M MALATHI AMMA Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner's husband was employed in a post called 'Follower' in TSP II Battalion, Avadi from 1967 onwards. He was medically invalidated from service on 12.05.1979. Subsequently, he expired on 18.08.1990. His service was posthumously regularised with retrospective effect from 01.10.1967, pursuant to government order in G.O.Ms.No.1742, Home (POL XV) Department dated 22.10.1992, regularising the services of all Followers.

(2.) IN view of his services having been regularised, he should have been paid pension from 12.05.1979 to 18.08.1990 and thereafter family pension to the petitioner. Neither pension to the petitioner's husband nor family pension to the petitioner was paid. No other terminal benefits were settled.

(3.) AFTER filing of the Original Application, by an order dated 13.11.2000, the 4th respondent sanctioned minimum family pension of Rs.375/- from 19.08.1990 to 31.12.1995 and thereafter the revised minimum family pension of Rs.1,275 /- from 01.01.1996.