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Judgment
This matter is taken up by the Single Bench for disposal in accordance with the order of the Hon’ble Chairman, CAT 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.
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act 1985, praying for the following relief(s):-
“(a) Appropriate order be passed directing the respondent authorities to consider and dispose of the applicant's representations seeking correction of her date of birth in the pension records of the deceased employee within a time frame to be fixed by this Hon'ble Tribunal;
(b)Pass an order directing the respondent authorities to effect necessary correction of the applicant's date of birth in the relevant records;
(c)Pass an order directing the respondent authorities to release and disburse family pension in favour of the applicant together with all consequential benefits and arrears from the date of entitlement;
(d)Any such other or further order or orders, direction or directions as Your Lordships may dCentral Administrative Tribunaleem fit and proper”.
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.
Ld. Counsel for the applicant made the following submissions:-
Late Samsul, who was a retired employee of Eastern Railway, expired on 29.06.2014.
Late Samsul had mentioned the names of both his wives, namely Smt. Kamala Bibi and Ranjana Bibi in the official records for purposes of grant of family pension.
The first wife of late Samsul, namely, Smt. Kamala Bibi expired on 21.11.2020 and that the applicant, Smt. Ranjana Bibi who is the 2nd wife of the deceased employee, has applied for family pension.
The legal heirs of the deceased employee, namely Smt. Alkama Bibi and Shri Jahangir Sk. have furnished their no objection certificate by way of affidavits consenting to the grant of family pension in favour of the applicant, Smt. Ranjana Bibi.
The applicant had submitted a representation dated 15.12.2025 (Annexure-A/3) praying for family pension and that she had submitted another representation dated 13.07.2026 for the correction of the death of her husband in his pension records.
The applicant has not yet been granted family pension.
The applicant would be fairly satisfied at this stage if a direction is issued to the competent respondent authority to consider the pending representation of the applicant.
Ld. Counsel for the respondents submits that there is a discrepancy in the date of birth of the applicant and until the matter is sorted out, family pension cannot be granted by the competent respondent authority.
The DRM, Eastern Railway, Malda Division (Respondent no. 3) or any other competent respondent authority is directed to take a decision on the pending representation of the applicant dated 15.12.2025 seeking grant of family pension within a period of 03 months from the date of receipt of this order as per the extant rules.
It is further directed that if required, the applicant may be directed to submit an affidavit regarding her date of birth along with any relevant document before the competent respondent authority.
I make it clear that I have not entered into the merits of the case and that all points are kept open for consideration.
With these directions, the Original Application is accordingly disposed of at admission stage without any order as to costs.