K. SARASWATHI Vs. GENERAL MANAGER, SOUTHERN RAILWAY

JUDGEMENT

(1.) The petitioner is the widow of a Railway pensioner. Faced with an order for recovery of excess drawn family pension, she challenged it before the Central Administrative Tribunal. Tribunal found no way to interfere with the view of the Railway that there was excess payment of family pension. Tribunal, however, granted the petitioner the relief of a direction that the excess drawn would be recovered in 60 instalments. She is hence before us.

(2.) Heard the learned counsel for the petitioner, learned Standing Counsel for the Southern Railway and the learned counsel for the Canara Bank, which is the disbursing agency of the Railways.

(3.) We do not find any ground to interfere with the Tribunal's verdict that the Railway had released the amounts in excess of what was actually due to the petitioner as family pension.