- (1.) This writ application has been filed challenging an order dated August 18, 2017 passed by the West Bengal Administrative Tribunal in O.A. No.127 of 2016 and O.A. No.428 of 2016.
(2.) The petitioners as also the respondent No.5 claimed the retirement benefits of Late Chandi Charan Das, a deceased Government employee, who died in harness on December 29, 2015, by filing their separate respective original applications.
(3.) Upon contested hearing of both the aforementioned original applications, the same were disposed of by the learned Tribunal, inter alia, holding as follows:- "In view of the above, having regard to the facts of the case as well as the materials on record, this Tribunal is of the opinion that Shanti Rani Das, being the legally married wife of Late Chandi Charan Das, is entitled to the family pension of the deceased Chandi Charan Das and the Respondent Authorities shall take immediate steps to disburse the same in her favour. As regard G.P.F., Death Gratuity as well as the Group Insurance amount payable on account of Late Chandi Charan Das, the same is to be disbursed by the Respondent Authorities in favour of Shanti Rani Das, being the nominee of Late Chandi Charan Das in this regard. Thereafter, it is for her to distribute the same amongst the legal heirs of the deceased Chandi Charan Das in accordance with law. As regards the pending medical claim, the Respondent Authorities shall consider it in accordance with the rule/scheme and disburse the amount payable, if any, amongst the legal heirs of Late Chandi Charan Das in accordance with law.";