Smt. Gaura Devi vs Central Administrative Tribunal ...
2015 Latest Caselaw 152 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 
Case :- WRIT - A No. - 23594 of 2015
 
Petitioner :- Smt. Gaura Devi
 
Respondent :- Central Administrative Tribunal And 3 Others
 
Counsel for Petitioner :- Ramesh Chandra Tiwari
 
Counsel for Respondent :- Sri Sudhir Bharti
 

 
Hon'ble V.K. Shukla,J.

Hon'ble Mrs. Ranjana Pandya,J.

Smt. Gaura Devi is complaining before this Court that her husband has gone missing since 14.01.2008 and in this background she has filed Original Application No. 312 of 2013  (Smt. Gaura Devi Vs. Union of India) and it is being sought to be submitted by her that her claim in question has been non-suited on the premises that by this time husband of applicant must have crossed 60 years of age and in that event no purpose will be served by deciding the representation. Petitioner is stating before this Court that once it is accepted that her husband must have crossed 60 years then at least respondents are obliged to consider her request for releasing of retrial benefits of her husband, Phool Chand who is untraceable and this Court should proceed to ask the Divisional Manager, Northern Railway Moradabad to consider her request for the said purpose.

Consequently in the facts of the case in case Phool Chand is entitled for any post retrial benefit then liberty is given to petitioner to represent her claim before Divisional Manager, Northern Railway, Moradabad. In case any such representation is moved then it is always expected that same be dealt with in accordance with law preferably within next four months from the date of receipt of representation alongwith certified copy of the order passed by this Court.

Said order has been passed in presence of Sri Sudhir Bharti, Advocate.

With the above direction present writ petition is disposed of.

Order Date :- 24.4.2015

Dhruv