C UMA DEVI Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THE question relates to payment of Family Pension. THE present petitioner claims that she has married the deceased employee after the first marriage between the deceased employee and one Smt.Gowri was dissolved. However, this question is disputed by the Railways as according to the Railways, the marriage took place during the subsistence of the first marriage.

(3.) THE petitioner has expressed certain grievances relating to the previous enquiry officer. THE respondents are directed to get the enquiry conducted through some other officer.