Central Administrative Tribunal - Delhi
Smt Santosh Rampal Legal Heir Of Late Sh ... vs Railway Board on 11 February, 2026
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Item No. 5(C-6) OA No 499/2026
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
OA No 499/2026
This the 11th day of February, 2026.
Hon'ble Mr. Sanjeeva Kumar, Member (A)
Hon'ble Mr. Ajay Pratap Singh, Member (J)
Smt. Santosh Rampal (Legal Heir of Sh. Desh Rampal)
Husband's Name: Late Sh. Desh Rampal @ Desh Paul Ram
Paul Age: 74 years Gender: Female Rio-15!1IA, Block-15,
Double Storey, Near Government School, Moti Nagar, Karam
Pura, West Delhi, Delhi -110015
...Applicant
(By Advocate:-Mr. Aditya Joshi)
Versus
1. Union of India Through: Ministry of Railways Department
of Railway Rail Bhawan, New Delhi-110001
2. General Manager Northern Railway Headquarters, Baroda
House New Delhi -110001.
3. Divisional Railway Manager Northern Railway, Firozpur
Division Firozpur, Punjab.
4. Senior Divisional Commercial Manager (SDCM) Northern
Railway, Firozpur Division Firozpur, Punjab.
5. Director Ministry of Personnel, Public Grievances and
Pensions (DOPT) North Block, New Delhi-110001.
...Respondents
(By Advocate: Ms. Reena Singh)
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ABHAY
ABHAY CHAUDHARY
CHAUDHARY 2026.02.13
10:38:59+05'30'
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Item No. 5(C-6) OA No 499/2026
O R D E R (ORAL)
As per: Ajay Pratap Singh, Member (Judicial) Heard the parties.
2. The learned counsel for the applicant submits that present OA has been filed by Smt. Santosh Rampal, widow of the deceased employee, seeking release of family pension and other retiral benefits of her deceased husband, who joined Northern Railway, Firozpur Division on 09.07.1965 as Junior Clerk, was promoted as Hindi Assistant on 24.01.1980, took voluntary retirement on 30.04.1990, and expired on 06.03.2020. After his death, the Applicant and her son initiated Succession Case No. 80/2020; however, during its pendency, her only son expired on 15.05.2021, leaving her as the sole surviving Class-I legal heir. The Respondents declined to release pensionary benefits on the ground that the Applicant was not mentioned as a nominee under the Family Pension Scheme, 1964, rejecting her representation dated 21.06.2022 and did not respond to her subsequent representation dated 12.09.2025 (Annexure A-
5). Aggrieved by the same, the applicant has approached this Tribunal.
3. Issue notice to the respondents.
4. Ms. Reena Singh, the learned counsel appears on advance service, accepts notice and service of notice to the respondents is waived off.
5. Learned counsel appearing for the applicant, after arguing for some time, submits that the applicant would be satisfied if respondents are directed to consider and decide ABHAY ABHAY CHAUDHARY CHAUDHARY 2026.02.13 10:38:59+05'30' 3 Item No. 5(C-6) OA No 499/2026 the pending representation dated 12.09.2025 (Annexure A-5) of the applicant in a stipulated time frame.
6. The learned counsel for the respondents fairly submits that the pending representation dated 12.09.2025 (Annexure A-5) of the applicant shall be considered by the respondents in accordance with law.
7. Heard with consent. In view of above, without expressing any opinion on the merits of the case, we deem it just and proper that principles of natural justice would be met and hereby direct the competent authority amongst the respondents to consider and decided the pending representation dated 12.09.2025 (Annexure A-5)] as expeditiously as possible and preferably within a period of six weeks from the date of receipt of certified copy of order passed today by passing a reasoned and speaking order.
8. Needless to say, we have not expressed any opinion on the merits of the case and respondents are free to decide pending representation in accordance with law.
9. In view whereof, the present OA stands disposed of at admission stage itself in above indicated terms.
10. However, there shall be no order as to costs.
11. Resultantly, pending MA(s), if any, also stands disposed of.
(Ajay Pratap Singh) (Sanjeeva Kumar)
Member (J) Member (A)
/ abhay/
ABHAY
ABHAY CHAUDHARY
CHAUDHARY 2026.02.13
10:38:59+05'30'