M. SARASWATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We have heard Mr.S.Rajasekar, learned Counsel appearing for the Appellant/Petitioner and Mr.R.Baskaran, learned Standing Counsel for Government appearing for the first respondent.

(2.) This Writ Appeal is directed against the order dated 16.04.2021, passed in W.P.(MD)No.7886 of 2021.

(3.) The appellant is the writ petitioner, who sought for grant of family pension on account of the demise of her sister on the ground that she is an unmarried sister. The learned Writ Court had rightly noting that the appellant will not fall within the definition of "family" for being entitled for family pension, dismissed the writ petition. We find no grounds to interfere with the orders passed in the writ petition.