KAMALA KANTA PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Faced with the denial of promotional and monetary benefits in terms of the order dtd. 8/10/2013 issued by the Railway Board, Ministry of Railways, Government of India, petitioner no. 1 Kamala Kanta Pandey and Sadhan Chandra Das, since deceased, the husband of the petitioner no. 2 Dipali Das, after their retirement from railway services on superannuation on 31/12/2013 approached the railway authorities, the respondents herein, with representations seeking relief. During the pendency of the representations made by them, Sadhan Chandra Das died on 25/3/2018. Being unsuccessful in their endeavour to get relief from the railway authorities, Kamala Kanta Pandey and Dipali Das, the widow of Sadhan Chandra Das as a first round of litigation filed application being No. O.A. 950 of 2018 in the Central Administrative Tribunal, Calcutta Bench (hereinafter be referred to as the Tribunal) praying for promotional and monetary benefits in terms of the Railway Board 's order dtd. 8/10/2013. By order dtd. 28/9/2018 the Learned Tribunal disposed of the application by allowing the petitioners to make a comprehensive representation to the respondent no. 2 within two weeks from the date of receipt of the order and if any such representation was preferred before the respondent no.2 then the respondent no. 2 was directed to consider the same as per extant rules and regulations in force and pass a reasoned and speaking order communicating the same to the petitioners within a period of six weeks from the date of receipt of the representation. In compliance with such direction the petitioners made a comprehensive representation on 24/10/2018.

(2.) By order dtd. 3/12/2018 the respondent no. 2 disposed of the representation with the following observations :

(3.) Being aggrieved by and dissatisfied with the order dtd. 3/12/2018 the petitioners filed the tribunal application being No. O.A 350 /250/2019 seeking the following reliefs: