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Judgment
Per: Dr. Lata B. Patne, Member (J)
Heard both the Ld. Counsel.
The applicant has filed this O.A. under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief:
“(i)That the applicant father retired on 31.5.2015 and expired on 25.2.20 and did not get any Pension and other dues even after Superannuation. Which She was entitle the Pension arrear from 1.6.15 to 25.6.15 and Gratuity but not paid till date, Hence Order/Orders or Direction/Direction to Respondents No. 4 & 5 for release the Pension arrear from 1.6.15 to 25.6.15 not paid till date, even not disposed the Representation with in time frame. As are totally arbitrary and malafide; and discriminatory and in clear violation of rights under CCS (Pension) Rules 1972
(ii)That Order/Orders to Respondent No. 4 Sr. DPO/KIR or any other Respondents authority, release the Gratuity amount and one time arrear and the said amount not release till date. are totally arbitrary and malafide.
(iii)An appropriate order be passed directing the competent respondent authorities to cause disposal of several representations made by the applicants along with representation thereto at the earliest in the interest of justice;
(iv)An order directing the respondents to produce entire records of the Payments details before the Hon'ble Tribunal with copy to the Ld. Advocate appearing for the applicant for conscionable justice;
(v)Railway Pension Rules 65 of the CCS (Pension Rules)2021, administrative lapses is established. Hence Interest shall be Paid of arrear of Pension and Gratuity is delayed after Free time to actual Payment. Hence Order/Orders to Respondents as per Office Memorundum of DOPW dated 23.2.22
(vi)Any other order of orders further order/orders as to this Hon'ble Tribunal may seem fit and proper; ”
When this matter was taken up for consideration, Ld Counsel for the applicant submitted that the applicant, who is the unmarried daughter of the deceased ex-employee (a widower), has submitted a representation dated 06.02.2025 (Annexure A/3) followed by a reminder through her advocate dated 27.10.2025 (Annexure A/4) before the competent respondent authority with regard to grant of family pension but no heed has been paid till date. Ld. Counsel further submitted that if the respondents are directed to consider the pending representations in a time bound manner, treating this O.A. as part of it, the purpose of filing the instant O.A. would be fulfilled.
Ld. Counsel for the respondents, on the other hand, opposes the relief sought by the applicant.
In view of the aforesaid limited prayer made on behalf of the applicant, and, without entering into the merits of the matter, we deem it fit to dispose of this O.A. with a direction upon the competent authority among the respondents to consider and examine the pending representation of the applicant dated 06.02.2025 in accordance with law, treating this O.A. as part of it, and issue a reasoned and speaking order under intimation to the applicant within a period of four (04) months from the date of receipt of a copy of this order. It further is made clear that the law of limitation is kept open.
With the above directions, this O.A. stands disposed of. No costs.