RENGASUBRAMANIAN Vs. THE PRINCIPAL ACCOUNTANT GENERA

JUDGEMENT

(1.) Heard both sides.

(2.) The learned counsel for the petitioner submits that the petitioner is the brother's son of the deceased Government servant viz., A.Nallusamy, who was employed as Headmaster in Panchayat Union Elementary School situated at T.Thulukkanpatti, Kumaravadi Village, Manapparai Taluk, Trichy District.

(3.) According to the petitioner, Tr.A.Nallusamy was married to one Tamilarasi and the said Tamilarasi predeceased A.Nallusamy. According to him, Tr.A.Nallusamy died on 13.05.2004. The 7th respondent claimed family pension on the basis that she is the wife of the deceased A.allusamy. Family pension was also sanctioned by the first respondent. The 7th respondent is also in receipt of family pension.