[Cites 1, Cited by 0]
Madras High Court
A.Najmunnisa vs The Registrar General on 25 February, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.02.2026
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
AND
THE HON'BLE MR JUSTICE K.K.RAMAKRISHNAN
W.P(MD)No.4828 of 2026
A.Najmunnisa ... Petitioner
.Vs.
1.The Registrar General,
Office of the Madras High Court,
Chennai.
2.The Principal Accountant General(A & E),
Office of the Audit General Office Complex,
Anna Salai, Rostrevor Garden,
Teynamet, Chennai -600 018.
3.The Director,
Office or the State Government Audit Department,
Perasiriyar Anbalagan Complex, Fourth Floor,
Integrated Office Building for Finance Department,
Nandanam, Chennai – 35. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus direting
the respondents 2 and 3 to consider and grant family pension to
the Petitioner in the category of widowed daughter in terms of
1/6
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Rule 49 of the Tamil Nadu Pension Rules read with G.O.(Ms)No.
325, dated 28.1.2011 issued by the Finance(Pension)Department
based on the representation given by the Petitioner through
proper channel of first respondent, dated 13.11.2025 within the
time frame stipulated by this Court.
For Petitioner : Mr.A.Abulhasan
for M/s.S.M.A.Jinnah
For Respondent-1 : Mr.D.SSivaraman
Standing Counsel
For Respondent-2 : Mr.P.Gunasekaran
For Respondent-3 : Mr.D.Sasikumar
Addl.Govt.Pleader
ORDER
(Order of the Court was made by DR.G.JAYACHANDRAN)
The Writ Petition is filed to direct the respondents 2 and 3 to
consider the grant of family pension to the Petitioner under the
category of Widowed daughter in terms of Rule 49 of the Tamil
Nadu Pension Rules read with G.O.(Ms)No.325, dated 28.1.2011
issued by the Finance(Pension)Department .
2.Mr.D.Sivaraman, learned Standing Counsel takes notice for
the first respondent, Mr.P.Gunasekaran, learned counsel takes
notice for the second respondent and Mr.D.Sasikumar, learned
Additional Government Pleader takes notice for the third
respondent.
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3.The case of the Petitioner is that her father served in the
Tamil Nadu Subordinate Judiciary Service and died in the year
1992. After his demise, her mother was receiving family pension.
By virtue of G.O.(Ms)No.325, dated 28.1.2011 issued by the
Finance(Pension)Department, the widowed daughters of
Government servant are also entitled for family pension.
Therefore, she being entitled to claim family pension, made a
request to the Pension Payment Officer on 19.2.2025 to consider
her request for grant of family pension. Hence the present Writ
Petition is filed seeking a mandamus as aforesaid.
4.The learned Standing Counsel appearing for the second
respondent submitted that the Petitioner had made representation
for extending the benefit of family pension to her under the
category of widowed daughter. However, her representation was
not in the prescribed format or with necessary documents for
consideration. Therefore, the second respondent had rejected the
representation with instructions to submit the application in the
prescribed format with necessary documents through employer of
the Government servant.
5.The learned counsel appearing for the respondents 2 and 3
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submitted that the Pension Payment Officer is not the competent
person and the representation is not given in the prescribed
format and it did not contain all the necessary enclosures. They
would further submit that if the application for payment of
pension is made in the prescribed format with all necessary
documents, the same will be considered in accordance with law.
6.The learned Standing Counsel for the first respondent
would submit that if any application is made in the prescribed
format, as an employer, the first respondent will forward it to the
appropriate authority for consideration.
7.Taking notice of the said submission, we dispose of the
Writ Petition directing the Petitioner to make application in the
prescribed format before the appropriate authority through proper
channel and if such application contain all the required
documents as contemplated under law, the same shall be
considered in accordance with law. No costs.
[G.J.,J.] [K.K.R.K.,J.]
25.02.2026
NCS : Yes/No
Index : Yes / No
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Internet : Yes / No
vsn
To
1.The Registrar General,
Office of the Madras High Court,
Chennai.
2.The Principal Accountant General(A & E),
Office of the Audit General Office Complex,
Anna Salai, Rostrevor Garden,
Teynamet, Chennai -600 018.
3.The Director,
Office or the State Government Audit Department,
Perasiriyar Anbalagan Complex, Fourth Floor,
Integrated Office Building for Finance Department,
Nandanam, Chennai – 35.
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DR.G.JAYACHANDRAN, J.
and
K.K.RAMAKRISHNAN,J.
vsn
ORDER MADE IN
25.02.2026
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