UNION OF INDIA Vs. HADISHA KHATOON

JUDGEMENT

(1.) The instant writ petition is under Article 226 of the Constitution of India by which the order dtd. 16/10/2017 passed by the learned Central Administrative Tribunal, Patna Bench, Circuit Bench at Ranchi in OA/051/00150/2016 has been assailed by which while allowing the original application, following directions have been passed :-

(2.) Brief facts of the case as per the pleadings made in the writ petition, which are required to be enumerated herein, read as under :-

(3.) After the death of the employee, namely, late Md. Usman, both respondent Nos. 1 and 2 gave contradictory statements regarding marriage and second marriage by the employee and, as such, on account of such dispute, railway authorities directed respondents to bring succession certificate from the competent court.