B STALIN Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER THANJAVUR

JUDGEMENT

(1.) THE petitioner's wife was a teacher in Panchayat Union Elementary School, Lower Anaicut. She applied for leave from 15.06.1966 to 14.07.1966. In the mean time she died on 08.07.1966. THE 2nd respondent sent proposals for family pension to the 3rd respondent and the same was returned during the year 1997 pointing out that the period between 15.06.1966 and 07.07.1966 has to be regularised for sanctioning family pension. However, the same was not done. Without complying with the said request, the family pension proposals were again submitted by the 2nd respondent. THE same was returned by the 3rd respondent again in the year 1998. THEreafter, the family pension proposals were not submitted.

(2.) IN these circumstances, the petitioner filed O.A.No.4430 of 2000, praying for Family Pension and other retirement benefits and also to regularise the medical leave from 15.06.1966 to 07.07.1966.

(3.) THE 2nd respondent is also present in the Court. THE learned Government Advocate submits that the 2nd respondent undertakes to re-submit the Family Pension proposals, after regularising the services of the petitioner's wife between 15.06.1966 and 07.07.1966, within two weeks. Her submission is placed on record.