RAMANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking for the relief of direction to the respondents to regularize the service of the petitioner's husband namely J.Manoharan who died on 30.03.2010 while he was in service, pursuant to the proceedings of the third respondent in his letter in Ka.No.Ni.E.2/1475/2002-3/Thina Cooli Paniyalar dated 19.05.2003 and sanction all the consequential monetary benefits including the Family Pension to the petitioner.

(2.) THE learned counsel for the petitioner submitted that though the petitioner has come forward with a larger prayer seeking the relief of regularization of the services of the petitioner's husband, the petitioner has confined her prayer only to the extent of granting family pension to the petitioner. It is submitted that the petitioner's husband, namely, J.Manoharan, was working as Mazdoor (NMR-Non Muster Roll) on daily wages basis since 1973 in Public Works Department and he died on 30.03.2010 and as such, on the death of her husband, the petitioner is entitled to receive family pension. The learned counsel for the petitioner has also placed reliance on an unreported decision of this Court dated 18.07.2007 passed in W.P.Nos.15258 and 15468/2006 [R.Subramanian and another v. The Government of Tamil Nadu, Revenue Department, Fort St.George, Chennai and another]. It is contended that the petitioner has also preferred representations dated 24.05.2010, 15.12.2010 and lastly on 27.06.2011 seeking the relief of family pension, but no action taken so far.

(3.) THIS Court carefully considered the submissions made by both sides and perused the entire materials available on record including the affidavit filed by the petitioner and the counter filed by the respondents.