UNION OF INDIA Vs. SURYAPATI DEVI

JUDGEMENT

(1.) Heard Mr. Shekhar Singh, learned counsel for the petitioners and Mr. M.P. Dixit, learned counsel for the respondent.

(2.) The present writ petition has been filed by the petitioners for quashing the order dated 22.02.2013 passed in OA No.776 of 2011 by the Central Administrative Tribunal, Patna Bench, Patna (for short 'Tribunal') whereby the Tribunal has disposed of the application with direction upon the authorities concerned that the fate of the respondent shall be governed by the writ petition pending before the High Court and respondents shall abide by the same in granting similar benefits to the respondents.

(3.) The brief facts of the case are that the husband of the respondent died on 25.08.1991 while working as Contingency Paid Casual Gangman in East Central Railway, Danapur. The respondent made an application for family pension after death of her husband which was sanctioned and she was getting the family pension upto December, 2003. Thereafter, with effect from January, 2004, her family pension was stopped.