SUBHASHINI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Legal heirs of late employee, namely, Shiva Kumar Choudhary of Damodar Valley Corporation (hereinafter referred to as the DVC) decided to file O.A. No. 27 of 2015 for a direction upon the respondents, especially the Department of Railways, Government of India to pay pro-rata pension for the period of work rendered by him between 01.07.1963 to 06.06.1978.

(2.) The Central Administrative Tribunal, Patna Bench, Patna dismissed the OA on 24.08.2017 refusing to give any kind of indulgence with regard to the reliefs for the reasons indicated in the impugned order. This is the reason for preferring the present writ application before this Court seeking quashing of the order and to grant them reliefs which they were expecting from the CAT Bench Patna.

(3.) The short facts are that the erstwhile employee Shiva Kumar Choudhary retired from the service of DVC on 31.12.2000. He was a permanent employee of DVC. Prior to his appointment or absorption in DVC, the employee in question worked in a temporary capacity between 01.07.1963 to 06.06.1978 under the Railway Authorities. He was sent on deputation to DVC on 07.06.1978 with a lien of two years and this lien was terminated on 05.06.1980 and vide order dated 09.04.1981 issued by the DVC he was permanently absorbed in the organization from where he superannuated.