PREETHA Vs. SECRETARY TO GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed to quash the impugned order, dated 09.11.2018, passed by the second respondent in O.Mu.G. 2/48202/2018 and consequently direct the second respondent to sanction the political pension for the petitioner by declaring her as the descendant of King Maruthupandiyar Brothers.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents and perused the materials available on record.

(3.) The petitioner is claiming Political Pension as descendant of King Maruthupandiyar brothers. According to the petitioner, the Government, by G.O (Ms)No.ll43, Public (Political A) Department, dated 19.07.1982, identified 202 persons as descendants of King Maruthupandiyar brothers and granted Political Pension. In the said Government Order, it has been stated that after the death of the said 202 persons, direct decentants of said persons are eligible for Political Pension. After their death the Political Pension will be stopped. In the list of 202 persons annexed to G.O.(Ms) No.1143,dated 19.07.1982, the names of petitioner's mother Kalyani and maternal aunt Kasthuri Kannan were not included in the said list. Hence, they have given representation for Political Pension and filed writ petitions in W.P(MD)Nos.7234 and 7235 of 2009. This Court, by order, dated 13.10.2019, directed the respondents therein to consider the representation and pass orders. After the orders of this Court, the first respondent taking into consideration the report of the District Collector that the mother of the petitioner and maternal aunt of the petitioner are eligible to get Political Pension as descendants of King Maruthupandiyar brothers, ordered payment of pension in G.O.(Ms).No.207, Public (Political Pension 2) Department, dated 02.03.2010. It is the contention of the learned counsel appearing for the petitioner that the petitioner is a direct descendant of her mother Kalyani and produced the legal heirship certificate to that effect and she is entitled to receive Political Pension after death of her mother as per G.O(Ms) No.1143, dated 19.07.1982.