Sudha Singh vs Union Of India & Ors
2021 Latest Caselaw 1581 Cal

26.02.2021.

Item no. 27.

Court No.13 sp W.P.A. No. 23818 of 2019 (Through Video Conference)

Sudha Singh Versus Union of India & Ors.

Mr. R. Kali ...For the petitioner.

Mr. Amal Kr. Sen, Mr. Sabyasachi Mondal ..For the WBSTC.

The petitioner claims pension on account of the

death of a retired employee, namely, Chandrama Singh

of the Kolkata Port Trust. The petitioner has produced

Health Certificate and a nomination form of the State

Bank of India in respect of a pension account being No.

248 signed by the said Chandrama Singh. The petitioner

has not been able to show the PPO Book of the said

Chandrama Singh nominating her as a beneficiary of

pension.

There is yet another discrepancy. The petitioner

further claims that Chandrama Singh and one

Biswanath Singh are the same person.

The Kolkata Port Trust considering the above

discrepancy have, by inter alia letter dated February 28,

2015 asked for documents in the nature of original

pension card of the ex-employee, marriage registration

certificate, nomination paper and any other document to

indicate that the deceased employee of Kolkata Port

Trust has effected any nomination in favour of the

petitioner and that the petitioner is the wife of the said

Chandrama Singh/Biswanath Singh. The petitioner has

not produced the same.

In those circumstances, no relief can be granted to

the petitioner in this writ application.

The writ petition is dismissed.

There shall be no order as to costs.

Urgent photostat certified copy of this judgment, if

applied for, be given to the parties upon compliance of all

formalities.

(Rajasekhar Mantha, J.)