G SURAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and Mr. Gouri Shanker Sanghi, standing Counsel for the Railways.

(2.) The question that was referred to by the Division Bench relates to the correctness and applicability of the judgment of a Division Bench of this Court in E. Marthamma v. Divisional Railway Manager, (DB), to the instant case, which was relied upon by the learned Counsel for the petitioner. In the said case the writ petition was allowed following the judgment of the Supreme Court in Prabhavati v. Union of India, .

(3.) In the instant case, the learned Tribunal refused to admit the original application filed by the petitioner herein for grant of family pension relying on the judgment of the Apex Court in Union of India and Ors. v. Rabia Bikaner Etc, 1997 (4) SLR 717.