PARVATHAMMA Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION BANGALORE

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) THE respondents have not chosen to file any statement of objections.

(3.) THE learned Government pleader contended that the Karnataka Government Servants (Family Pension) Rules, 1964, which were in vogue when the petitioner's husband had died would indicate that it would not apply to Government servants appointed regularly to the pensionable posts and that the Rules shall he applicable to Government servants appointed on or after 1st December, 1964 and since it was claimed that the petitioners husband was appointed well before 1964 there could be any such claim under the Rules.