UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THIS Writ Petition has been preferred against the order of the Central Administrative Tribunal dated 12.1.2007 passed in O.A. No.407 of 2006. When we took up the Writ Petition for admission, learned counsel who appeared for the second respondent took notice on her behalf.

(2.) WE heard the learned Government Pleader (Pondicherry) appearing for the petitioners.

(3.) ONE other stand taken by the petitioners before the Tribunal was that the claim was belated in point of time. As far as the said contention was concerned, the Tribunal rightly rejected the same by holding that entitlement of pension being a continuing cause of action, there can be no specific bar for claiming the family pension based on any time limit.