PRANJAL NATH ACHARJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the order, dated 16.5.2012, passed, in Original Appeal No. 278 of 2012, by the learned Central Administrative Tribunal, Guwahati Bench, dismissing the Original Appeal (in short, 'OA'), which the present petitioner had made, the petitioner has, now, come to this Court with the present application made under Article 226 of the Constitution of India. The OA was made by the biological mother of the present petitioner, as guardian, on the ground that the present petitioner was a minor at the time of making the O.A. By the O.A., the petitioner sought for necessary directions to be issued to the respondents to pay, in favour of the present petitioner, family pension, GPF, DCRG, Leave Encashment Benefits etc., along with all other retiral benefits coupled with interest @ 18% p.a. on the total sum of money, which were, on the basis of the succession certification, issued, in favour of the petitioner, by the learned District Judge, Kamrup, Guwahati, as the legal representative of the late Samarendra Nath Acharjee, payable to the present petitioner, with effect from 26.09.2006.

(2.) The case, which had been set up, for the purpose of obtaining retiral benefits aforementioned, arising out of the death of Samarendra Nath Acharjee, in the O.A., may, in brief, be described as under:

(3.) We have heard Mr. R. Mazumdar, learned counsel for the petitioner, and Ms. B. Gogoi, learned Central Government Counsel, for the respondents.