JABEEN FATIMA Vs. UNION OF INDIA.

JUDGEMENT

(1.) Heard Mr. S. Chauhan and Mr. P. Mazumdar, learned counsel for the petitioner.

(2.) Mr. S.C. Keyal, learned Assistant Solicitor General of India accepts notice for Respondents No.1 to 5. Registry to indicate the name accordingly. Considering the nature of the dispute, notice to Respondent No.6 is unnecessary at this point and, accordingly, dispensed.

(3.) The petitioner is before this Court assailing the order dated 11.07.2018 passed by the Central Administrative Tribunal (for short 'CAT') in O.A. No.040/00195/2017. The petitioner herein was before the CAT seeking disbursement of the family pension and such other dues in view of death of her husband while in service on 4.5.2015. In the said proceedings, the Respondent No.6 had also staked a claim contending that she is also the wife of the deceased employee. In the proceedings before the CAT, since an indication was made therein that the parties would amicably settle the matter, the CAT, on taking note of the same, has disposed of the application.