KAMATCHI Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) The husband of the petitioner was employed as Sanitary Worker in the third respondent panchayat from 1984 onwards. Initially, he was employed on daily wages basis. Thereafter, he was given consolidated pay From 29.05.1999, he was granted regular scale of pay. He retired from service on 30.06.2010. Thereafter, he died on 24.05.2011.

(2.) The grievance of the petitioner is that her husband was not paid pension till his death and she is also not paid family pension and other terminal benefits. Hence, she filed this writ petition seeking for direction to pay pension payable to her till the death of her husband and also family pension.

(3.) When the matter came on 01.12.2015, the matter was adjourned today to get instructions in this matter and accordingly, it is posted today.