UNION OF INDIA AND 5 ORS Vs. ROHINI KALITA W/O LT ANIL KALITA EX-LOCO PILOT GOODS UNDER RANGIA DIVISION

JUDGEMENT

(1.) Heard Ms. U. Chakraborty, learned Special Standing Counsel, N.F. Railways for the petitioners. Also heard Mr. S.N. Tamuli and Ms. A. Begum, learned counsel for the respondent.

(2.) The petitioners herein who are the respondents in O.A. No.040/00425/2015 are before this Court in this petition assailing the order dated 9.6.2017 passed by the Central Administrative Tribunal (for short 'CAT').

(3.) The respondent herein, who is the wife of deceased employee late Anil Kalita, who was working as a Loco Pilot in the petitioner Railways was before the CAT seeking that she be granted the family pension at the revised rate by counting the service of her deceased husband as continuous till the date of his death on 2.2.2009 and by counting the last pay of her husband as per the revised rate as provided by the 6th Central Pay Commission. In that light, she has sought for a direction that the arrears of the family pension due and admissible be paid to her.