- (1.) The petitioners in the WPCT under Article 226 of the Constitution of India dated July 9, 2014 are questioning an order of the Central Administrative Tribunal Calcutta Bench dated April 4, 2014 disposing of an OA No. 350/00197/2014 of the first seven respondents dated February 12, 2014.
(2.) One Rajat Ranjan Chakraborty was working in the Eastern Railway as a Welfare Inspector. A disciplinary proceeding was initiated against him for unauthorised absence from office. The disciplinary authority inflicted the penalty of compulsory retirement from railway service on April 17, 2003. Rajat submitted pension papers mentioning in Form 6 that the first respondent was his wife, and that the second-seventh respondents were his children.
(3.) Rajat was paid all retirement benefits except DCRG. It was withheld on the grounds that he was in unauthorised occupation of the railway quarters that had been allotted to him. He was evicted from the quarters on February 16, 2012. He died on May 8, 2013. Payment of DCRG amount after deduction of penal rent and other dues was in the process. The first respondent claimed the family pension as Rajat's wife.;