2017 (1) AJR 188

Jharkhand High Court

Hon'ble Judge(s): P. K. Mohanty, D. N. Upadhyay, Jj. , JJ

(A) Railways Act (24 of 1989) S. 198 — Railway Service (Pension) Rules (1993), Rr 75 (2) (a) r/w 75 (19) — Family pension — Entitlement to — Deceased employee was appointed on 27 6 1979 as substitute and got temporary status with effect from 16 10 1979 — After rendering continuous service over six years, employee expired on 12 11 1985 — Denial of family pension to widow on ground that deceased employee was working as a ' substitute' ? and was not absorbed in any regular post — Not proper — Widow and children became entitled to family pension by applying Railway Rules AIR 2008 SC (Supp) 875, Disting AIR 1996 SC 752, Rel on