MANISH KUMAR,J. - (1.) The present writ petition has been preferred by the petitioner for following reliefs which are quoted hereunder:- (i) For quashing of the judgment dated 28.07.2000 passed in Review Petition No. 23 of 1997 passed by opposite party No. 6 (ii) For quashing of the judgment dated 07.07.1997 passed in Original Application No. 256 of 1994 passed by opposite party No. 6 (iii) For quashing of the judgment dated 12.02.1994 passed by Assistant Engineer (M.G.) North-Eastern, Railways, Gonda, by which the husband of the petitioner was retired from service in illegal and arbitrarily manner (iv) For directing the opposite parties to make full payment of salary to the petitioner from 14.02.1992 till 12.02.1994 treating husband of the petitioner as in continuous service with all consequential benefits. (v) For directing the opposite parties for payment of entire pensionary benefits to the petitioner with interest at market rate and also direct the opposite parties for payment of family pension to the petitioner.
(2.) A dispute about date of birth of petitioner's husband exists. According to petitioner, the correct date of birth of her husband is 15.10.1942 but in Card "A" it was entered as 02.02.1935 due to which he was retired by order dated 12.02.1994 with effect from 14.02.1994. Felling aggrieved by the order dated 12.02.1994, the petitioner's husband preferred an Original Application No. 256 of 1994 before the Central Administrative Tribunal.
(3.) It was stated that applicant joined service in the Railways as "Gangman" on 19.04.1966 at the age of about 24 years. By the order dated 12.02.1994, he was made to retire with effect from 14.02.1994 at the age of 52 years by treating his date of birth to be 02.02.1935 whereas it was 15.10.1942.;