![Family pension arrears are not inheritable by collateral heirs absent an entitlement finalized during the claimant’s lifetime.. PRASANTA GHOSH vs METRO RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/family-pension-arrears-are-not-inheritable-by-collateral-heirs-absent-an-entitlement-final-c80a9ef2fea24f0695fd7d784e260d51.webp)
Facts
The applicant’s father, a retired Metro Railway employee, died in 2011.
Source reference: no citationHis wife received family pension until her death on 4 November 2013.
Source reference: no citationTheir unmarried daughter, Shyama Ghosh, applied for family pension
Source reference: no citationO.A. No. 350/0364/2022
Source reference: no citationIssues
Whether family pension arrears are inheritable by collateral heirs absent an entitlement finalized during the claimant’s lifetime.
Source reference: no citationLaw Applied
Family pension arrears are not inheritable by collateral heirs absent an entitlement finalized during the claimant’s lifetime.
Source reference: no citationReasoning
Family pension arrears are not inheritable by collateral heirs absent an entitlement finalized during the claimant’s lifetime.
Source reference: no citationHolding
Family pension arrears are not inheritable by collateral heirs absent an entitlement finalized during the claimant’s lifetime.
Acts & Sections Cited
2 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Administrative Tribunals Act, 19852
Original Court PDF
PRASANTA GHOSHvsMETRO RAILWAY
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