KAMRUNNISSA Vs. THE DISTRICT COLLECTOR CUDDALORE

JUDGEMENT

(1.) THE petitioner filed O.A.No. 6383 of 2002. On abolition of the Tribunal, the matter stood transferred to this Court and re -numbered as W.P.No. 7388 of 2007.

(2.) THE petitioner's father was working as Shristadar. He died on 20.02.1995, leaving behind his wife, four sons and three daughters. The petitioner is the youngest daughter and she is unmarried. According to the petitioner, all her sisters and brothers got married. The petitioner's mother, was receiving family pension and she also passed away in the year 1978.

(3.) THE second respondent has filed a reply affidavit. In the reply affidavit filed, it is stated that as per the Tamil Nadu Pension Rules, an unmarried daughter is entitled to family pension upto 25 years or up to the date of her marriage, whichever is earlier. In the case of physically challenged or mentally retarded persons, who are not able to earn their livelihood, family pension could be extended for their lifetime. But the petitioner does not come under the aforesaid category.