Admissible family pension and retiral benefits must be released within three months.

Rita Saha, widow of late Amalendu Saha, sought release of her husband’s pensionary and other retiral benefits, including family pension, gratuity, leave encashment and CGEGIS.

The Department stated that the claim could be processed through the Exit Management System once a legacy employee ID was created for the deceased, who had retired before the relevant system rollout.

It also reported that final leave encashment of ₹6,06,801 had been sanctioned.

The applicant had approached the Tribunal under Section 19 of the Administrative Tribunals Act, 1985.

Whether the respondents should be directed to release the deceased employee’s admissible retiral benefits and the applicant’s family pension.

Whether the Tribunal should determine the legality of withholding the benefits on the basis of the alleged FIR or chargesheet.

The applicant invoked Section 19 of the Administrative Tribunals Act, 1985 to seek relief before the Tribunal.

The order does not cite or apply any substantive pension rule, statutory provision governing withholding of retiral benefits, or judicial precedent.

The Tribunal disposed of the matter on the respondents’ written instructions and submissions, directing payment of benefits for which the applicant was eligible and entitled.

The respondents represented that they were ready to process the admissible claims, but required creation of the deceased employee’s legacy ID to use the prescribed system.

The Tribunal accepted that representation and granted time-bound relief, without examining the merits of the applicant’s claims or deciding whether withholding benefits because of the alleged FIR or chargesheet was lawful.

It left any remaining grievances open to the applicant to pursue in accordance with law.

The Original Application was disposed of without costs, with liberty to pursue any remaining grievances in accordance with law.