Central Administrative Tribunal - Cuttack
Smt Sankhi Majhi vs M/O Railways on 12 September, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK BENCH, CUTTACK, ORDER SHEET COURT NO. : 1 12/09/2019 O.A./260/469/2019 SMT SANKHI MAJHI
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M/O RAILWAYS ITEM NO:22 FOR APPLICANTS(S) Adv. : Mr.C.Jena FOR RESPONDENTS(S) Adv.: Mr.S.K.Ojha Notes of The Order of The Tribunal Registry Heard both the learned counsels for the applicant and the respondents.
Learned counsel for the respondents submitted that he has filed counter on 4.9.2019 but the same is not traceable. Registry is directed to trace it out and keep it on record.
Copy of the counter has been produced before us for our perusal. It is seen from para 2(b) of the counter that the applicant was asked to give option either for medical allowance or for RELHS.
It is submitted by the learned counsel for the respondents that although the deceased employee had submitted his option to avail the benefit of RELHS, but the applicant is required to submit an application if she wants to draw the fixed medical allowance. It is seen from para 8 of the OA that the prayer of the applicant is for fixed medical allowance.
Accordingly the respondents are directed to process her claim from the date of death of the applicant's husband s per the rules. The applicant being the widow of the deceased employee, all necessary assistance be rendered to her by the respondents sympathetically so that she can file required documents. In this case if the applicant submits proper application as stated by the respondents in the counter, the same shall be considered and a decision be taken and communicated to the applicant by way of a speaking order, within 2 months from the date of receipt of the application from the applicant. The applicant is also advised to submit necessary documents as required by the department.
The OA is disposed of accordingly. There will be no order as to costs.
( SWARUP KUMAR MISHRA) ( GOKUL CHANDRA PATI)
MEMBER (J) MEMBER (A)
I.Nath
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