PAUDHARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed questioning the judgment and order dtd. 22/10/2019 as also the order dtd. 31/7/2019 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad in Original Application No. 870 of 2011. A prayer to quash the order dtd. 3/6/2005 passed by the Divisional Electrical Engineer (DEE), Operation, Tundla, Allahabad Division and order dtd. 2/4/2011 passed by the Divisional Railway Manager, North Central Railway, Allahabad has also been prayed for.

(2.) Apart from above prayers, the petitioner has sought a direction to the respondent No. 2 for grant of post retiral benefits to the petitioner such as family pension, LIC, gratuity, leave encashment etc., as also compassionate appointment of her son in a Group D post.

(3.) By the order dtd. 31/7/2019, the Original Application No. 870 of 2011 was dismissed by the Tribunal being of the view that the relief sought by the applicant cannot be granted.