CHAVALI RAVI KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed questioning the proceedings dtd. 24/2/2022 of the fourth respondent returning the family pension papers of the petitioner, as illegal and arbitrary.

(2.) The case of the petitioner is that she is the wife of late Ch. Naga Mallikarjuna Prasad, who worked as a Lineman and retired in July 2020; he used to draw his pension subsequent to his retirement and died on 12/1/2022; subsequently, petitioner obtained family member certificate on 13/4/2022 and approached the fourth respondent for grant of family pension, but the fourth respondent issued the impugned proceedings stating that the petitioner's husband did not include her name as a nominee in his service register; during the life time of her husband, petitioner filed a case seeking maintenance and the same was ordered; petitioner is the legally wedded wife of the deceased and they do not have any children; she is entitled to receive the family pension of her late husband.

(3.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents 2 to 4.