INDIRA B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is stated be the widow of late Sri.G.Kumaran who died on 08.08.2012 while in harness as a cook in Special Armed Police (SAP) Camp at Peroorkada, Thiruvananthapuram. The petitioner has approached this Court with the singular plea that the respondents be directed to sanction and disburse her family pension from 09.08.2012 to 08.10.2017 asserting that she has been granted this benefit only from the latter date for the reason that she had made an application for the said benefit only on that date.

(2.) The petitioner says that she, therefore, approached the Government through Ext.P4 representation, since it statutorily has the power to condone the delay in making such applications; but that instead of considering it on its merits, the Government has now issued Ext.P6 order merely saying that her application was preferred belatedly and, therefore, that the family pension can also be granted only from that date.

(3.) The petitioner, therefore, prays that Ext.P6 be set aside and the Government be directed to reconsider the matter, particularly taking note of the fact that they have the power to condone the delay in appropriate cases.