MARIAMMA Vs. DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) The petitioner has filed the above writ petition to call for the records in Aa/217/2016 dated 24.07.2017, on the file of the first respondent and quash the same and direct the first respondent to pay a sum of Rs.4,24,828/- as awarded by him vide order dated 18.02.2016 to the petitioner.

(2.) The sister of the petitioner viz., Tmt.Mari was working as a permanent employee in the second respondent Management. On 13.12.2015, when the petitioner's sister went for work, a wild elephant attacked her and she died instantaneously. The petitioner's sister was living with the petitioner and she was having no family though she was married and no issues. In order to arrange funeral for her sister, the petitioner was sanctioned a sum of Rs.5,000/-, by the second respondent Management.

(3.) After the death of the said Tmt.Mari, the petitioner had applied for legal heir certificate to the Tahsildar, Pandalur Taluk, in order to claim certain benefits. On enquiry, the Tahsildar issued a legal heir certificate on 12.01.2016, stating that the petitioner's brother and another sister were entitled to succeed the deceased Mari. Thereafter, it appears that the petitioner's sister and brother had died. Admittedly, the petitioner herein is only a surviving legal heir of the deceased Mari.