Urmila Devi @ Urmila Kumari vs The State Of Bihar
2023 Latest Caselaw 3790 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6633 of 2023
     ======================================================

Urmila Devi @ Urmila Kumari Wife of late Yogendra Singh @ Yogendra Prasad Singh Resident of Mohalla- Masumganj, P.O.- Bhagwan Bazar, P.S. Bhagwan Bazar, District- Saran at Chapra- 841301.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Additional Chief Secretary, Department of Finance, Government of Bihar, Patna.

3. The Collector-cum-District Magistrate Saran at Chapra.

4. The Senior Treasury Officer, District Treasury Office, Saran at Chapra.

5. The State Bank of India through its Chairman -cum- Chief Managing Director, State Bank Bhawan, Madam Cama Road, Mumbai. 400021.

6. The Branch Manager State Bank of India, Pension Communication to the Pensioner Paying Branch (CPPC), 301, Abhishek Plaza, Exhibition Road, Patna. 800001.

7. The Branch Manager, State Bank of India, Chapra Branch, Code 54, Pankaj Cinema Road, Chapra, P.S. Chapra Town, District- Saran at Chapra. 841301.

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

For the Petitioner/s : Mr.Jeetendra Narayan, Advocate. For the State : Smt. Anuradha Singh, SC-21. For the Bank : Mr. Apurv Harsh, Advocate. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 17-08-2023 Heard Mr. Jeetendra Narayan, learned counsel

appearing on behalf of the petitioner, Smt. Anuradha Singh,

learned SC-21 for the State and Mr. Apurv Harsh, learned

counsel for the State Bank of India.

2. Learned counsel appearing on behalf of the

petitioner seeks to file a detailed representation for grant of

reliefs as claimed in the present writ petition.

3. The Collector cum District Magistrate, Saran at Patna High Court CWJC No.6633 of 2023 dt.17-08-2023

Chapra - respondent no.3 is directed to consider the claim of the

petitioner on the basis of government circulars as well as law

laid down by the Apex Court with respect to the entitlement of

the petitioner who has claimed himself to be second wife of the

deceased employee. The representation of the petitioner is

directed to be disposed of within a period of six weeks in

accordance with law. If required, he may also notice the other

legal heirs of the deceased employee being his biological sons

and daughters in equal share within the aforesaid period.

4. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          19.08.2023
Transmission Date       N.A.