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Judgment
Per: Hon’ble Smt. Urmita Datta (Sen), Judicial Member
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief(s):
“a)An Order do issue directing the respondents to act and proceed in accordance with the provisions of law;
b)An order directing the respondent authority and each one of them for considering of the application of the applicant dated 21.01.2026 for family pension on the account of the deceased father of the applicant Late Kanailal Banerjee and pass a reasoned order thereto;
c)To grant Costs and incidentals;
d)Certify and transmit the entire records and papers pertaining to the applicant's case so that after the causes shown thereof conscionable justice may be done unto the applicant by way of grant of reliefs as prayed for in (a), (b), (c) above;
e)To pass any other order/orders, direction/directions as this Learned Tribunal may deem fit and proper.”
Ld. Counsels for both the sides are present. Ld. Counsel for the applicant files affidavit of service, which is taken on record.
The instant application has been filed by the divorcee daughter of the concerned employee who died in the year 2002 as per the Ld. Counsel for the applicant, thereafter she approached the authority. The authority has asked for certain documents. However till date no decision has been communicated to her.
During the course of hearing, Ld. Counsel for the applicant submits that it would suffice the purpose if the authority would be directed to communicate their decision in this regard treating this OA as a part of it and consider his decision in the light of the extended rules and communicate their decision by way of a reasoned and speaking order within a period of 08 weeks till the receipt of the order.
Ld. Counsel for the respondents has no objection to consider the case of the applicant as per rules.
In view of the above, Respondent No. 04 or any other competent authority is directed to consider the case of the applicant of family pension treating this OA as a part of it and communicate their decision as per rules within a period of 08 weeks from date of receipt of the order.
However it is made clear that I have not gone into the merits of the case.
Accordingly, the OA is disposed of. No costs.