A ELIZABETH Vs. TREASURY OFFICER THIRUVALLUR THIRUVALLUR DISTRICT

JUDGEMENT

(1.) THE husband of petitioner Mr.C.Kannian, who was working as Secondary Grade Teacher at the Panchayat Union Elementary School, Chinnamandari, Tiruvallur District, retired from service on 30.09.1996.

(2.) THE Pension Payment Order (PPO) No.A903489, Education, was issued, in which petitioner was recorded as wife of the pensioner. The husband of petitioner had also nominated the petitioner as his wife in the Government record, as she had married Mr.C.Kannian, after the death of his first wife.

(3.) THE action of the respondents, in refusing to release retiral benefits to petitioner, cannot be accepted. Once the petitioner was nominated as nominee, by the deceased employee, by showing her as his wife, the respondents are bound to accept the nomination, and release pensionary benefit to the petitioner.