RUKMANI Vs. ACCOUNTANT GENERAL(A&E)

JUDGEMENT

(1.) The impugned order of sanctioning pension in favour of one Mrs.Valliammal-first wife of the deceased Government employee Mr.I.Brahmma Sankaran and the reply given to the writ petitioner in proceedings dated 07.10.2011 stating that the pension was granted in favour of Mrs.Valliammal-first wife, are under challenge in the present writ petition.

(2.) The writ petitioner is the second wife of the deceased employee Mr.I.Brahmma Sankaran. The petitioner states that she is a senior citizen aged about 74 years old. Her husband Mr.I.Brahmma Sankaran was served as a Headmaster in Anandha Prmary School, Sinthamani, Tenkasi and her husband married the third respondent as first wife and thereafter, he married the writ petitioner as second wife on 14.08.1965. The petitioner states that the second marriage was solemnized with the consent of the first wife/third respondent. The deceased husband retired from service on 31.08.1984.

(3.) Learned Counsel appearing on behalf of the writ petitioner states that during the relevant point of time when the pension was sanctioned, the Accounts Officer sent a letter stating that the pension will be shared after the demise of the husband of the writ petitioner. Relying on the said letter, the learned Counsel appearing on behalf of the writ petitioner states that the pension is to be shared between the first wife and the second wife equally.