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01
Facts
Smt. Minu Bagdi v. Union of India & Ors.
Source reference: no citationO.A. No. 350/0095/2025 (Central Administrative Tribunal, Kolkata Bench, 1 October 2026)
Source reference: no citation02
Issues
Not provided in the supplied text.
Source reference: no citation03
Law Applied
Not provided in the supplied text.
Source reference: no citation04
Reasoning
Not provided in the supplied text.
Source reference: no citation05
Holding
Railways Must Appoint a Welfare Officer to Assist with Family Pension Documentation.
06
Acts & Sections Cited
1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Administrative Tribunals Act, 19851
LawLens.CAT - ['Kolkata']
Original Court PDF
Minu bagdivsEASTERN RAILWAY
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