KAMALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the wife of one S.Ramaswamy, who was originally appointed as a Conductor on daily wages in the erstwhile Tamil Nadu State Transport Department with effect from 21.8.1963 and thereafter, the service of the said Ramaswamy was regularised as a Conductor with effect from 1.9.1964.

(2.) After formation of the Kattabomman Transport Corporation Limited in Kanyakumari and Tirunelveli Districts with effect from 1.1.1974, the service of the said Ramaswamy was permanently transferred and absorbed as an employee of the said Kattabomman Transport Corporation Limited with effect from 1.5.1975 and thereafter, on his willingness, he was absorbed in the service of the Nesamony Transport Corporation Limited at Nagercoil, with effect from 1.4.1983, where the said Ramaswamy retired on 31.10.1991. The said Ramaswamy received pension till his death and thereafter, the first respondent- Government, by letter dated 28.3.2003, refused to grant family pension to the petitioner.

(3.) Aggrieved by the said letter of the first respondent, the petitioner seeks a writ of Certiorarified Mandamus to call for the records of the first respondent in Letter No.26388/a.p.I/2002-2, dated 28.3.2003, quash the same and to direct the first respondent to grant family pension and its arrears to the petitioner from the date of death of the petitioner's spouse dated 28.1.1998.