P. GRACE THAVAMANI Vs. SPECIAL TAHSILDAR, PERAMBALUR

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for sanction of pension, is under challenge in the present writ petition.

(2.) The impugned order dtd. 3/10/2013 issued by the first respondent states that a criminal case was pending against the deceased employee Mr.Ayyasami. Thus, the competent authority was not in a position to submit the pension proposals for sanction of pension.

(3.) The learned counsel for the petitioner made a submission that the petitioner's husband late Ayyasami, who was working as Teacher in Ogalur Adhi Dravida Elementary School in Kunnam Taluk, Perambalur, died and his name was not included in the criminal case.