GENERAL MANAGER Vs. ILABEN CHHAGANBHAI SARVAIYA

JUDGEMENT

(1.) This is a petition filed under Article 227 of the Constitution of India challenging the order dtd. 30/3/2017 passed in O.A. No.701 of 2016 with M.A. No.534 of 2016 passed by the Central Administrative Tribunal, Ahmedabad.

(2.) By the aforesaid order, the application of the original applicant has been allowed by the Central Administrative Tribunal, Ahmedabad, directing the original petitioners to take immediate steps to order for sanctioning family pension and to pay the arrears and continue to pay family pension to the original applicant before the Tribunal.

(3.) Facts in brief are as under: