ANUSUYA Vs. COMMISSIONER CORPORATION OF CHENNAI

JUDGEMENT

(1.) THE prayer in the writ petition is for the issuance of a writ of mandamus directing the respondent to disburse the petitioner's father late V. Munusamy's death benefit, terminal benefits such as provident fund, gratuity and other incidental benefits.

(2.) THE petitioner is the daughter of the, deceased Munusamy who died on 30. 4. 1991 while in service of the respondent Corporation as Watchman in Zone III. According to the petitioner herein, her mother pre-deceased her father and the petitioner after her father's death was left as an orphan with one younger brother and sister and at that time the petitioner was only nineteen years of age with younger brother aged ten years named Shanmugam and younger sister aged eight years named Navaneetham. Only the petitioner's relatives are giving a helping hand to the petitioner and other children of the deceased.

(3.) ACCORDING to the petitioner, she applied to the respondent herein for compassionate appointment on 3. 10. 1991 and the same is acknowledged on 9. 10. 1991 by the respondent. Petitioner's uncle M. Subramaniam submitted a representation on 26. 8. 1994 on, behalf of the petitioner and other minor brother and sister of the petitioner and requested the Zonal Officer, No. 3, Chennai Corporation, to sanction the terminal benefits of the deceased V. Munusamy and also prayed for appointment of the petitioner herein on compassionate appointment. He also sent a reminder on 26. 9. 1994.