S. PUSHPAVALLI Vs. SENIOR ACCOUNTS OFFICER

JUDGEMENT

(1.) ONE Mr.R.K. Singaram was working as Selection Grade Higher Grade Assistant in a Panchayat Union Middle School at T. Kallupatti, Thanjavur District. He retired from service on 31.08.1981. He was receiving pension thereafter. He died on 03.06.1989. Thereafter, the petitioner, claiming herself to be the legally wedded wife of the deceased -Singaram, made an application to the respondents for sanction of family pension. The first respondent, by his Proceedings in No.Pen.33/6/ 23304091/FP/10 -11/ADK dated 12.05.2011, rejected the same holding that the petitioner's marriage with Mr. Singaram is void and therefore, she is not entitled for family pension. Challenging the said order, the petitioner is before this Court with this writ petition.

(2.) I have heard the learned counsel for the petitioner, the learned counsel for the first respondent and the learned Government Advocate appearing for respondents 2 and 3. I have also perused the records carefully.

(3.) I have considered the above submissions.