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Judgment
V.S. Sirpurkar, J.—This is an unfortunate situation where one K.M. Tamilselvam, who had put in about ten years of service as a lorry driver
in the Engineering Section in Tiruchirapalli Municipal Corporation expired on 3.2.94. He was a bachelor. So, naturally his parents became the legal
heirs of the said Tamilselvam. Being from lower strata of the society the parents somehow or other arranged for the funeral and last rites of the said
Tamilselvam and approached the Municipality with necessary papers for payment of Family Benefit Fund, Special Family Benefit Fund, General
Provident Fund, D.A. increased amount, arrears under Vth Pay Commission, arrears of payment in the current year earned and medical leave
salary, ex-gratia amount, family pension, DCRG and other retirement benefits. A clarification was sought from the parents regarding the legal
heirship certificate and the clarification was also given. This clarification was sought as there appeared to be a difference in the name of the mother
of the deceased. However, after the clarification the respondent Municipality itself suggested by the letter dated 19.10.94 under the proceedings
Na.Ka.No.25506/94/E2 that the amounts were being arranged to be paid to the petitioners. A cheque for Rs.2,283/- bearing No.627654 dated
31.8.94 was also sent. Unfortunately that seems to be the only payment made to the petitioners so far in these last eight years ever since their son''s
death. It seems that the respondent passed another order dated 24.11.94 in the earlier mentioned proceedings, but thereafter they have done
nothing. On 3.1.95 the parents received another letter that the Municipal Council had not received the death certificate and the legal heirship
certificate. That was obviously incorrect because even earlier the Municipal Council had chosen to pay the arrears of Rs.2,283/- to the petitioners.
It seems that thereafter the petitioners having been left with no other alternative approached this court.
It is a pathetic story because even in the writ petition the petitioners claim that they should initially be paid Rs.5,000/- at least to maintain
themselves and to meet their both ends need. The Tiruchirapalli Municipal Council has all through remained silent, so much so that even a counter
is not filed contradicting or disputing the assertions made in the writ petition. Even at the time of hearing their counsel remained absent. There was
no representation to the Municipal Council at the final hearing, which is taking place after six long years of the institution of the writ petition. That is
really a very casual and callous attitude on the part of the Municipal Council that a claim, which was the death claim should not have been settled
for eight long years. There is no other go but to allow the writ petition and direct the Municipal Council to settle the claim within two months from
today. The settled amount shall carry interest at the rate of 12% per annum. By way of interim measure the Municipal Council shall pay Rs.5,000/-
to the petitioners on or before 1.5.2002. The writ petition stands allowed. In addition to this the Municipal Council shall pay costs of Rs.5,000/- to
the petitioners.