ROSAMMA ABRAHAM Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) The petitioner is an unmarried daughter of late Thresia Ouseph, who retired from service in the year 1972 while working as LPSA in Sea View Estate LPS, Parathanam. The petitioner's mother died on 26.10.2012. Thereupon, the petitioner submitted an application for family pension along with all documents.

(2.) The Accountant General as per Ext.P1 letter dated 11/2014, called for several details from the petitioner including application for family pension in Form 6, death certificate, affidavit duly countersigned by a Notary Public of the locality, agreement/consent of other legal heirs duly countersigned by Notary Public, sanction order in the form of proceedings, Non-marriage certificate, legal heirship certificate and two copies each of descriptive roll, photographs and specimen signature attested by the head of office. The petitioner submits that she has submitted all the documents referred to in Ext.P1 as per Ext.P2 letter, before the Assistant Educational Officer, forwarding the same to the Accountant General. Simultaneously, she submitted another copy of 6 documents along with her application to the Accountant General as per Ext.P2 letter. The petitioner has produced along with this writ petition, copy of the Form 6 application she submitted, a copy of the death certificate attested by an Advocate and Notary furnishing the names of the legal heirs of the petitioner's mother, another affidavit giving consent from all the other legal heirs are also produced along with this, apart from the certificate from the Tahsildar to the effect that the petitioner is an unmarried lady. Another set of applications for revision of pension is also produced in Ext.P2 series. Seeing that no positive action was taken for sanctioning family pension, the petitioner has filed this writ petition.

(3.) On instructions from the Accountant General the learned Government Pleader submitted that the petitioner had not furnished the income certificate. Though the learned counsel for the petitioner submitted that the petitioner did not get any intimation regarding requirement of the same, the petitioner has now produced the income certificate before the Assistant Educational Officer, a copy of which is produced as Ext.P4 along with I.A.No.11928 of 2017.