UNION OF INDIA Vs. MITA SAHA KARMAKAR

JUDGEMENT

(1.) In this writ petition as filed under article 226/227 of the Constitution of India the judgement and order dtd. 9/10/2024 as passed in O.A./350/01165/2022 by the Central Administrative Tribunal, Kolkata Bench, Kolkata (hereinafter referred to as the 'said tribunal' in short) is assailed.

(2.) By the impugned order, the said tribunal set aside the reasoned order dtd. 25/6/2022 as passed by the writ petitioner no. 3 herein and directed the writ petitioner no.2 herein to grant family pension to the original applicant who is the respondent before us.

(3.) The Union of India and its instrumentalities who are the respondents in the original application before the said tribunal felt aggrieved and filed the instant read petition.