D. BUELA ANANTHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.R.Sureshkumar, learned counsel appearing for the petitioner and Mr.V.Subbiah, learned Special Government Pleader appearing for the respondents.

(2.) This writ petition is filed to quash the order dated 30.8.2010 passed by the 3rd respondent and direct the respondents to sanction and pay arrears of salary payable to the petitioner's husband from 01.3.2008 to 10.6.2010 and also sanction and pay family pension to the petitioner, who is widow of the deceased teacher viz., John Jayakumar from 11.6.2010, since he had served as a permanent Secondary Grade Teacher in an aided school from 3.2.2003, who died on 10.6.2010 while in service.

(3.) Brief facts of the case as stated in the affidavit filed in support of the writ petition are that petitioner's husband passed SSLC in March, 1985, Higher Secondary in March, 1993 and Diploma in Teacher Education in the year 2001. Petitioner's husband was appointed as a Secondary Grade Teacher in TELC Primary School in Karkkoil, Seerkazhi Taluk, Nagapattinam District, which is a private minority aided school on 03.2.2003 in a permanently sanctioned vacancy. The said appointment was also approved by the Assistant Elementary Education Officer by his Proceedings dated 05.2.2004 and the petitioner's husband was paid salary and other benefits from the date of appointment that was from 03.2.2003. The annual increment was also paid from 01.1.2004. Service Register was opened and necessary endorsements were also made in the Service Register.