1. The present O.A. has been filed under the Administrative Tribunals’ Act, 1985, seeking the following reliefs:-

(a) “To direct the respondents to disposed of the application dated 29.03.2022 and 16.04.2022 (Annexure A-1 Colly).

(b) Issue Direction to the respondent to grant the family pension to the applicant w.e.f. 03.03.2022 (From the date of the death of the husband of applicant. Along with interest @ 10% p.a.

(c) Further direct of the respondent to pay the arrear of the 7th pay Commission which was not paid to the husband of applicant for which the husband of the applicant was entitled.

(d) Any other fit and proper relief may also be granted to the applicant.”

2. It is stated by the learned counsel for the applicant that Mr. Gian Chand was earlier married to Smt. Kusum Verma, from whom he had divorced on 01.04.1992.

3. Thereafter, the applicant herein Smt. Sunila Verma is the second wife who married Mr. Gian Chand on 02.05.1992. Thereafter, they had one child, named Mr. Kartik Verma on 05.11.1993. Mr. Gian Chand, the employee herein unfortunately died on 02.03.2022.

4. The sum and substance of the matter is that the applicant is seeking inclusion of her own name and the name of her son in the service documents of her husband i.e., Mr. Gian Chand for grant of family pension and for payment of LTA of the pension of her husband.

5. The applicant further apprehends that the pension may not be granted to the erstwhile wife of Mr. Gian Chand by the Department. Learned counsel for the applicant further states that his representation dated 29.03.2022 and 16.04.2022 have not been adjudicated till date by the respondents.

6. Learned counsel for the respondents that the applicant has impleaded the parties wrongly as Government of Delhi has no role to play in the matter since the applicant was working in the department in diverted capacity. Therefore, learned counsel for the respondents of Government of Delhi are discharged.

7. Without going into the merits of the case, the present O.A. is disposed of with directions to the learned counsel for the applicant that he will prefer a detailed representation to the competent authority of the respondents within a period of 15 days from today and receive of such representation alongwith the relevant documents. The competent authority shall dispose of the representation following the principle of natural justice as per the rules position within a period of six weeks from the date of receipt of a representation as aforesaid. The O.A. is disposed of. No order as to costs.