R RAJATHI Vs. SUPERINTENDENT ENGINEER TANGEDCO LTD

JUDGEMENT

(1.) This Intra Court Appeal is directed against the order of the learned Single Judge dated 12.07.2017 made in WP No.17648 of 2017, wherein, the claim of the appellant herein for grant for family pension was rejected on the ground that the appellant, being the second wife of the deceased pensioner, is entitled to family pension.

(2.) The facts that led to the filing of the Writ Petition are as follows:

(3.) We have heard Mr.R.Sreedharan, learned counsel appearing for the appellant, Mr.P.R.Dhilip Kumar, learned counsel appearing for the 1st respondent and Mr.V.Vijay Shankar, learned counsel appearing for the 2nd respondent.