A.SAUDAMINI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is the daughter of late Sankaran Nair who was employed in Malabar Special Police I Battalion, has approached this Court aggrieved by denial of family pension benefits to the petitioner.

(2.) The petitioner states that she is the daughter of late Sankaran Nair who was a Last Grade Servant (Barber) in Malabar Special Police I Battalion. The petitioner's father died in harness on 23/7/1968 while on deputation with the Arunachal Pradesh Administration, Itanagar. The petitioner's mother died on 24/10/2002. The petitioner and her younger sister alone are the legal heirs of late Sankaran Nair. The petitioner is unemployed and unmarried. She has no regular source of income.

(3.) As per Ext.P3 OM dtd. 6/9/2007, family pension is payable to unmarried daughter of a person who dies while in service. The petitioner therefore submitted Ext.P4 application dtd. 22/2/2008 to the Director General of Police, Tamil Nadu seeking family pension. Ext.P5 letter dtd. 21/6/2008 was sent to the Director General of Police, CRPF, New Delhi also. By Ext.P6 dtd. 16/8/2008, the Accountant General of Arunachal Pradesh was also requested to arrange payment of family pension to the petitioner.