VIJAYAKUMARI K. Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this writ petition with the following prayers:

(2.) THE petitioner's father had 12 years 4 months and 19 days of military service which is evident from Exts.P1 and P2 and 8 years and 24 days of civil service and thus the total service rendered by the petitioner's father will come upto more than 20 years. The learned counsel relies upon Rule 19 of the Central Civil Services Pension Rules and submits that the petitioner is entitled for family pension.

(3.) BY interim order dated 20-09-2012 this Court directed to consider the case of the petitioner for ex-gratia pension. Relying upon Rules 24 and 26 of the Central Civil Services Pension Rules, the learned counsel for the respondents submits that the petitioner is not entitled for family pension because the petitioner's father was discharged from service.