Madras High Court
J.Vijayalakshmi vs The Director (Pensions) on 7 January, 2026
Author: Anita Sumanth
Bench: Anita Sumanth
WP No. 628 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07-01-2026
CORAM
THE HON'BLE DR.JUSTICE ANITA SUMANTH
AND
THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
WP Nos.628, 629 & 630 of 2014
WP.No.628 of 2014
J.Vijayalakshmi
W/o.Late Ex.Sapper G. Jagannathan,
No.A-2, Rbi Quarters,
Choolaimedu High Road,
Chennai 600 094. .. Petitioner(s)
Vs
1.The Director (Pensions),
Integrated Head Quarters of Ministry of Defence,
Adjutant General Branch, Sena Bhavan,
New Delhi 110 011.
2.The Principal Controller of Defence
Accounts (Pensions),
Draupadighat, Allahabad.
3.The Officer In-Charge,
Madras Engineering Group (Records),
Bangalore - 560 042.
4.The Registrar,
The Armed Forces Tribunal,
Regional Bench, Chennai,
St. Thomas Mount,
Chennai 600 016.
..Respondent(s)
1
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WP No. 628 of 2014
Prayer: Writ Petition filed under Article 226 of the Constitution of India to issue
a writ of Certiorarified Mandamus, calling for the connected records leading to
the passing of the impugned order dated 09.09.2011 by the Learned Tribunal,
the 4th respondent herein in MA No.74 of 2011 in OA No.26 of 2011 and quash
the same as illegal and void and consequently direct the respondents 1 to 3
herein to grant the petitioner defence family pension and other allowances
payable with effect from the date of death of her husband i.e. 15.9.1999 with
arrears and admissible interest.
AND
WP.No.629 of 2014
Latha Raja
W/o late Ex.Sgt.Neelakanda Raja
No.296504
GG 329 RBI Staff Quarters,
Besant Nagar, Chennai-600 090. .. Petitioner(s)
Vs
1.Union of India,
Rep. by its Secretary,
Ministry of Defence,
New Delhi.
2.The Principal Controller of Defence
Accounts (Pensions),
Draupadighat, Allahabad.
3.The Air Officer Commanding,
Air Force Record office,
Subroto Park, New Delhi.
4.The Registrar,
The Armed Forces Tribunal,
Regional Bench, Chennai,
2
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WP No. 628 of 2014
St. Thomas Mount,
Chennai 600 016.
..Respondent(s)
Prayer: Writ Petition filed under Article 226 of the Constitution of India to issue
a writ of Certiorarified Mandamus, calling for the connected records leading to
the passing of the impugned order dated 09.09.2011 by the Learned Tribunal,
the 4th respondent herein in MA No.76 of 2011 in OA No.28 of 2011 and quash
the same as illegal and void and consequently direct the respondents 1 to 3
herein to grant the petitioner defence family pension and other allowances
payable with effect from the date of death of her husband i.e. 22.08.1991 with
arrears and admissible interest.
AND
WP.No.630 of 2014
G.Vijayalaxmi
W/o late Ex.Cpl. A.Ganesan,
No.1B, Meenakshi Amman Nagar,
Thiruvalluvar Salai, Alwarthirunagar,
Chennai-600 087. .. Petitioner(s)
Vs
1.Union of India,
Rep. by its Secretary,
Ministry of Defence,
New Delhi.
2.The Principal Controller of Defence
Accounts (Pensions),
Draupadighat, Allahabad.
3.The Air Officer Commanding,
Air Force Record office,
Subroto Park, New Delhi.
3
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WP No. 628 of 2014
4.The Registrar,
The Armed Forces Tribunal,
Regional Bench, Chennai,
St. Thomas Mount,
Chennai 600 016.
..Respondent(s)
Prayer: Writ Petition filed under Article 226 of the Constitution of India to issue
a writ of Certiorarified Mandamus, calling for the connected records leading to
the passing of the impugned order dated 09.09.2011 by the Learned Tribunal,
the 4th respondent herein in MA No.75 of 2011 in OA No.27 of 2011 and quash
the same as illegal and void and consequently direct the respondents 1 to 3
herein to grant the petitioner defence family pension and other allowances
payable with effect from the date of death of her husband i.e. 15.09.1999 with
arrears and admissible interest.
(In all WPs)
For Petitioner(s): Mr.S.Prabakaran
For Respondent(s): Mr.C.Samivel, (for R1 to R3)
Senior Panel Central
Government Standing Counsel
R4 - Tribunal
COMMON ORDER
(Order of the Court was made by Dr.Anita Sumanth J.) Read this order in continuation of and in conjunction with order dated 02.01.2026 that reads as follows:
‘The petitioner relies on a letter dated 17.01.2013 bearing No.01 (05) / 2010-D(Pen/Policy) issued by the Department of Ex-servicemen Welfare, Ministry of Defence, Government of India, New Delhi and a copy of the same has been handed over to Mr.C.Samivel, for official respondents, to enable him to take instructions.4
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2.List on 06.01.2026.’
2.Mr.S.Prabakaran, learned counsel for the petitioner and Mr.C.Samivel, learned Senior Panel Central Government Standing Counsel for the official respondents confirm the fact that the benefits have been handed over to the petitioners and hence nothing survives in these writ petitions.
3.Recording the above, these writ petitions are closed. No costs.
(A.S.M.,J.) (M.S.K.,J.) 07-01-2026 vs Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/01/2026 02:02:48 pm ) WP No. 628 of 2014 DR.ANITA SUMANTH J.
AND MUMMINENI SUDHEER KUMAR J.
vs WP Nos.628, 629 & 630 of 2014 07-01-2026 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/01/2026 02:02:48 pm ) WP No. 628 of 2014 To
1.The Director (Pensions), Integrated Head Quarters of Ministry of Defence, Adjutant General Branch, Sena Bhavan, New Delhi 110 011.
2.The Principal Controller of Defence Accounts (Pensions), Draupadighat, Allahabad.
3.The Officer In-Charge, Madras Engineering Group (Records), Bangalore - 560 042.
4.The Registrar, The Armed Forces Tribunal, Regional Bench, Chennai, St. Thomas Mount, Chennai 600 016.
5.The Secretary, Union of India, Ministry of Defence, New Delhi.
6.The Air Officer Commanding, Air Force Record office, Subroto Park, New Delhi.
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