POONAM NIJHAWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Siddharth Nandan, learned Counsel appearing for the Petitioner/Original Applicant and Sri Gopal Verma, learned Counsel appearing for the Respondent/Railways.

(2.) Petitioner/Original Applicant is seeking quashing of the impugned Judgment and Order, dtd. 9/5/2018, passed by the Central Administrative Tribunal, Allahabad Bench Allahabad, (for short 'Tribunal') in Original Application No.1330/01512 of 2015 whereby, the Original application (for short 'OA') came to be dismissed.

(3.) Father of the Petitioner was an Employee of the Respondent-Railways and retired on 30/4/1985. Pension of the Employee was duly computed and the Employee received Pension until his death on 13/12/2007. Thereafter, wife of the Employee and mother of the Petitioner received Family Pension till her death until 23/10/2013. Petitioner, is the unmarried daughter of the deceased Employee, who was living with her parents, applied for Family Pension being dependent on the pensioner.