Central Administrative Tribunal - Patna
Rita Devi vs Postal on 8 January, 2021
:: 1 :: O.A.050/00016/2021
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
O.A. No. 050/00016/2021
00016/2021
Date of Order: 08th January, 2021.
CORAM
HON'BLE MR M.C. VERMA,
VERMA MEMBER [J]
HON'BLE MR. S.K. SINHA, MEMBER [A]
Rita Devi, W/o Late Lal Babu Sharma, resident, of Mohalla
Mohalla--
Chunabhatti, Laxmisagar, Near Railway Gumti No.
No.- 28, District -
Darbhanga.
.......... Applicant..
By Advocate ::- Shri Jayant Kr. Karn.
-Versus
Versus-
1. The Union of India through the Secretary Cum D.G., Department
of Posts, Dak Bhawan, New Delhi - 110001.
2. The Chief Postmaster, General bihar Circle, Patna - 800001.
3. The Director Accounts (Postal), Exhibition Road, Patna - 800001.
4. The Postmaster General, Northern Region, Muzaffarpur - 842002.
5. The Director, Postal Training Centre, Darbhanga - 846005.
6. The Administrative Officer, Postal Training Centre, Darbhanga -
846005.
......... Respondents.
By Advocate ::- Shri Arvind Kr. Mantu.
O R D E R (O R A L)
Verma, M[J] :- The crux of the pleadings set out in the O.A. M.C. Ver is that applicant is widow of Late Lal Babu Sharma, who was an employee of the Department of Posts and who has died in harness on 01.10.2019 while working as at par with Group 'D' employee at Postal Training Centre. That hat after death of her husband, she gave representation for family pension pension, copy of her h representation is at Annexure - A/5 but Respondent Authority, Authority though time and again assured her ffor or grant of family pension but did not took any decision in black & while and hence this O.A. :: 2 :: O.A.050/00016/2021
2. Learned counsel for applicant while pressing the O.A. and inform informing that the Late Lal Babu Sharma was posted at Darbhanga urged that applicant is illiterate lady, is having no source of income and respondent authorities are not passing order in her case of family pension pension.. He requests that O.A. may be disposed of with direction to the respondents to take final decision about request of applicant for family pens pension.
ion. Learned counsel fairly added that being illiterate, applicant in her representation dated 21.10.2019 (Annexure
- A/5) could not give entire details, so applicant may also be granted liberty to file fresh comprehensive representation.
3. Learned counsel for respondents is having no objection if O.A. is disposed of and he assured that if any representation is filed by the applicant, respondent authority shall consider and take decision on thereon at earliest possible.
4. Heard. Having taken note of entirety, this O.A. is disposed of with liberty to the applicant to give representation within fifteen days days,, to appropriate authority of the respondents and if any such representation is preferred by the applicant within given time the respondents shall consider and take decision thereon within three months, to be counted from the date of receipt of the representation representation and shall communicate the decision taken thereon to the applicant.
5. O.A. accordingly stands disposed of. No costs.
Sd/- Sd/-
[Sunil Kumar Sinha] [M.C. Verma]
Member [A] Member [J]
sks/-