Smt. Ranjita Devi & Ors. vs U.O.I.Thru General Manager ...
2021 Latest Caselaw 7320 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- SERVICE BENCH No. - 7386 of 2021
 

 
Petitioner :- Smt. Ranjita Devi & Ors.
 
Respondent :- U.O.I.Thru General Manager Northern Railways Newdelhi & Ors.
 
Counsel for Petitioner :- Anil Srivastava,Arvind Kumar Tewari
 
Counsel for Respondent :- Mrs.Suniti Sachan,Yogendra Mishra
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Dinesh Kumar Singh,J.

The case is taken up through video conferencing.

Heard Mr. Anil Srivastava, learned counsel for petitioners as well as Mrs. Suniti Sachan, learned counsel for opposite parties no. 1 to 3 and Mr. Yogendra Mishra, learned counsel for opposite parties no. 4 and 5.

The writ petition has been filed challenging the judgment and order dated 18.05.2017 passed in Original Application No. 332/00165/2016 by the Central Administrative Tribunal, Lucknow.

Learned counsel for petitioners submits that the petitioners have entered into compromise with opposite parties no. 4 & 5 and on the basis of said compromise the petitioners would be entitled to the pensionary benefits of late Sharad Kumar Saxena whereas the opposite party no. 5 would be entitled to compassionate appointment. It is submitted that the writ petition may be disposed of in terms of the compromise.

Mr. Yogendra Mishra, learned counsel for opposite parties no. 4 and 5 states that the said compromise had been entered into between the petitioners and opposite parties no. 4 and 5.

We have considered the submissions made by the parties' counsel and gone through the record.

The writ petition is disposed of with the observation that the petitioners may get their rights settled on the basis of the compromise in the competent Court of law or may approach the authorities concerned for taking action in the light of the said compromise.

[Dinesh Kumar Singh, J.] [Ritu Raj Awasthi, J.]

Order Date :- 8.7.2021

Santosh/-