S. SELVAMANI Vs. CHIEF EDUCATIONAL OFFICER

JUDGEMENT

(1.) THE petitioner seeks for issuance of a writ of Certiorarified Mandamus, to quash the order dated 27.01.2014 and to direct the respondents to pay family pension to the petitioner with effect from February 2013.

(2.) THE petitioner is the widow of one Srichozha Mannar Kanagaraja, who was working as Junior Assistant in the first respondent Department and retired from service on attaining the age of superannuation on 31.07.1989. The petitioner's husband is said to have died on 07.01.2013. In the Legal Heirship Certificate issued to the petitioner, dated 19.04.2013, the petitioner has been shown as wife of the deceased. With a copy of the Death Certificate, Legal Heirship Certificate, the copy of the Ration Card and Bank Passbook, the petitioner submitted a representation to the respondents requesting for family pension. The request made by the petitioner has been rejected by the first respondent stating that during the time when the petitioner's husband was in service, he had not nominated the petitioner as his wife and now, at this stage, they cannot consider the petitioner's request.

(3.) HEARD the learned counsel for the parties and perused the materials available on record.