UNION OF INDIA & OTHERS Vs. MALATI PANDA

JUDGEMENT

(1.) By filing this writ petition, the Union of India through General Manager, East Coast Railway sought to challenge the judgment dated 10.7.2015 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in Original Application No.493 of 2013.

(2.) Learned counsel appearing for the Railway Authority, while claiming to set aside the Tribunal's judgment, contented that the impugned cancellation of family pension order is justified for its being based on legal orders with the clandestine involvement of the Officials of Railway Organisation and finding such clandestine involvement, the Railway Organisation has already initiated proceeding against the erring Officials involved in the above aspect. He further contended that the judgment of the Tribunal also suffers on account of non-consideration of material information available on record.

(3.) Heard learned counsel for the parties. From the materials available on record, it becomes clear that the deceased employee i.e. the husband of the present opposite party died on 4.10.1989 while continuing in service.