Central Administrative Tribunal - Madras
Mrs Thanamma Alies P Janaki vs M/O Railways on 1 September, 2022
1 OA 728/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00728/2022
st
Dated Thursday the 01 day of September Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
Mrs. Thanamma @ P. Janaki,
W/o. Late G. Venkataiah (Ex. Sweeper - ICF),
No. 157, Ambedkar Nagar, 2nd Street,
Ayanavaram, Chennai 600023. ....Applicant
By Advocate M/s. P. Gunaraj
Vs
Union of India rep by,
1.The General Manager,
Integral Coach Factory (ICF),
Ayanavaram, Chennai 600023.
2.The Financial Adviser and Chief Account Officer,
Integral Coach Factory (ICF),
Ayanavaram, Chennai 600023.
3.The Chief Personnel Officer,
Integral Coach Factory (ICF),
Ayanavaram, Chennai 600023. ....Respondents
By Advocate Mr. Su. Srinivasan, SCGSC
2 OA 728/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard learned counsel for applicant and Mr. Su. Srinivasan, SCGSC who takes notice for the respondents.
2. The relief prayed for in this OA is as follows:
"To direct the respondents to disburse the family pension, terminal benefits and other monetary benefits in relation to the service of the applicant husband G. Venkataiah to the applicant based on the representation dated 20.06.2022 and pass such other order or orders as this Hon'ble Tribunal may deem fit and proper in the circumstances of the case and thus render justice."
3. When the matter is taken up for consideration, learned counsel for the applicant submits that the applicant has submitted a representation on 20.06.2022 which is still pending for consideration. Learned counsel for applicant submits that the applicant would be satisfied if the applicant is permitted to file a fresh representation along with relevant documents and the respondents are directed to consider the said representation within a time limit to be stipulated by this Tribunal.
4. In view of the limited submission, without going into the merits of the case, the applicant is permitted to file a fresh, comprehensive representation along with relevant documents within a period of two weeks from the date of receipt of a copy of this order. On receipt of such representation, the respondents 3 OA 728/2022 are directed to consider the same and pass a reasoned and speaking order in accordance with law within a period of three months from the date of receipt of a copy of this order.
5. OA is disposed of at the admission stage. No costs.
(Lata Baswaraj Patne) (T.Jacob)
Member(J) Member(A)
01.09.2022
SKSI