GOVERNMENT OF KERALA Vs. BABY VALSALA T.

JUDGEMENT

(1.) Impugning the order of the Central Administrative Tribunal in O.A.No.352 of 2019 dtd. 1/1/2020, State of Kerala and its officers preferred this O.P.(CAT). First respondent/applicant, Smt.Baby Valsala T., is the applicant in O.A. Second respondent is the Union of India and respondent Nos.3 to 5 are the officers of the State Bank of India.

(2.) As per the impugned order, the Central Administrative Tribunal allowed the following claim of the first respondent/applicant.

(3.) Facts in narrow compass are as follows: Respondent No.1/applicant, Smt.Baby Valsala T., is the wife of late Gopinathan, who retired from service while working as Conservator of Forest on 31/8/1997. On 19/8/2018, Gopinathan passed away. Late Gopinathan was drawing pension through the State Bank of India with effect from 1/9/1997.