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Judgment
Per: Dr. Lata Baswaraj Patne, Judicial Member.
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act 1985, praying for the following relief(s):-
“a) To issue direction upon the respondent to consider representation dated 16/02/2026 and 01/07/2026 for payment of widow pension for the period 16.10.1995 and 31.12.2015 forthwith.
b)To issue further direction upon the respondent to give re fixation of pensionary benefit with 55% Kilometer age w.e.f 16.10.1995 to 31.12.2015 forthwith.
c)To issue further direction upon the respondent interest of Arrear Payment 2,30,600/- 125 may be given forthwith.
d)Any other order/orders as deem fit and proper.
e) To produce Connected Departmental Record at the time of hearing."
Ld. Counsel for both sides are present and heard.
Ld. Counsel for the applicant has filed the affidavit of service which is taken on record.
When the matter was taken up for consideration, Ld. Counsel for the applicant submitted that the applicant had submitted his representation dated 16.02.2026 and 01.07.2026. However, there is no heed from the respondents. Therefore, being aggrieved, the applicant has approached this Tribunal.
Mr. B.K. Banerjee, Ld. Standing Counsel appears on behalf of the respondents and vehemently opposes the grant of relief.
Considering the submissions made by Ld. Counsel for the applicant, without going into the merits of the case, the respondents are directed to examine and consider the representation of the applicant and to pass a reasoned and speaking order within a period of 03 months from the date of receipt of this order. However, law of limitation is kept open.
The Original Application is disposed of at Admission Stage. There shall be no order as to costs.