KALAVATHY Vs. DISTRICT EDUCATIONAL OFFICER AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a writ of mandamus directing the first respondent to disburse the service benefits of Jayaraman, who was working as Headmaster in the third respondent school, to the petitioner.

(2.) The case of the petitioner is that marriage between the petitioner and Jayaraman was solemnized on 8.4.1974 as per Hindu rites and customs in the presence of Murugaiyan, Deputy Secretary of the Tamil Nadu Assembly. At the time of her marriage, her husband Jayaraman was working as teacher in the third respondent school and later on promoted as Headmaster in the same school and till his death, he was working as such. In the service records of Jayaraman, the petitioner was shown as his wife.

(3.) According to the petitioner, her husband Jayaraman died on 28.6.2001. The petitioner was the only legal heir to deceased Jayaraman and she had also approached the first respondent for pension and other service benefits due and payable to deceased Jayaraman. While forwarding the proposal, the first respondent quoted that the fourth respondent is the second wife of the deceased Jayaraman.