PUGAL SAMSON Vs. PRINCIPAL NESAMONY MEMORIAL CHRISTIAN

JUDGEMENT

(1.) THE prayer in the Writ Petition is to quash the order dated 18.08.2001 and consequently direct the third respondent to grant family pension to the petitioner, who is the widow of the deceased pensioner.

(2.) THE case of the petitioner is that the petitioner is the widow of C.M.Samson, who is a retired Selection Grade Lecturer in the first respondent Aided College. Petitioner's husband joined in the service of the Scott Christian High School, Nagercoil, on 23.10.1953 and later on, he was appointed as Lecturer in the English Department in Scott Christian College, Nagercoil, on temporary basis from 26.09.1956 to 16.03.1957 and he was transferred to the 1st respondent College of the same management in the year 1966 and then he was promoted as Selection Grade Lecturer in English and he retired in the year 1991, after having total service of 25 years i.e., from 24.10.1966 to 28.02.1991.

(3.) PETITIONER claims that she being the widow of the deceased C.M.Samson, she is entitled to get sanction of family pension after the demise of her husband. She applied for family pension with relevant documents in the year 1996 along with the death certificate and other relevant documents. Even though, the said application was submitted in the year 1996, the same was rejected only on 18.08.2001 on the ground that the petitioner has not produced the joint photo of the petitioner taken along with the her husband.