R.BANUMATHI Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) The appellant filed the writ petition in W.P. No.12565 of 2021 on April 26, 2021, praying this Court to issue a writ of mandamus directing the respondents to issue a separate and individual cheque / demand draft for her 1/3 share in Contributory Pension Scheme (CPS), Employees Family Security Fund and other service benefits of her son " " late S.Vijayakumar, who had joined the service on December 9, 2005 and was working as a Secondary Grade Teacher in Panchayat Union Elementary School [P.U.E. School], Chitteri before his demise on January 30, 2021.

(2.) Upon hearing either side, the learned Single Judge of this Court dismissed the writ petition vide Order dated June 10, 2021. The main reasons for the dismissal are captured in Paragraph Nos.3 and 5 of the said Order and they read thus:

(3.) Feeling aggrieved by the dismissal Order dated June 10, 2021 passed in W.P. No.12565 of 2021, the writ petitioner therein has preferred this writ appeal.