MANJUBALA DEO Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This writ petition is for issuance of direction upon the opposite parties to disburse all the service benefits of her late husband including the family pension along with interest @18% per annum.

(2.) Grievance made by the petitioner is against the Union of India through the Secretary to Government of India, Ministry of Steel and Mines and the Rourkela Steel Plant, the functionary unit under the Steel Authority of India Limited.

(3.) The Administrative Tribunals Act, 1985 has came into force by virtue of the Section 46 of the Constitution(Forty-second Amendment) Act, 1976 wherein after Part XIV of the Constitution, Part XIVA was inserted which relates to Tribunals. In the said inserted Part XIVA Article 323A stipulates that Parliament may, by law, provide for the adjudication or trial by Administrative Tribunals of disputes and complaints with respect to recruitment and conditions of service of persons appointed to public services and posts in connection with the affairs of the Union or of any State or of any local or other authority within the territory of India or under the control of the Government of India or of any corporation owned or controlled by the Government. Section 14 of the Administrative Tribunals Act, 1985 contains a provision conferring jurisdiction, powers and authority of the Central Administrative Tribunal which relates to matters of recruitment, and matters concerning recruitment to any All India Service or to any civil service of the Union or a civil post under the Union or to a post connected with defence or in the defence services.