UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The present petitions have been preferred by the Union of India assailing the common order dtd. 28/4/2015 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad in Original Application Nos. 461 of 2012 and 454 of 2012 preferred by respondent No.2-Jeewanti @ Jiwa Devi, wife of late Shri Gopal Dutt Tiwari.

(2.) The Tribunal has allowed the said Original Applications filed by her, and directed the petitioners to treat her at par with Smt. Chandra Devi Bhatt and grant her family pension as well as compassionate appointment to her son-Lalit Mohan Tiwari, if he fulfills all the eligibility criteria as per law. The petitioners were also directed to pay interest @ 8% on the delayed payment of family pension from the date of the entitlement till the date of actual payment within three months from the date of receipt of the certified copy of the order.

(3.) The impugned order has not been complied with by the petitioners during the pendency of these petitions, which have been pending since the year 2016.