UNION OF INDIA Vs. MEENA KUMARI

JUDGEMENT

(1.) CM APPL No. 15735/2014 (Exemption)

(2.) THE principal contention raised by the learned counsel for the petitioner is that the learned CAT has directed the petitioner to pay the terminal benefits to the tune of Rs.7.68 lacs to the family of the deceased employee without appreciating the fact that the total amount of the terminal benefits which had accumulated in favour of the deceasedemployee, after giving adjustment to the outstanding dues, were Rs. - 25,479/ -. Thus, after giving adjustment to those dues, nothing remains payable to his legal heirs. He further submits that so far as the pensionary benefits of the deceased - employee is concerned, the petitioner has no issue as the same were payable to the rightful legal heirs of the deceasedemployee.

(3.) WE have heard the learned counsels for both the parties.