LEELABAI VITTHALRAO BHEGADE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged in this writ petition judgment and order dated 3/6/2004 delivered by the Central Administrative Tribunal, Bombay Bench (for convenience, "the Tribunal") in Original Application No.908 of 2003.

(2.) The petitioner claims to be the wife of one Vithal Kaluji Bhagede. Admittedly, Vithal Bhegade was working in the office of respondent 2 i.e. The Commandant, Central Ordnance Depot, Dehu Road, District Pune. He superannuated from service on 28/2/1983. He was granted pension vide Pension Payment Order No.C/AOC/3024/82. He expired on 12/12/2000. According to the petitioner, after the death of Vithal Bhegade, his first wife Laxmibai was receiving family pension till her death on 24/7/2002.

(3.) According to the petitioner, after the death of Laxmibai, she approached the concerned authorities for family pension. However, she was informed that her name was not mentioned in the Pension Payment Order. According to her, her and her children's names were recorded in the service record. She, therefore, by letter dated 12/12/2002 applied to the respondents for grant of family pension. However, there was no response from the respondents.