Gauhati High Court
Page No.# 1/5 vs Central Bank Of India And Anr on 13 February, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/5
GAHC010127552014
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : RSA/260/2014
RINTY MUSHAHARY and ANR
W/O LATE RIPUL MUSHAHARY
2: SRI RIMUN SAGAR MUSHAHARY MINOR
S/O LATE RIPUL MUSHAHARY
R/O VILL. BALIPARA
MOUZA BALIPARA
P.S. RANGAPARA
DIST. SONITPUR
ASSAM PETITIONER NO. 2 REPRESENTED BY HER MOTHER PETITIONER
NO.
VERSUS
CENTRAL BANK OF INDIA and ANR
A NATIONALISED SCHEDULED BANK HAVING ITS PRINCIPAL/CENTRAL
OFFICE AT CHANDRAMUKHI, NARIMAN POINT, MUMBAI-21 AND
BRANCHES AT SEVERAL PLACES INCLUDING THE ONE AT LOKRA
BALIPARA, P.O. and MOUZA BALIPARA, P.S. CHARDUAR, DIST. SONITPUR,
ASSAM.
2:MISS RITA MUSHAHARY
D/O LATE BIREN MUSHAHARY
VILL. KHARIJA DOLAIGAON
P.O. and P.S. BONGAIGAON
DIST. BONGAIGAON
ASSAM
FOR HERSELF AND REPRESENTING HER MOTHER SMTI NEMSHRI
MUSHAHARY AND SISTERS MISS. RAHILA MUSHAHARY
MISS. SULEKHA MUSHAHARY
MISS. KAMAL MUSHAHARY AND MISS. NILA MUSHAHARY
BEING THEIR CONSTITUTED ATTORNEY SUED IN REPRESENTATIVE
CAPACITY. NOTICE TO BE SERVED ON THE RESPONDENTS AFORESAID
Page No.# 2/5
AND IF NEESSARY ON HER MOTHER AND SISTERS ALSO BY REGISTERED
A/D POS
Advocate for the Petitioner : MR.S K JAIN, MR. A DHANUKA,MR. A DUTTA,MR. A
GANGULY,MR.P MAHANTA,MR.T C KHETRI
Advocate for the Respondent : MR.A C SARMAR-1, MS.S AHMED(R-2),MR.B HALDAR(R-
1),MR.S R BARBHUIYA(R-2),MRK UDDIN(R-2),MR.G BHARADWAJ(R-1),MR.M HUSSAIN(R-
2),MS.J PAUL(R-2),MR.N HAQUE(R-2),DR.B AHMED(R-2)
Linked Case : RSA/43/2015
SMTI. RINTI MUSHAHARY
W/O LATE RIPUL MUSHAHARY
VILL. BALIPARA
MOUZA BALIPARA
P.S. RANGAPARA
DIST. SONITPUR
ASSAM.
VERSUS
CENTRAL BANK OF INDIA and ANR
A NATIONALISED SCHEDULED BANK HAVING ITS PRINCIPAL/CENTRAL
OFFICE AT CHANDRAMUKHI
NARIMAN POINT
MUMBAI 21 AND BRANCHES AT SEVERAL PLACES INCLUDING THE ONE
AT LOKRA BALIPARA
P.O. and MOUZA BALIPARA
P.S. CHARDUAR
DIST. SONITPUR
ASSAM.
2:MISS RITA MUSHAHARY
D/O LATE BIREN MUSHAHARY
VILL.KHARIJA DOLAIGAON
P.O. and P.S. BONGAIGAON
DIST. BONGAIGAON
ASSAM.
