Madhuri Devi vs The Union Of Inida
2022 Latest Caselaw 5340 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10189 of 2021
     ======================================================

Madhuri Devi Wife of Late Ramakant Prabhakar, Resident of Village-Saguni, P.S.-Masurhi, District-Patna.

... ... Petitioner/s Versus

1. The Union of Inida, through the Secretary, Ministry of Defence, New Delhi.

2. Chief Controller of Accounts, Central Defence Accounts (CDA_Pendions) Allahabad.

3. Principal Chief Controller of Accounts, Central Defence Accounts (CDA-

Pensions) Allahabad.

4. Senior Record Officer, The Records Singals 56 APO.

5. Chief Manager, Centralised Pension Processing Centre, State Vabk of India, Abhishek Plaza, 3rd Floor, Exhibition Road, Patna.

6. Branch Manger, Masaurhi Branch-State Bank of India.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Braj Kishore Singh, Advocate.

: Mr. Kishore Kumar Thakur, Advocate. For the Respondent SBI : Mr. Kaushalesh Choudhary, Advocate. For the Respondent UOI : Smt. Poonam Kumari Singh, CGC. ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 20-12-2022 Heard Mr. Braj Kishore Singh, learned counsel for the

petitioner duly assisted by learned counsel Mr. Kishore Kumar

Thakur, Mr. Kaushalesh Choudhary, learned counsel for the

respondent State Bank of India and Mr. Smt. Poonam Kumari

Singh, learned CGC of the respondent Union of India.

Learned counsel for the respondent bank seeks

permission to make necessary correction in Paragraph no.4 of the

counter affidavit.

Permission is accorded.

Patna High Court CWJC No.10189 of 2021 dt.20-12-2022

Mr. Choudhary, learned counsel for the respondent Bank

at the outset submits that after death of the erstwhile employee on

10.11.2020, the bank has processed the proposal of family pension

on receipt of the application filed by the petitioner and after

processing the same, the amount has been credited into the

petitioner's account w.e.f 18.12.2021.

The assertion of the respondent bank has not been

denied by the learned counsel for the petitioner.

In view of the averments made in the counter affidavit

filed on behalf of the respondent nos. 5 and 6, the present writ

application stands disposed of.

(Harish Kumar, J) manoj/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          22.12.2022.
Transmission Date       NA