P DEEPA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner's mother, a school teacher died on 26-3-1975. The petitioner became entitled to draw family pension from 30-4-1998 and was granted such benefit as per Ext.P2 order. However, on the ground that due certificate was produced only at a later point of time, the date of her entitlement to family pension stands, in effect, postponed as per the impugned action. Hence, this writ petition.

(2.) The Government issued Ext.P 12 executive order dated 31-8-1998, whereby, unmarried daughters of deceases Government servants are eligible for life time family pension subject to the conditions (a) to (c) in Paragraph 3 of that Government order. By those terms, an unmarried daughter above the age of 25 years has to furnish a certificate from the revenue authority to the effect that she was solely dependent on her parents and she has no independent income. A certificate and an affidavit regarding her unmarried status have to be produced, annually.

(3.) Petitioner has been denied pension for the period from 17-3-2000 to 21-2-2001 on the ground that she had not furnished the certificate of the revenue authority until 21-2-2001.