Central Administrative Tribunal - Kolkata
Miss Jharna Paul vs N.F.Railway on 18 August, 2025
1 O.A./350/1040/2025 CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH, KOLKATA O.A/350/1040/2025 Date of Order:- 18/08/2025. Coram: Hon'ble Mr. Anindo Majumdar, Administrative Member.
Miss Jharna Paul, aged about 60 years, being the unmarried daughter of Late Bimal Chandra Paul, Ex- TRC- Alipurduar Junction, residing at Ashutosh Sarani, Post Office- Bhotardabri, District- Alipurduar, PIN- 736123.
...........Applicant
-Versus-
1) Union of India, service through the General Manager, N.F. Rly, Maligaon, Guwahati, PIN- 781011, Assam.
2) Financial Advisor & Chief Accountant Officer (Pension) of N.F. Rly, Maligaon, Guwahati, Assam, PIN- 781011.
3) Divisional Railway Manager/Additional Divisional, Railway Manager, Post Office- Alipurduar Junction, N.F. Rly, District- Alipurduar, PIN- 736123.
4) Divisional Railway Manager (Personal), N.F. Rly, Alipurduar Junction, District- Alipurduar Junction, PIN- 736123.
5) Senior Divisional Finance Manager, N.F. Rly, Alipurduar Junction, District- Alipurduar Junction, PIN- 736123.
..........Respondents For the applicant(s) : Mr. P. Bajpayee (Counsel).
For the respondent(s) : None.
O R D E R (ORAL).
Per: Mr. Anindo Majumdar, Administrative Member.
1. 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 Digitally signed by Sambit Kumar Ganguly Sambit Kumar DN: C=IN, O=Personal, T=7150, OID.2.5.4.65=1336014722240550049cSCx8jy16P1KN, Phone=df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00de89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.08.26 15:19:02+05'30' Foxit PDF Reader Version: 2024.3.0 2 O.A./350/1040/2025 Administrative Tribunals Act, 1985, and since no complicated question of law is involved.
2. Learned Counsel for the applicant Mr. P. Bajpayee is present and is heard.
3. Learned Counsel for the applicant submits that he has served a copy of the Original application to the respondents and places a copy of the affidavit of service which is taken on record. However, none appears for the respondents.
4. The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act 1985, praying for the following relief(s):-
"(a) Do issue mandate upon the respondent to release Family Pension in favour of the applicant acting upon the order dated 25.05.2022 passed by the authority being Annexure A2 of the instant application.
(b) Do issue mandate upon the respondents to implement and/or execute the final order dated 25.05.2022 granting relief to the applicant forthwith as submitted before this Hon'ble Tribunal in the form of compliance report.
(c) To certify and transmit all relevant documents relating to the case before this Hon'ble Tribunal so that on perusal of the same, this Hon'ble Tribunal can do conscionable justice to the applicant by Digitally signed by Sambit Kumar Ganguly Sambit Kumar DN: C=IN, O=Personal, T=7150, OID.2.5.4.65=1336014722240550049cSCx8jy16P1KN, Phone=df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00de89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.08.26 15:19:02+05'30' Foxit PDF Reader Version: 2024.3.0 3 O.A./350/1040/2025 directing the respondents to make payment of Family Pension to the applicant in terms of final order dated 25.05.2022 passed by the authority.
(d) Grant cost incidental thereto.
(e) Any other order or orders as the
Hon'ble Tribunal deems fit and proper".
5. The applicant had earlier filed an original application being O.A./350/0181/1017 before this Tribunal which was disposed by this Tribunal vide order dated 13/01/2021 (Annexure A/1) with directions upon the respondents to take a decision on the matter within a period of 03 months. In compliance with the directions of this Tribunal, the Divisional Railway Manager (P, N.F. Railway, Alipurduar Junction) vide memorandum dated 25/05/2022 sanctioned pension to the applicant, Miss Jharna Paul, daughter of Late Bimal Chandra Paul (Annexure A/2).
6. The submissions made by Learned Counsel for the applicant are summarized below:-
(a) Despite the said memorandum, the family pension as sanctioned has not been paid to the applicant. He further submits that he had received a letter dated 01/06/2022 from the Divisional Railway Manager (P, N.F. Railway, Alipurduar Junction) asking the applicant to attend the office and submit certain documents.
(b) He had complied with the said directions and had submitted all other documents and that the office memorandum dated 25/05/2022 was Digitally signed by Sambit Kumar Ganguly Sambit Kumar DN: C=IN, O=Personal, T=7150, OID.2.5.4.65=1336014722240550049cSCx8jy16P1KN, Phone=df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00de89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.08.26 15:19:02+05'30' Foxit PDF Reader Version: 2024.3.0 4 O.A./350/1040/2025 clearly reflects that the respondents are satisfied with the documents submitted by the applicant.
(c) The applicant is about 60 years and is in dire need of financial support.
(d) The respondents are repeatedly harassing the applicant for no fault of hers.
7. After hearing Learned Counsel for the applicant and examining the material on record, I find that the issue of grant of family pension to the applicant has already been decided by the respondents vide their memorandum dated 25/05/2022 (Annexure A/2) wherein family pension has already been sanctioned to the applicant along with arrears. The only issue that remains in this original applicant is that the actual payment of family pension to the applicant.
8. Respondents are directed to take immediate action to pay family pension to the applicant as already sanctioned without any further delay within a period of 01 month from the date of receipt of a certified copy of this order.
9. With these directions, the O.A. is accordingly disposed of. There will be no order as to costs.
(Anindo Majumdar) Administrative Member //SKG// Digitally signed by Sambit Kumar Ganguly Sambit Kumar DN: C=IN, O=Personal, T=7150, OID.2.5.4.65=1336014722240550049cSCx8jy16P1KN, Phone=df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00de89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.08.26 15:19:02+05'30' Foxit PDF Reader Version: 2024.3.0