KURESHA BIBI Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Union of India.

(2.) Petitioner is aggrieved by the order dated 25.8.2014 passed by the Central Administrative Tribunal, Circuit Bench, Ranchi, in O.A. No.164 of 2012(R), whereby the O.A. filed by the petitioner, who is widow of Late Nazruddin Mian, a deceased employee of the Railways, for direction upon the respondent Railways to grant her family pension as per the Family Pension Rules, 1964, from the date of death of her husband, has been dismissed by the Central Administrative Tribunal.

(3.) The facts of the case lie in a short compass. The deceased husband of the petitioner, namely, Nazruddin Mian was appointed as CPC (Contingency Paid Casual) Khalasi under I.O.W., Madhupur, under Eastern Railway, on daily basis. After serving uninterruptedly for about 18 years, Md. Nazruddin Mian died on 01.07.1993, without being absorbed against any regular vacancy. After the death of the deceased employee, the petitioner being the widow, filed representation before Railways claiming that she was entitled to the family pension as her husband had rendered service for more than eighteen years in the Railways, but her representation dated 5.09.2011 was kept pending by the Railways. Thereafter, the petitioner moved before the Central Administrative Tribunal, Circuit Bench, Ranchi in O.A. No.164 of 2012(R).