LAWS(MAD)-2020-9-862

R. USHABAI Vs. COMMISSIONER, MADURAI CORPORATION

Decided On September 08, 2020
R. Ushabai Appellant
V/S
COMMISSIONER, MADURAI CORPORATION Respondents

JUDGEMENT

(1.) This Writ Petition has been filed for issuing a direction to the respondent herein to pay Family Pension and other emoluments payable to the petitioner at the revised rate with effect from 16.09.2004, within the time frame to be fixed by this Court.

(2.) The factual service matrix of the petitioner's husband that required for this case are as follows:

(3.) Now, the petitioner has come forward with this petition praying to refix the family pension payable to her by taking the original salary which was found to be incorrect by the audit objection.