M.Saraswathy vs State Of Tamil Nadu
2021 Latest Caselaw 14904 Mad

                                                                               W.A.(MD)No.1458 of 2021


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 26.07.2021

                                                   CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                      AND

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           W.A.(MD)No.1458 of 2021


                M.Saraswathy                                      ... Appellant / Petitioner

                                                       Vs.

                1.State of Tamil Nadu,
                   Rep. by its Additional Chief Secretary to the Government,
                   Finance Department,
                   Fort St. George,
                   Chennai-9.
                2.The Principal Accountant General,
                   Office of the Principal Accountant General,
                   Anna Salai, Chennai-18.
                                                        ..Respondents1 & 2/Respondents 1 & 2


                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, praying to

                set aside the order, dated 16.04.2021 in W.P.(MD)No.7886 of 2021, on the file

                of this Court.

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                                                                                     W.A.(MD)No.1458 of 2021




                                   For Appellant          : Mr.S.Rajasekar
                                   For 1st Respondent     : Mr.R.Baskaran
                                                           Standing Counsel for Government


                                                         JUDGMENT

************

[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

We have heard Mr.S.Rajasekar, learned Counsel appearing for the

Appellant/Petitioner and Mr.R.Baskaran, learned Standing Counsel for

Government appearing for the first respondent.

2.This Writ Appeal is directed against the order dated 16.04.2021,

passed in W.P.(MD)No.7886 of 2021.

3.The appellant is the writ petitioner, who sought for grant of family

pension on account of the demise of her sister on the ground that she is an

unmarried sister. The learned Writ Court had rightly noting that the appellant

will not fall within the definition of "family" for being entitled for family

pension, dismissed the writ petition. We find no grounds to interfere with the

orders passed in the writ petition.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.1458 of 2021

4. Accordingly, the writ appeal stands dismissed. No costs.

                                                                    [T.S.S., J.]   &    [S.A.I., J.]
                                                                            26.07.2021
                Index      : Yes / No
                Internet : Yes / No
                RM

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

The Additional Chief Secretary to the Government, State of Tamil Nadu, Finance Department, Fort St. George, Chennai-9.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.1458 of 2021

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

RM

JUDGMENT MADE IN W.A.(MD)No.1458 of 2021

26.07.2021

https://www.mhc.tn.gov.in/judis/