UNION OF INDIA Vs. JAYANTI CHATTERJEE

JUDGEMENT

(1.) The subject matter of the instant writ petition is the order dtd. 11/5/2023 as passed by the Central Administrative Tribunal, Kolkata Bench, Kolkata (hereinafter referred to as the said Tribunal in short) in OA No. 350/1616/2022 whereby and whereunder the said Tribunal while allowing the said original application of the respondent/ original applicant directed the appellant authority i.e. the Union of India and its instrumentalities to disburse family pension to the respondent/original applicant within 8 weeks from the date of the receipt of the certified copy of the impugned order.

(2.) The aforementioned authorities felt aggrieved and thus, preferred the instant writ petition.

(3.) For effective adjudication of the instant writ petition some relevant facts are required to be dealt with and those are stated hereinbelow in seriatim:-