S. GNANAMBIGAI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed against the order passed by the Central Administrative Tribunal, Chennai Bench made in O.A.No.310/ 00297/2020 dtd. 16/2/2023.

(2.) That the writ petitioner's husband was working in the respondent Department as he joined in service in1978 and after having worked for several years died in harness on 23/9/2015 just 9 months prior to his retirement as he was due to retire on 30/6/2016.

(3.) After the death of the husband of the petitioner, a retiral benefits of Rs.13,96,580.00 paid to her and thereafter the petitioner also is getting a revised pension of Rs.19,600.00 per month as per the VII Pay Commission, apart from that the family is getting the rental income of Rs.7,000.00 per month.