------------
Advocate for : MR.T C KHETRI
Page No.# 3/5
Advocate for : MS.J PAULR-2 appearing for CENTRAL BANK OF INDIA and ANR
Linked Case : I.A.(Civil)/2034/2020
RINTY MUSHAHARY AND ANR
W/O. LATE RIPUL MUSHAHARY
R/O. VILL. BALIPARA
MOUZA-BALIPARA
P.S. RANGAPARA
DIST. SONITPUR
ASSAM
2: RIMUN SAGAR MUSHAHARY
S/O. LATE RIPUL MUSHAHARY
R/O. VILL. BALIPARA
MOUZA-BALIPARA
P.S. RANGAPARA
DIST. SONITPUR
ASSAM
VERSUS
CENTRAL BANK OF INDIA AND ANR.
A NATIONALISED SCHEDULE BANK HAVING ITS PRINCIPAL/CENTRAL
OFFICE AT CHANDRAMUKHI
NARIMAN POINT
MUMBAI-21 AND BRANCH AT SEVERAL PLACES INCLUDING THE ONE AT
LAKRA BALIPARA
P.O. AND MOUZA- BALIPARA
P.S. CHARDUAR
DIST. SONITPUR
ASSAM.
2:RITA MUSHAHARY
D/O. LATE BIREN MUSHAHARY
R/O. VILL. KHARIJA DOLAIGAON
P.O. AND P.S. BONGAIGAON
DIST. BONGAIGAON
ASSAM
FOR HERSELF AND REPRESENTATIVE AND CONSTITUTE ATTORNEY OF
HER MOTHER SMTI NEMSHRI MUSHAHARY AND SISTERS MISS. RAHILA
MUSHAHARY
MISS. SULEKHA MUSHAHARY
MISS. KAMALA MUSHAHARY AND MISS. NILA MUSHAHARY
------------
Advocate for : MR. P MAHANTA
Advocate for : appearing for CENTRAL BANK OF INDIA AND ANR.
Page No.# 4/5
Linked Case : I.A.(Civil)/1297/2020
SMTI. RINTI MUSHAHARY
W/O LATE RIPUL MUSHAHARY
VILL. BALIPARA
MOUZA BALIPARA
P.S. RANGAPARA
DIST. SONITPUR
ASSAM.
VERSUS
CENTRAL BANK OF INDIA AND ANR
A NATIONALISED SCHEDULED BANK HAVING ITS PRINCIPAL/CENTRAL
OFFICE AT CHANDRAMUKHI
NARIMAN POINT
MUMBAI 21 AND BRANCHES AT SEVERAL PLACES INCLUDING THE ONE
AT LAKRA BALIPARA
P.O. AND MOUZA BALIPARA
P.S. CHARDUAR
DIST. SONITPUR
ASSAM.
2:MISS RITA MUSHAHARY
D/O LATE BIREN MUSHAHARY
VILL.KHARIJA DOLAIGAON
P.O. and P.S. BONGAIGAON
DIST. BONGAIGAON
ASSAM.
------------
For the Appellant(s) : Mr. A. Ganguly, Advocate
: Mr. A. Dhanuka, Advocate
For the Respondent(s) : Mr. N. Haque, Advocate
Page No.# 5/5
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 13.02.2025
Heard Mr. A. Ganguly, the learned counsel appearing on behalf of the
Appellants and Mr. N. Haque, the learned counsel appearing on behalf of
the Respondents.
2. While hearing the appeal, this Court put a specific question upon Mr.
A. Ganguly, the learned counsel for the appellants as to whether the
Central Bank of India has any pension rules in respect to its employees
inasmuch as there is a reference to the same at paragraph No.25 of the
judgment and decree passed by the learned Trial Court dated 24.10.2011
in Title Suit No.18/2007 which was affirmed. The learned counsel submits
that there are Central Bank of India (Employees') Pension Regulations,
1995 as well as Central Bank of India (Officers') Service Regulations,
1979 which would hold the field.
3. Mr. M. Sharma, the learned Standing counsel for the Central Bank of
India shall produce the said documents before this Court on the next
date.
4. List this matter again on 18.02.2025.
JUDGE
Comparing Assistant
