Priya vs The Bursar

2026:MHC:4274
WP No. 30539 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16-10-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 30539 of 2022
CNR: {HCMA011818892022}
Priya
W/o. S.Balamurugan, No. 2/175, W,G.V.Nagar,
Aniyaapuram Post, Namakkal- 637017.
..Petitioner(s)
Vs
1. The Bursar
Aringar Anna Government Arts College,
Namakkal.
2. The Principal,
Aringar Anna Government Arts College,
Namakkal.
3. The Principal Secretariat,
Pay and Accounts Office, Secretariat, Chennai -
9.
4. Pension Pay Officer,
571, Anna Salai, Nandanam, Chennai - 600035.
5. Regional Provident Fund Commissioner,
Regional PF office salem, Steel plant road,
Dalavaypatti, Salem - 636302.
6. The Director,
Directorate of Collegiate Education, 9th Floor,
EVK Sampath Salai, College Road, Chennai -
600006.
7. Rajeswari
W/o. Subramnai, D.No. 1/85, Muthuraja Street,
Kamchipuram Village, Thuraiyur Taluk, Trichi.
..Respondent(s)
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2026:MHC:4274
WP No. 30539 of 2022
Writ petition filed under Article 226 of the Constitution of India praying
for issuance of a writ of mandamus, directing the 1st respondent to consider
the petitioner’s representation dated 30.09.2022 and to disburse the grant of
death-cum-retirement gratuity of Late S.Balamurugan to this nominee and
further direct the 2nd respondent to consider the petitioners application dated
22.06.2022 for compassionate appointment.
For Petitioner(s): I.Abrar Md Abdullah
S.Saravanakumar
C.Gunasekaran
For Respondent(s): Mr.S.Ilamvaludhi, Spl.Gp for RR1 to 6
R7-No appearance
ORDER
(1) The writ petition has been filed by the petitioner for a mandamus to
direct the 1st respondent to consider the petitioner’s representation dated
30.09.2022 and to disburse the grant of death-cum-retirement gratuity of
Late S.Balamurugan to her and further direct the 2nd respondent to
consider the petitioners application dated 22.06.2022 for compassionate
appointment.
(2) The representations of the petitioner were in respect of settlement of
terminal benefits to her and to consider her for compassionate
appointment.
(3) The learned counsel for the petitioner submitted that the petitioner, being
the wife of the deceased Balamurugan, and who has been nominated by
the deceased employee, she alone is entitled to receive the terminal
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2026:MHC:4274
WP No. 30539 of 2022
th
benefits of her husband and her mother-in-law, the 7 respondent herein,
has no right.
(4) However, the learned Special Government Pleader appearing for the
th
respondents 1 to 6, would submit that the 7 respondent, mother-in-law of
the petitioner, being Class I legal heir, is also entitled for a share.
However, in all fairness, the learned Special Government Pleader
submitted that the representations of the petitioner would be considered
on its own merits and in accordance with law.
(5) In view of the submissions of the learned Special Government Pleader,
st
the writ petition is disposed of with a direction to the 1 respondent to
consider the petitioner’s representation dated 30.09.2022, after issuing
th
notice to the 7 respondent and after getting her response with respect to
the petitioner’s contention, and dispose of the same on merits and in
accordance with law and pass appropriate orders within a period of
twelve weeks from the date of receipt of a copy of this order. No costs.
16-10-2026
Index: Yes
Speaking order
Neutral Citation: Yes
AP
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2026:MHC:4274
WP No. 30539 of 2022
To
1. The Bursar
Aringar Anna Government Arts College, Namakkal.
2. The Principal,
Aringar Anna Government Arts College, Namakkal.
3. The Principal Secretariat,
Pay and Accounts Office, Secretariat, Chennai - 9.
4. Pension Pay Officer,
571, Anna Salai, Nandanam, Chennai - 600035.
5. Regional Provident Fund Commissioner,
Regional PF office salem, Steel plant road, Dalavaypatti, Salem - 636302.
6. The Director,
Directorate of Collegiate Education, 9th Floor, EVK Sampath Salai, College
Road, Chennai - 600006.
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2026:MHC:4274
WP No. 30539 of 2022
C.KUMARAPPAN, J.
AP
WP No. 30539 of 2022
16-10-2026
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