G GANTHIMATHI ALIAS GANDHI Vs. SUPERINTENDING ENGINEER PURCHASE AND ADMINISTRATION ENNORE AND THERMAL POWER STATION ENNORE

JUDGEMENT

(1.) (Petition under Article 226 of the Constitution of India praying that in the circumstances staled therein and in the affidavit filed therewith, the High Court will be pleased to issue a Writ of mandamus directing the respondent to settle the terminal benefits of Mr. M. Gopal Token No. 2290 of Operation Division in petitioner's favour as per the decree passed by the learned District Munsif Court in O.S. No. 44/96 dated 20.1.1998. W.M.P. No. 13298/98:? Petition presented to this Court directing the Respondent to settle the terminal benefits of Mr. M. Gopal Token No. 2290 of Operation Division in petitioner's favour as per the decree passed by the learned District Munsif Court in O.S. No. 44/96 dated 20.1.98 pending above W.P. No. 8744/98 on the file of this Court.) The prayer in the writ petition is for a direction to the respondent to settle the terminal benefits of Mr. M. Gopal, Token No. 2290 of Operation Division in petitioner's favour as per the decree passed by the learned District Munsif Court, Ambattur in O.S. No. 44 of 1996 dated 20.1.1998.

(2.) THE grievance of the writ petitioner is that she had obtained a decree from a competent Court namely the District Munsif Court, Ambattur declaring herself as the legally wedded wife of late Mr. M. Gopal and that the decree had been obtained after impleading two rival claimants who however remained ex parte . Notwithstanding such a decree having been obtained and forwarded to him, the respondent is insisting on the production of a Succession Certificate to enable him to disburse the terminal benefits of Thiru. M. Gopal.