PADMAKUMARI THANKACHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioners had approached this Court with a prayer for issuance of a Writ in the nature of Mandamus, to direct the respondents to release the family pension to the petitioners.

(2.) THE petitioners are the daughters of late Parameswaran Thambi, who worked as Clerk with the second respondent Municipality and attained supernnaution on 30.6.1960. He left behind his widow, Mrs.Vijayamma Thankachi, mother of the petitioners, who was granted family pension after the death of their father.

(3.) IT is not disputed that the petitioners are aged more than 50 years, and both the petitioners are married. According to the Tamil Nadu Pension Rules, son and unmarried daughters are entitled to family pension upto the age of 25 years and in case of daughter till she is married. Admittedly, both the petitioners are married.