Ramchandra Singh Jhala, J. - (1.) Application No. 37/2017 The application is allowed. Delay of 75 days in filing review petition is condoned. Writ Review Petition No. 4/2017 Smt. Kailashi Devi is served but nobody appears. We have heard learned counsel for the review petitioner and the railway authorities.
(2.) Late Shri Shanker Lal was admittedly an employee of the Railways. Claim of the Smt. Kailashi Devi before the Central Administrative Tribunal was that the first wife of Shri Shanker Lal died on 30.12.1977 when he was in service. She married Shri Shanker Lal on 08.02.1998 and on 06.08.1998 he submitted an application to the Railway Department to record her name as his wife for purposes of a Family Identity Card and Family Pass. Acting thereon, on 19.10.1998 railway authorities issued the Family Identity Card and Railway pass. She pleaded that Shri Shanker Lal died on 18.04.2007 post retirement and thus as his wife she would be entitled to family pension.
(3.) The railway authorities opposed the application on the plea for purposes of service record Shri Shanker Lal never declared Smt. Kailashi Devi as his wife.;