MALARKODI Vs. CHIEF INTERNAL AUDIT OFFICER

JUDGEMENT

(1.) Petitioner has come up with this Writ Petition seeking to quash the order dtd. 25/11/2020 passed by the 3rd Respondent vide Ka.No.010206/411/Ni.Bi.2(2)/Ko.Oivu/2020, and for a direction to the Respondents to disburse family pension and other related pensionary benefits including the life time pending arrears to her.

(2.) According to the Petitioner, her husband Late S.Kaliyaperumal worked as Foreman I Grade in the Kumbakonam Branch of the Respondent/TANGEDCO and after putting 33 years of service, he retired on 31/3/2004. After his retirement, he was receiving pension in his Bank Account from TANGEDCO Pensioners' Family Security Fund and lifetime arrears of pension from TANGEDCO vide PP.O.No.52572 and his monthly pension was credited to his S.B. Account in Indian Overseas Bank, Gandhi Salai Branch, Kumbakonam.

(3.) It is further stated by the Petitioner that, in the Pension Account, her husband has mentioned one Mrs.Susila, who is his first wife, as his nominee. The said Susila is none other than the Petitioner's own sister. As Susila predeceased the Petitioner's husband on 21/2/2009 due to illness, the Petitioner's husband made an Application in 2015 for change in the details of nominee in his Account and requested for updating the name of the Petitioner in the nominee details in respect of his pension Account. While so, the Petitioner's husband died on 11/1/2015, leaving behind him, the Petitioner, three sons and three daughters, as his legal heirs. As all her sons and daughters got married and settled with their family, the Petitioner is greatly dependent on her husband's pensionary benefits.