P.KANNAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed for issuance of a Writ of Certiorarified Mandamus to quash the proceedings of the second respondent made in Na.Ka.No.Tamil.2/11527/2013, dtd. 20/5/2014 and consequently, to direct the respondents to grant arrears of dependent pension to the petitioner from 27/3/2008 .

(2.) (i) The brief facts that are necessary for disposal of the Writ Petition are as follows:- The petitioner is the wife of one Paulsamy, who was stated to be an active person in Social Works and Political Works. The petitioner's husband was affectionate towards Tamil language and it is stated that during his life time, he worked for the welfare of Tamil language. It is also stated that the petitioner's husband went to prison, while fighting for upholding Tamil language.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner's husband's eligibility under G.O.Ms.No.136, dtd. 17/4/2008 ought to have been considered by the respondents and that by the impugned order, the petitioner's entitlement, as per G.O., has been denied. The learned counsel appearing for the petitioner submitted that the petitioner was making repeated representations and was constrained to move this Court by filing Writ Petition in W.P.(MD)No.540 of 2013 for grant of dependent pension as well as arrears. This Court, by order dtd. 12/10/2013, directed the authorities to consider the petitioner's representation within a period of six weeks. Thereafter, the petitioner's representation was rejected on flimsy grounds.