ACCOUNTANT GENERAL ACCOUNTS AND ENTITLEMENTS Vs. M.RADHAKRISHNAN

JUDGEMENT

(1.) Under assail is the writ order dtd. 2/11/2021 in W.P.No.21883/2021. The Accountant General of Tamil Nadu is the appellant. The 1 st respondent has instituted a writ proceedings challenging the rejection order, declining the claim of the 1st respondent to include the name of the second wife of the 1 st respondent, Mrs.R.Revathy, in the Pension Payment Order as the nominee to receive the Family Pension.

(2.) The facts in brief would show that the 1 st respondent is a retired Block Development Officer, retired on 31/7/2007 and receiving pension as of now. Admittedly, the 1st respondent, during the life time of his first wife Mrs.R.Vasantha contracted second marriage with Mrs.R.Revathy on 27/5/1992. The 1st respondent admittedly, married the second wife and living with two wives. The 1st respondent submitted an application before the Block Development Officer, Thoraiyur, on 21/4/2009 to include the names of both the wives as nominees in the Pension Payment Order so that both his wives shall receive Family Pension. The Block Development Officer forwarded the claim to the District Collector, Tiruchirappalli. The District Collector in turn recommended the application to the appellant/Accountant General of TamilNadu. The appellant rejected the claim, vide proceedings dtd. 29/7/2009, which resulted in filing of the writ petition.

(3.) The 1st respondent submitted that the first wife died on 10/8/2020. Therefore, there is no impediment to include the name of the second wife Mrs.R.Revathy as the nominee in Pension Payment Order to receive the Family Pension.