Madras High Court
Jaya Sathya vs The Principal Accountant General (A And ... on 11 September, 2025
WP(MD). No.24585 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 11/09/2025
CORAM
THE HONOURABLE MR. JUSTICE K.KUMARESH BABU
WP(MD). No.24585 of 2025
and
WMP(MD)No.19282 of 2025
Jaya Sathya ... Petitioner
Vs
1. The Principal Accountant General (A and E),
Tamil Nadu,
Chennai..
2. The Director,
Directorate of Pension,
Government of Tamil Nadu,
Chennai.
3. The Treasury Officer,
Sivagangai District Treasury,
Sivagangai District.
4. The Chief Educational Officer,
School Education Department,
Sivagangai District.
5. Subbulakshmi,
113, Jeeva Nagar, Railway Colony,
Manamadurai Town,
Sivagangai District - 630 606. ... Respondents
1/6
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WP(MD). No.24585 of 2025
PRAYER :-
Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus directing the respondents
1 to 4 to forthwith and permanently cease the payment of family pension
under PPO No. C182543/EDP to the 5th respondent and consequently
direct the respondents 1 to 4 to disburse the arrears of family pension
rightfully due to the estate of the late Smt. R.Pushpam for the period
from 20.11.2019 to 14.02.2021 along with compensatory interest at the
rate of 8 percent per annum, to the petitioner and her siblings as the legal
heirs.
For Petitioner : Mr. M.Divakaran,
Advocate.
For Respondents : Mr.P.Gunasekaran - For R1
Standing Counsel
Mr.N.Satheesh Kumar - for R2, R3 and R4
Additional Government Pleader
ORDER
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This writ petition is filed seeking a mandamus directing the
respondents 1 to 4 to forthwith and permanently cease the payment of
family pension under PPO No. C182543/EDP to the 5th respondent and
consequently direct the respondents 1 to 4 to disburse the arrears of
family pension rightfully due to the estate of the late Smt. R.Pushpam for
the period from 20.11.2019 to 14.02.2021 along with compensatory
interest at the rate of 8 percent per annum, to the petitioner and her
siblings as the legal heirs.
2. Considering the fact that the petitioner had made a
representation to the respondents including the first respondent seeking
for the terminal benefits of the petitioner's father in favour of the
petitioner's mother, there shall be an order of direction to the first
respondent to consider the representation of the petitioner dated
02.09.2025 in accordance with law and also in conjunction with the
judgment and decree made in O.S.No.24 of 2020 dated 31.07.2025 after
affording an opportunity to the fifth respondent herein and pass
appropriate orders within a period of twelve weeks from the date of
receipt of a copy of this order.
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3. With the above direction, this Writ Petition is disposed of.
Consequently, connected miscellaneous petition stands closed. In view
of the fact that this Court had directed the first respondent to also hear
the fifth respondent herein, notice to the fifth respondent in the present
writ petition is dispensed with. No costs.
11.09.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
pnn
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 03:18:34 pm )
To
1. The Principal Accountant General (A and E), Tamil Nadu, Chennai..
2. The Director, Directorate of Pension, Government of Tamil Nadu,
Chennai.
3. The Treasury Officer, Sivagangai District Treasury,
Sivagangai District.
4. The Chief Educational Officer,
School Education Department,
Sivagangai District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/09/2025 03:18:34 pm )
K.KUMARESH BABU, J.
pnn
ORDER
IN
and
Date : 11/09/2025
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