UNION OF INDIA Vs. KRISHNA KUMARI SINGH

JUDGEMENT

(1.) This writ petition is directed against the order dated 18-11-2005, passed by the Central Administrative Tribunal, Patna Bench, in O.A.No. 182 of 2005 (Krishna Kumari Singh vs. The Union of India & Ors.), whereby the original application preferred by respondent no.1 herein has been allowed with detailed directions.

(2.) A brief statement of facts essential for the disposal of the writ petition may be indicated. Raghunath Saran Singh, the late husband of respondent no.1 herein, was originally in the Army service of the Government of India. He had joined on 30.01.1964, was declared invalid for defence service, and was discharged from service on 12.03.1970. He had served the defence services for a total period of 6 years and 39 days. Thereafter he joined the Postal Department of the Government of India on 10.01.1972, and superannuated with effect from 31.07.1996, while he was posted as Ex-Sorting Assistant R.M.S. (P) Division, Patna. He died on 09.08.2000. Respondent no.1 was thereafter confronted with two issues:-

(3.) Respondent no.1 had earlier preferred O.A.No. 433 of 2001, which was disposed of by order dated 31.03.2003, with the direction to the authorities to consider the grievances of respondent no.1, and disposed of the same by a reasoned order. Accordingly the authorities considered the grievances of respondent no.1 herein and disposed of the same by a reasoned order of 24.02.2004 (Annexure- 7/A to the present counter affidavit), passed by the Chief Post Master General. Aggrieved by the same, respondent no.1 preferred the present O.A.No. 182 of 2005. The issue has been disposed of by the Tribunal with its direction in paragraph no.9 of the order and is reproduced hereinbelow:-