UNION OF INDIA REP BY GENERAL MANAGER, CHENNAI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, REP BY ITS REGISTRAR, MADRAS BENCH, CHENNAI

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and the Learned Counsel for the 2nd Respondent.

(2.) According to the Petitioners, the 2nd Respondent's Wife Late Smt.S.Meenakshi was initially engaged on 22.10.1979 showered with Temporary Status on 01.05.1983 and expired in Harness on 13.01.1985, while working as 'Substitute Sanitary Cleaner', Health Inspector Office in Madurai Division in Southern Railway. The 2nd Respondent filed O.A.No.310/00423/2014 [as an Applicant] before the 1st Respondent/Tribunal seeking to direct the Petitioners / Respondents to consider his request to grant family pension in terms of Rule 75 of the Pension Rules to him with all attendant benefits.

(3.) The 1st Respondent / Tribunal, in O.A.No.310/00423/2014 on 13.04.2016 at Paragraph No.8, had observed the following: