G.FATHIMARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petition has been filed challenging the impugned G.O. Ms. No.14, Higher Education (F2) Department dated 01.02.2007 passed by the first respondent herein and seeking a direction to the respondents herein to re-instate the petitioner as Lecturer in Mathematics in Mannai Rajagopalaswami Government Arts College, Mannargudi, with effect from 01.02.2007 with all attendant benefits.

(2.) Learned counsel appearing for the petitioner would submit that the petitioner was working as Lecturer in Mathematics in Mannai Rajagopalaswami Government Arts College, Mannargudi. While so, he was married to one L.Susilamary in the year 1973 and after 23 years of married life, they have no issues out of the wedlock and she was also not in a good health. Therefore, they have undergone medical check up. After ascertaining the fact that there was no possibility of having issues through the petitioner's first wife, he got married to one S.Vijaya, due to pressure mounted on him by his first wife, though he was not inclined to marry her.

(3.) According to the learned counsel appearing for the petitioner, after the second marriage with the said Vijaya, on 18.06.1998, due to the fire emanating from the stove, the same got bursted and unfortunately his second wife Vijaya died, while preparing food in the kitchen. Though the petitioner had attempted to save her life by pouring water on her and also attempted to put off the fire by holding her and rolling on the floor, resulting in the petitioner sustaining serious burn injuries and also admitted her in both the Government Hospital at Pudukkottai and Trichy, she died without responding to the treatment. Thereafter, the petitioner was arrested on 22.06.1998.