N PANKAJAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PRAYER in the writ petition is to issue a writ of certiorarified mandamus calling for the records relating to memo 25025/pa. P (Ni)3/ptc/96, dated 10. 01. 1997 on the file of the second respondent and quash the same directing the first and second respondent to give the petitioner all outstanding benefits due to the family of the deceased Muthukumaravelu and a suitable job to one of the petitioner's son M. Rajesh, in the second respondent Corporation according to his qualification.

(2.) THE brief facts necessary for the disposal of the writ petition as stated in the affidavit is that the petitioner is the wife of R. Muthukumaravelu, who has put in 30 years of service and he was found missing since 18. 05. 1987. At that time, he was working as Time Keeper / Checking Inspector (Staff No. TK/ci. 1028 ). She gave a police complaint about the missing of her husband in P. 3. Police Station, Ottery. The police has also issued a Certificate on 17. 09. 1988, stating that man missing case registered in Cr. No. 490/87 was investigated, and in spite of taking efforts, he could not be traced and there is no clue to trace him.

(3.) THE petitioner is the wife of the said Muthukumaravelu and the following are the sons and daughters of the petitioner and the said Muthukumaravelu s. No.- Name of the persons - Age - Relationship