P L VELLAICHAMY Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) I am disposing of the main writ petition itself, as it is not maintainable. In paragraph 8 of the affidavit filed in support of the petition, it is stated as follows:-

(2.) THE petitioner claims to be the paternal uncle of the deceased worker, as according to his affidavit, the deceased worker was the son of his brother P. L. Veeriah. The third respondent admittedly is the mother of the deceased worker. Under Section 2 (d) of the Act, 'dependent' has been defined as follows: "dependent" means any of the following relatives of a deceased workman namely:-

(3.) THE third respondent falls under Sub-clause (i) of Section 2 (d), as the widowed mother of the deceased worker. The petitioner claims, to fall under Section 2 (d) (iii) (b) as a parent other than widowed mother. The petitioner cannot claim to be a parent as he is admittedly an uncle of the deceased worker.