SAVITHRI Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) This Writ petition has been filed challenging the impugned letters of the fourth respondent dated 17.05.2017 and 03.08.2017 and consequently to direct the first respondent to sanction family pension to the petitioner from 09.05.1993 till 31.08.2016.

(2.) The case of the petitioner is that her husband was an EX-Service Man. He thereafter was reemployed by the Government of Tamil Nadu in the Treasury Office at Kancheepuram. He retired from service in the year 1983 and while he was alive he was receiving dual pension both from the Army as well as from the State Government. He died on 08.05.1993 leaving behind the petitioner who is his wife.

(3.) The petitioner made a request for family pension from the State Government and it was rejected. Aggrieved by the same, the petitioner filed WP No.27834 of 2014 before this Court. This Court by an order dated 07.11.2016 disposed of the Writ Petition by directing the respondents to sanction family pension as per the entitlement of the petitioner. The relevant portions in the order is extracted hereunder: