C PALANIVEL Vs. DISTRICT COLLECTOR TIRUVALLUR

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of Mandamus, directing the Assistant Elementary Educational Officer / 3rd respondent, to sanction the arrears of pensionary benefit of late Mrs.Jayalakshmi to the petitioner.

(2.) THE mother of petitioner Mrs.V.Jayalakshmi was appointed as Conductress on 03.01.1974 in Palavedu School, Villivakkam Panchayat Union. On completion of 10 years service, she was regularised on 24.09.1984. While working on regular basis, mother of petitioner died on 07.01.1989.

(3.) THE case of the petitioner is that besides retiral benefit due to the petitioner, he is also entitled to family pension till attaining age of 25 years, in view of G.O.Ms.No.327 dated 30.08.2001. THE petitioner attained age of 25 years in the year 2000. THE petitioner therefore is entitled to family pension for the period 07.01.1989 to 2000.