VASUMATHY Vs. ASSISTANT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner's mother worked as a Teacher in an aided middle school and retired voluntarily on 01.04.1990. She was in receipt of pension. She died on 18.09.2012. According to the petitioner, even while her mother was alive, her father married another lady. Hence, he is not entitled to family pension as per Rule 49(6) of the Tamil Nadu Pension Rules.

(2.) THE petitioner is aged 44 years. She lost her husband in the year 2007. She was dependent on her mother, particularly after the death of her husband. According to the petitioner, she is not getting any pension due to the death of her husband, as her husband was not in any government employment.

(3.) THE petitioner has filed this writ petition, seeking for a direction to sanction family pension due to the death of her mother with arrears.