REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

S. Sathikumari Amma Respondents

Referred Judgements :-

NITU V. SHEELA RANI [REFERRED TO]
JODH SINGH VS. UNION OF INDIA [REFERRED TO]
VIOLET ISSAAC VS. UNION OF INDIA [REFERRED TO]
RADHAMONY AMMA VS. STATE OF KERALA [REFERRED TO]
SALMA BEEVI V.A. VS. ADMINISTRATIVE OFFICER [REFERRED TO]

(1.) The present OP(CAT) is directed against the order of the Central Administrative Tribunal, Ernakulam dtd. 3/10/2016 in O.A.No.398/2015.

(2.) The issue involved in this Original Petition is whether a family pension would come within the purview of property or estate of an employee?.

(3.) Succinctly, the facts in brief are as follows: