UNION OF INDIAMINI. OF RAILWAY Vs. KAMLA PANDEY

JUDGEMENT

(1.) Heard Sri Rajesh Tripathi, learned counsel appearing for the petitioner-Union of India-Railways and Sri Pramod Kumar (Saxena) assisted by Sri Ramesh Narain Pandey, learned counsel for the respondent.

(2.) The writ petition is directed against the order dtd. 22/5/2012, passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad (for short "Tribunal"), in Original Application No. 1144 of 2006 (for short "OA"), whereby, allowing the family pension to the first respondent/original applicant.

(3.) During pendency of the writ petition, the original applicant died, the legal heirs have been substituted.