SUKURMONI GOALA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Ms M. Hazarika and Ms. K. Gogoi, learned Counsel for the petitioner. Mr. A. K. Sarkar, learned standing counsel for Railways. Heard on admission.

(2.) This petition under Article 226/227 of the Constitution is directed against the order dated 7.10.2015 passed by the Central Administrative Tribunal, Guwahati Bench, whereby it has dismissed petitioner's O.A. No.323 of 2015. Petitioner's husband Paramaraj Goala worked as Gangman in the Railways. He retired from service on 1.6.1978 and died on 24.6.1980. During his life time, Paramaraj did not get any pension. However, after his retirement, the petitioner applied for family pension. Since she did not receive any positive response from the respondents, she filed O.A. No.182 of 2015 before the Tribunal, which was disposed of with a direction against the respondents to decide her claim for family pension. Pursuant to the direction of the Tribunal, General Manager (P), Maligaon passed the following order dated 7.8.2015:-

(3.) Dissatisfied that the above quoted order dated 7.8.2015, the petitioner again filed O. A. No. 323/2015 which the Tribunal dismissed by the impugned order.