UNION OF INDIA Vs. KAMLA DEVI

JUDGEMENT

(1.) This petition has been filed by the petitioners challenging the orders dated March 22, 2021 in Original Application No.2208/2018 and September 9, 2022 in Review Application No.28/2022 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal', for short). The Tribunal, vide order dated March 22, 2021 allowed the OA filed by the respondent herein and directed the petitioners herein to grant family pension at rates applicable from time to time and other terminal dues as per rules with interest on the arrears which are due from May 23, 2018. By the order dated September 9, 2022, the Tribunal has dismissed the review application filed by the petitioners herein seeking review of order dated March 22, 2021 on the ground that there is no error apparent either on facts or in law in the order dated March 22, 2021.

(2.) The facts as noted from the petition are that the respondent is the widow of one Narayan Dutt, who was engaged as a casual labour on December 18, 1972 under the petitioners / Northern Railway. He was granted the authorised pay scale of ?196-232 w.e.f. April 1, 1974. He was drawing a basic pay of ?226/- per month, when he unfortunately died on July 28, 1983. He left behind his widow, three children aged around four years (son), two years, and six months (daughters).

(3.) On the death of the respondent's husband, the respondent was paid his gratuity. Subsequently, her elder son was appointed as a Group-D employee on compassionate ground by the petitioners in the Railway in the pay scale of ?2550-3200 on March 8, 2001.