R. VASANTHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed for the issue of writ of Mandamus directing the 1st respondent to grant family pension to the petitioner.

(2.) It is seen from records that the husband of the petitioner was working in the transport corporation. He retired in the year 1996. There were various Government Orders, which extended the benefit of family pension to the erstwhile Tamil Nadu State Transport Department employees. There were also orders passed by this Court in that regard. The husband of the petitioner died in the year 2017 and the petitioner is seeking for family pension. The petitioner has made a representation to the respondent, requesting for family pension. Since the same has not been considered, the present writ petition has been filed before this Court.

(3.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.