UNION OF INDIA; DIVISIONAL RAILWAY MANAGER; CHIEF PERSONNEL OFFICER, CHENNAI DIVISION Vs. S VENNILA; REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India, praying to issue a Writ of Certiorarified Mandamus, calling for the records relating to the order dated 13.7.2015 passed in Original Application No.281 of 2014 by the Central Administrative Tribunal, Madras Bench and quash the same.

(2.) The first respondent, as applicant, has filed Original Application No.281 of 2014 on the file of the Central Administrative Tribunal, Madras Bench, wherein the present writ petitioners have been shown as respondents.

(3.) In O.A.No.281 of2014, it is averred that the applicant is the second wife of the deceased L.Somu, who served as Senior Trackman in Southern Railway and he passed away in harness in the year 2005. During his lifetime, he married the applicant with the consent of his first wife, since she has not begotten any issue. The first wife has passed away in the year 2012. The applicant is now getting family pension. Further, she received all benefits. As per section 16 of the Hindu Marriage Act, 1955, the children of the applicant have become legitimate. Therefore, the applicant has sent an application to get an appointment on compassionate ground to her son by name S.Anand and the same has been rejected by the third respondent. Under the said circumstances, the present Original Application has been filed for getting the relief sought therein.