COMMISSIONER AND SECRETARY TO GOVERNMENT Vs. G VASANTHA

JUDGEMENT

(1.) INASMUCH as common question is involved for consideration and the Appeals having been preferred by common appellants, they were heard together and disposed of by this Common Judgment.

(2.) THE husbands of both the respondents were in the service of State of Tamil Nadu and were subsequently absorbed in the State Transport Corporation. They claimed for family pension pursuant to G. O. Ms. No. 171, Finance (BPE) Department, dated 21. 3. 1989, by filing W. P. Nos. 15124 and 15121 of 1993. Such relief having been granted, the present appeals came to be preferred by the authorities of the State.

(3.) BEFORE deliberating on the issue viz. , whether the respondents are entitled to family pension in the light of G. O. Ms. No. 171, dated 21. 03. 1989, it is necessary to note the relevant facts involved, G. Vasantha (respondent in W. A. No. 2296 of 2000) is the wife of late M. Gnanaprakasam. The said Gnanaprakasam was originally employed at the Tamil Nadu Transport Department and after formation of various Corporations, the erstwhile Tamil Nadu State Transport Department Employees were permanently absorbed in the 2nd appellant Corporation (Pallavan Transport Corporation ). Accordingly, the husband of Vasantha was transferred to Pallavan Transport Corporation and since 1975, he was working therein and died in harness on 10th September, 1989.