P MOHANAMBAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition has been filed praying for issuance of writ of Certiorari to call for the records of the first respondent in his proceedings vide Reference No.Na.Ka. 23383/2003/C.1 dated 12.5.2004 and to quash the same.

(2.) THE petitioner is working as Junior Assistant in the Office of the Commercial Tax Office, Nungambakkm Assessment Circle, Chennai, and in this writ petition, she challenges the order dated 12.5.2004 passed by the District Revenue Officer, Namakkal, cancelling the Helpless Widow Certificate issued by the Revenue Divisional Officer, Namakkal, in favour of the petitioner. THE petitioner was a resident of No.42 Pavadai Street, Namakkal, and she claims to be the wife of one Jaganathan and the said Jaganathan died on 26.11.1997. She obtained a Certificate from the Revenue Divisional Officer in October 1998 that she was a destitute widow and on the strength of the said Certificate, she got a preferential appointment in Government service and now she is working as Junior Assistant under the fifth respondent. When the sixth respondent, who also claims to be the wife of deceased Jaganathan, came to know of the same, she filed a suit in O.S.No.543 of 2003 on the file of the District Munsif, Namakkal, seeking for declaration that the Certificate obtained by the petitioner that she was a destitute widow of the deceased Jaganathan was false and she also sought for mandatory injunction to direct the Secretary, Tamil Nadu Public Service Commission, to remove the petitioner, who is working in the Commercial Taxes Department, from her service and the said suit is pending.

(3.) I have heard Mr.A.Thiagarajan, appearing for Mr.R.Sundaram, learned counsel for the writ petitioner as well as Mr.V.R.Thangavelu, learned Government Advocate representing for the respondents 1 to 5 and Mr.S.Parthasarathy for M/s Sarvabhauman Associates, learned counsel appearing for the sixth respondent and perused the records.