V SHANTHA Vs. STATE OF TAMIL NADU; ACCOUNTANT GENERAL; DISTRICT EDUCATIONAL OFFICER AND CORRESPONDENT, SYED AMMAL HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) The Petitioner's husband was employed as Drawing Teacher in the 4th Respondent school. He resigned on 08.05.1992. Thereafter, he died in Malaysia on 04.09.1999. The fact of resignation is recorded in the Service Register. However, the Petitioner has filed the present writ petition seeking for direction to pay pension and other terminal benefits to the Petitioner.

(2.) As per Rule 23 of the Tamil Nadu Pension Rules, the person who has resigned his service is not entitled to pension and other terminal benefits. Rule 23 of the Tamil Nadu Pension Rules is extracted hereunder:

(3.) In view of the aforesaid facts, the Petitioner is not entitled for any relief and the writ petition stands dismissed. No costs.