Irshad Ali, J. - (1.) Heard learned counsel for the parties and perused the records.
(2.) The present writ petition has been filed for issuance of direction in the nature of Certiorari quashing the order dated 11.9.2017 passed in OA No. 533/08 'Smt. Rama Srivastava Vs. Union of India and others' with the further prayer to release the family pension and other retiral benefits admissible to the husband of the petitioner.
(3.) The facts of the case are that the husband of the petitioner late Sudhir Chandra Srivastava was appointed on the post of substitute Khalasi in the office of Printing and Stationary, North Eastern Railway, Gorakhpur on 16.09.1970. At the time of appointment, the date of birth of the petitioner was entered as 26.12.1948. Subsequently, he was regularized on the post of substitute Khalasi and was granted promotion on the post of Compositor, Grade II and was further promoted to Compositor, Grade I.;