FATEH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Dinesh Kumar, learned counsel for the writ petitioner and Sri Avinash Chandra Srivastava, learned counsel for the Railways.

(2.) A joint statement has been made by learned counsel for the parties that they do not propose to file any further affidavit and the petition be decided on the basis of the documents available on record. With the consent of the parties, the petition be decided at the fresh stage.

(3.) Impugned in the present proceedings at the instance of the writ petitioners no. 1/1 Pushpa wife of late Fateh Singh, 1/2 Om Pal, 1/3 Sukh Pal, 1/4 Brij Raj all sons of Fateh Singh is an order dtd. 14/6/2023 passed by the second respondent, Divisional Secretary, Commissioner Railway Protection Force, Jabalpur (Central Railway) whereby the claim set up by the legal heirs of the deceased Fateh Singh who was working as Rakshak for the payment of Gratuity, GPF, Insurance, Leave Encashment, Commutation value of the family pension and regular pension on month to month basis was negated. A mandamus has been sought for paying of the entire retirement dues such as Gratuity, GPF, Insurance, Leave Encashment and Commutation value of family pension and regular pension from month to month basis.