UNION OF INDIA Vs. AMIT KUMAR SODHIA

JUDGEMENT

(1.) Heard Shri Sheel Nagu, learned counsel for the petitioners on the question of admission and interim relief.

(2.) The petitioners have filed this petition assailing the legal validity of order dated 11.9.2007 passed by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur in O.A. No. 475/2007.

(3.) The learned counsel for the petitioners submits that the Tribunal has misinterpreted the provisions of Rule 75 (6) of the Railway Services (Pension) Rules, 1993 (hereinafter referred to as the 'Rules') and ignored the instructions dated 10.8.2005 issued by the respondents, while allowing the petition filed by the respondent assailing the order of stoppage of family pension to the respondent on his marriage.