TREASURY OFFICER Vs. S.JEEVALAKSHMI

JUDGEMENT

(1.) These two appeals by the respondent Nos.3 and 1 and 2 respectively in W.P(MD)No.800 of 2020. The said writ petition was filed by the 1st respondent herein seeking a Writ of Certiorarified Mandamus, calling for the records relating to the impugned order passed by the 2nd respondent therein vide proceedings No.PEN13/II/PT.16330/G.O.325/2017-18/1037-128115 dtd. 27/2/2018 and the consequential impugned order of the 3rd respondent therein in his proceedings L.Dis.No.352/2018/M1 dtd. 3/4/2018 and quash the same with a consequential direction to the respondents therein to grant family pension to the petitioner arising out of the State Government Civil Service of the petitioner's deceased mother, in addition to freedom fighters pension being received by the petitioner within a time frame.

(2.) The brief facts that led to the filing of the writ petition are as follows:

(3.) We have heard Mr.S.R.A.Ramachandran, learned Additional Government Pleader appearing for the appellant in W.A(MD)No.250 of 2023, Mr.P.Gunasekaran, learned counsel appearing for the appellants in W.A(MD)No.65 of 2023, Mr.H.Mohammed Imran for M/s.Ajmal Associates, learned counsel appearing for the 1st respondent in both the appeals, Mr.P.Gunasekaran, learned counsel appearing for the respondents 2 and 3 in W.A(MD)No.250 of 2023 and Mr.S.R.A.Ramachandran, learned Additional Government Pleader appearing for the 2nd respondent in W.A(MD)No.65 of 2023.