K JAGADAMBAL Vs. SECRETARY TO GOVERNMENT TRANSPORT DEPARTMENT

JUDGEMENT

(1.) This Writ petition is filed to issue a writ of certiorarified mandamus, calling for the records of the first respondent, relating to the G.O.Ms.No.110, Transport Department, dated 06.06.2002 and to quash the conditions in para-10 and to direct the respondents 1 and 3 to take steps to grant family pension to the petitioner from 19.12.1984 the date following the date of death of petitioner's husband.

(2.) Heard the learned counsel appearing for the petitioner, the learned Government Advocate appearing for the first respondent, the learned counsel appearing for the second respondent and the learned counsel appearing for the third respondent at length.

(3.) The impugned G.O.Ms.No.110 Transport Department dated 6.6.2002 was considered by this court in W.P.No.482 of 2008 and para 10 of the said G.O. was set aside. The family pension was extended to the petitioner in that case from the date of death of the employee and not from the date 7.3.2001. Respondent was directed to grant family pension from the date of death of the employee. The relevant portion of the order reads as follows:-