P VICTOR JOSEPH RAJ Vs. ACCOUNTANT GENERAL TEYNAMPET

JUDGEMENT

(1.) IN this writ petition, petitioner seeks to quash the G. O. Ms. No. 191, Finance (Pension) Department, dated 16. 3. 1996 and consequently direct the respondents to pay the dearness allowance on petitioner's family pension and further direct to pay the recovered amount from petitioner's family pension.

(2.) THE brief facts necessary for disposal of the writ petition are as follows.

(3.) THE first respondent filed counter affidavit and stated that by virtue of the impugned Government Order only the petitioner is denied dearness allowance on family pension.