UNION OF INDIA Vs. MEENA DEVI

JUDGEMENT

(1.) On 19/10/2022, the following order was passed:-

(2.) Thereafter, matter was further heard on 24/11/2022 and the following order was passed:-

(3.) Brief facts of the case are that respondent's husband was appointed as a Packer at Majharia Post Office on 8/12/1987. On 23/10/1991 he was directed to work as a Night Guard at Bara Chakia Post Office. He was granted temporary status from 23/10/1992 vide order dtd. 24/10/1995. He had suffered injury during the course of the duty at Barachakia, Post Office on 20/21/9/2004. Thereafter, he was transferred from Bara Chakia to Damodarpur S.O. He died on 15/11/2007 while holding the post of temporary status. In the year 2008 respondent submitted application for grant of family pension and other pensionery benefits and it was declined. In the result respondent filed O.A No. 164 of 2008 before the Central Administrative Tribunal and it was allowed on 28/3/2013.