KAMLA Vs. STATE OF M P

JUDGEMENT

(1.) With consent heard finally. Petitioner's son Dinesh was initially appointed on the post of Assistant Teacher in the School Education Department of the Govt. of M.P. vide order dated 03.07.1986 (AnnexureP-1). He joined his duties on 14.07.1986 and died in harness on 05.08.2005.

(2.) According to the petitioner, her son Dinesh was unmarried. He had nominated her being his mother and dependent for receiving all types of his death claims. It is the case of the petitioner that her claim for family pension has been rejected by the respondents vide AnnexureP-5 on the ground that she is not entitled for the same. Aggrieved she submitted her representation dated 16.01.2007 (AnnexureP-6) and has filed this petition.

(3.) Petitioner claims that her son Dinesh had worked with the respondents for more than 19 years in the circumstances she is entitled for family pension in view of Rule 47 of the M.P.Civil Services (Pension) Rules, 1976 (for short Pension Rules). Reliance has been placed on the order passed by this Court in the case of Munni Bai Vs. Municipal Corporation, Jabalpur 2005 (1) M.P.L.J. 164.