of Nirmala, 4th respondent is said to have entered into a second marriage. The allegation of the petitioner is that the 4th respondent is not taking care of his minor son Nirmal properly and his academic performance would reflect the same. Since the 4th respondent is not taking care of his minor son properly, the petitioner has filed this Writ Petition seeking to deposit the terminal benefits of her deceased daughter Nirmala in minor's account of Nirmal itself until he becomes major.

(3.) Heard, Mr.S.Kolandasamy, learned Counsel for the petitioner and Mr.K.Prabakar, learned Standing Counsel for the respondents 1&2 and Mr.T.Chezhiyan, learned Additional Government Pleader for the 3rd respondent and Mr.N.Umapathi, learned counsel for the 4th respondent and perused the materials available on records.