V. RAMAYEE Vs. COMMISSIONER OF PUDUKOTTAI MUNICIPALITY, PUDUKOTTAI

JUDGEMENT

(1.) The prayer in the writ petition is as follows:

(2.) The petitioner's husband worked as sweeper in the respondent municipality and he died in the year 1969. The petitioner is eligible for family pension from the date of death of her husband. On 16 July, 1991, the Examiner of Local Fund Accounts has sanctioned the family pension with effect from 14 Jan., 1970 at various rates stated in the letter, dated 16 July 1991. Based on that the respondent-Commissioner has passed an order on 28 July 1991. In spite of it, the petitioner was not paid and as such she made a representation to the respondents on 6 Aug. 1991, to pay the entire arrears of family pension due to her at an early date. Since there is no response, the petitioner is before me with the above said prayer.

(3.) Notice of motion has been ordered by me on 11 Sept. 1991.