G. PUSHPAM Vs. THE SUPERINTENDING ENGINEER, TNEB

JUDGEMENT

(1.) The petitioner has challenged the proceedings dated 21.05.2015 in of the respondent refusing to sanction family pension due to the death of her husband Thiru. A. Ganesan, who was employed as a Junior Engineer Grade -I under the respondent. Thiru. A. Ganesan died on 15.08.2012 while in service.

(2.) According to the petitioner, she is the second wife of her deceased husband Thiru. A. Ganesan. The first wife of Thiru. A. Ganesan died on 10.07.2005. Thereafter, Thiru. A. Ganesan married the petitioner on 15.07.2007. The petitioner is none other than the daughter of the sister of the deceased Ganesan. After the marriage with Thiru. A. Ganesan, the petitioner gave birth to one female child namely, Akilandeswari on 02.06.2008. Thereafter, Thiru. A. Ganesan died on 15.08.2012. In the said circumstances, the petitioner claimed family pension, but the same was declined by the impugned order. It is useful to extract the following passage from the impugned order: - -

(3.) It is not in dispute that the first wife of the deceased Ganesan died on 10.07.2005 and a death certificate to that effect is enclosed in the typed set of papers.