Calcutta High Court: Brother Not Entitled to Family Pension When Eligible Mother Had Not Claimed it - (13 Apr 2026)
SERVICE
Calcutta High Court held that the brother of a deceased government teacher is not covered as “family” under Clause 5(s)(2) of the Pension Scheme, 1981, and cannot claim family pension arrears, particularly when the eligible mother, the primary beneficiary, never availed the benefit.
Tags : FAMILY PENSION MOTHER CLAIM
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