PUSHBAM Vs. DIRECTOR OF ELEMENTARY SCHOOL EDUCATION

JUDGEMENT

(1.) BEING aggrieved by the proceeding in R.C.No.68031/J1/2004, dated 15.03.2005, by which the request of the petitioner to disburse the salary due and payable to her deceased husband and the family pension has been turned down by the Director of Elementary Education, Chennai, the first respondent herein, the present writ petition has been filed.

(2.) ACCORDING to the petitioner, her husband was an ex-serviceman. He was employed in an aided elementary school from 18.09.1960 to 31.03.1962. He was placed under suspension on 07.10.1971 upto 30.06.1972 for seven months and 50% of the subsistence allowance was paid. From 7th month onwards, he was paid 75% of the subsistence allowance. It is the case of the petitioner that from 01.07.1972 onwards subsistence allowance was not paid. In the meantime, he died on 19.04.1986.

(3.) IT is the grievance of the petitioners that by making accusations against each other, the Education Department has delayed disbursement of arrears of salary and retirement benefits. IT is the case of the petitioners that they are entitled to death cum retirement gratuity and other retirement benefits etc.,