V. GANTHIMATHI Vs. INTERNAL AUDIT OFFICER

JUDGEMENT

(1.) This Writ Petitioner seeks for a Writ of Certiorarified Mandamus to quash the impugned Order of the First Respondent in Lr.No.044779/946/F8/ F83/PPO No.37486/2015, dtd. 2/11/2015, as illegal and arbitrary and for a consequential direction to the Respondents herein to provide the Family Pension to the Petitioner herein with arrears from the date of death of her husband i.e., from 6/7/2014 and other Monetary benefits.

(2.) The facts leading to the Writ Petition:

(3.) Heard Mr. M. Thirunavukkarasu, learned Counsel appearing for the Petitioner and Ms. Parameswari, learned Standing Counsel appearing for the Respondents and perused the materials placed on record.