N. THILAKAVATHI Vs. R. SANTHAMANI

JUDGEMENT

(1.) This writ petition has been filed by N.Thilakavathi, seeking a direction to the District Collector, Coimbatore/the fourth respondent herein to dispose of the pending representation dated 24.12.2016, on merits, so as to take effective steps to recover the remaining portion of the award passed by the Deputy Commissioner of Labour, Coimbatore.

(2.) The grievance of the petitioner is that her husband, who was an Electrician cum Plumber with the first respondent premises, died due to electrocution while he was on duty and due to the same, an F.I.R. was registered against the owner of the premises. Thereafter, the petitioner filed a petition claiming compensation under the provisions of Workman Compensation Act and an award was also passed in W.C. No.17 of 2008 dated 25.04.201 However, the first respondent/R. Santhamani, wife of Late Ramalingam has deposited the award amount without interest. Therefore, the petitioner has given a representation on 24.12016 to the District Collector/fourth respondent to recover the remaining portion of the award amount namely 12% of the interest (Rs.3,73,800/-) payable from 30th day of the injury or death occurred to her husband till the date of realisation. Since the representation dated 24.12016 has not been considered, she has been advised to come to this Court.

(3.) Mr. J.H. Iniyan, learned Government Advocate takes notice for R3 and R4.