B RANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner is the second wife of late Mr.A.S.Bharathi. Mr.A.S.Bharathi joined the Tamil Nadu Police Services as Grade - II Police Constable on 13.12.1973. Subsequently, he was promoted as Grade - I Police Constable on 02.04.1993. While he was in service, he met with an accident on 01.09.1994 and he succumbed to injuries.

(2.) IT is stated that the first wife of Mr.A.S.Bharathi, pre-deceased him, in the year 1979. Thereafter, Mr.A.S.Bharathi married the petitioner viz., B.Rani, on 08.09.1981 at Annai Velankanni Church, Besant Nager, Chennai.

(3.) THE first respondent also sent proposals dated 09.03.1995 to the second respondent for payment of pension and death-cum-retirement gratuity, in favour of the petitioner. THE second respondent sought certain particulars for sanctioning family pension. THE first respondent sent a letter dated 24.01.1996 to the petitioner seeking to send particulars relating to the date of her marriage with late Mr.A.S.Bharathi, with documentary evidence. THE petitioner represented that there was no documentary evidence for her marriage.