LAWS(MAD)-2010-1-424

CHANDRA BAI Vs. STATE OF TAMIL NADU

Decided On January 08, 2010
CHANDRA BAI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The Original Application in O.A.No.8086 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner was employed as Noon-Meal Organiser from 1983. The husband of the petitioner was employed as Craft Teacher and retired in the year 1981. He was in receipt of pension and died on 26.06.1996. The petitioner was granted family pension. However an impugned order was passed in August 1997 by the second respondent stating that since the petitioner was receipt of family pension, she is not entitled to Dearness Allowance for her employment. The said order is based on G.O.191 of the first respondent dated 16.03.1996.

(3.) Heard Mr.K.Vasudevan, learned counsel for the petitioner and Mr.S.Shiva Shanmugam, learned Government Advocate for the respondents.