G PRASANNALATHA Vs. COMMISSIONER OF COMMERCIAL TAXES

JUDGEMENT

(1.) THE petitioner's husband was employed as an Office Assistant in the Commercial Taxes Department from 20.10.1982. He died on 07.05.2005, while he was in service. Had he been alive, he could serve up to 31.10.2015. THE petitioner is the legally wedded wife and there are two sons to the petitioner born through the deceased government servant. On his death, the respondent-Department paid Rs.5,000/- to the petitioner towards funeral expenses. THEreafter the petitioner was granted Rs.95,000/- towards DCRG on 30.09.2005. She was also granted G.P.F. amount of Rs.23,781/- on 02.02.2006.

(2.) ON 22.08.2006, the petitioner applied for family pension and also for compassionate appointment for her elder son. It is stated that she went to Commercial Taxes Department in person on many occasions and requested for sanction of monthly family pension and also for compassionate appointment for her elder son. She also made a representation on 24.09.2009 to the first respondent, in this regard for sanction of family pension. ON 13.10.2009, she received a letter stating that her representation was forwarded to the Assistant Commissioner for Commercial Taxes, Sowcarpet-III, the third respondent herein.

(3.) NOTICE of motion was ordered on 03.02.2010.