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Judgment
Per : Mr. Anindo Majumdar, Administrative Member
This matter is taken up by the Single Bench for disposal in accordance with the order of the Hon’ble Chairman, Central Administrative Tribunal, dated 10.09.2021 issued under Sub -Section (6) of Section 5 of the Administrative Tribunals Act, 1985, and since no complicated question of law is involved. Accordingly, this matter is taken up for disposal by this Single Bench.
The applicant had filed this Original Application under section 19 of Administrative Tribunal Act, 1985, praying for the following relief(s):
“a)To issue direction upon the respondent to give unmarried daughter family pension forthwith.
b)To issue further direction upon the respondent to give unmarried daughter family pension according to letter dated 11.08.2025 and 25.02.2026 forthwith.
c)Any other order/orders as deem fit and proper.
d)To produce Connected Departmental Record at the time of Hearing.”
2 The applicant has filed this instant Original Application seeking grant of family pension.
Ld. Counsel for both the sides are present.
Mr. S. Paul, Ld. Counsel appears for the respondents and files his memo of appearance which is taken on record.
The submissions made by the Ld. Counsel for the applicant are summarized below:
The applicant is a daughter of Late Sukdev Prasad Koiri, who was an employee of department of Telecommunication of the Ministry of Communication , Burdwan.
The father of the applicant had retired on 13.12.1976 and expired on 18.11.2008. He further submits that after the death of father of the applicant, mother of the applicant Smt. Lakshmi Devi Koiri, was in receipt of family pension and she also expired on 30.09.2024.
The applicant had submitted a representation dated 22.11.2024(Annexure – ‘A-1’) to the competent respondent authority wherein interalia she had prayed for grant of family pension.
Ld. Counsel for the applicant submits that although the applicant is eligible for grant of family pension in all respects, she has not yet been paid family pension.
Ld. Counsel for the respondents submits that the matter has already under consideration of respondents. He draws attention to the Tribunal to the letter dated 25.02.2026(Annexure – ‘A-8’) of the Sr. Accounts Officer (Pension), office of the CCA, WBV, Kolkata address to the Assistant General Manager (OP), Burdwan Unit, wherein the applicant was requested to resubmit all the necessary documents, duly countersigned by the competent authority. The said letter is also been endorsed to the applicant.
Respondent No. 4(i.e. The Assistant General Manager(OP), Department of Telecommunication, Burdwan Unit) or any other competent respondent authority is directed to consider the representation of the applicant for granting of family pension and take a decision on the representation for grant of family pension within a period of 02 months from the date of receipt of a certified copy of this order and to convey the decision taken in this regard to the applicant by way of a reasoned and speaking order within the aforesaid period. He further submitted that in case the applicant is eligible to receive family pension in all respects, the same be released to her within the aforesaid period.
Applicant is also directed to provide all the necessary documents to the competent authority.
It is made clear that I have not gone into the merits of the matter and therefore all the points are kept open for the respondents to consider in accordance with law.
With the above directions, the instant OA is disposed of with no order as to cost.