Patna High Court
Bibha Singh vs The State Of Bihar on 21 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3718 of 2023
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Bibha Singh Wife of Late Jay Kumar Singh (Constable No. 280), Resident of
Ramnagar, Ward No. 7, Purnea, Post-Polytechnic, P.S.-Maranga (K. Hat),
District-Purnea.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Home (Police) Department,
Government of Bihar, Patna.
2. The Director General of Police, Government of Bihar, Patna.
3. Superintendent of Police, Purnea.
4. District Treasury Officer, Purnea.
5. The Accountant General, Bihar, Bir Chand Patel Path, Patna.
6. The State Bank of India through its Assistant Managing Director,
Centralised Pension Processing Centre, 4th Floor, Administrative Office,
Judges Court Road, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ajay Kumar Jha, Adv.
For the State : Mr. Md. Nadim Seraj (Gp5),
Mr. Shailesh Kumar, AC to GP-5
For the S.B.I. : Mr. A.Harsh, Adv.
For Accountant General : Mr. Vivekanand Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 21-08-2023
Heard Mr. Ajay Kumar Jha, learned counsel appearing
on behalf of the petitioner, Mr. Md. Nadim Seraj and Mr. Shailesh
Kumar, learned counsels appearing on behalf of the State, Mr.
A.Harsh, learned counsel appearing on behalf of the S.B.I. and
Mr. Vivekanand Kumar, learned counsel appearing on behalf of
the Accountant General.
Patna High Court CWJC No.3718 of 2023 dt.21-08-2023
2. Learned counsel appearing on behalf of the petitioner
informs that pension of the petitioner has been revised and
authority has been issued in this regard and communicated to the
Treasury Officer, Purnea vide letter dated 16.08.2023.
3. Considering the aforesaid information, this Court
directs the District Treasury Officer, Purnea to forthwith credit the
entire amount of pension and gratuity into the account of the
petitioner, if already not paid to him.
4. So far as recovery part of Rs. 3,69,414/- is concerned,
which has been recovered from the monthly family pension of the
petitioner by the Bank, the same is directed to be credited into the
account of the petitioner by the District Treasury Officer, Purnea,
who has accepted that the recovery is not in accordance with law.
5. The petitioner may file detail representation before
the concerned authority for making payment of due interest on
delay of payment as well as illegal recovery from him in
accordance with law as laid down by the Hon'ble Supreme Court
in the case of (2015) (4) SCC 334 (State of Punjab & Ors. Vs.
Rafiq Masih (White Washer) & Ors.) and subsequently in the case
of Thomas Daniel Vrs. State of Kerala & Ors. (Civil Appeal No.
7115 of 2010) reported in 2022 LiveLaw (SC) 438.
Patna High Court CWJC No.3718 of 2023 dt.21-08-2023
6. The petitioner, if so advise, may also file a detail
representation for payment of any other retiral dues in accordance
with law.
7. The above exercise must be undertaken by the
concerned authority within a period of six weeks from the date of
filing of the representation.
8. With the above observation and direction the writ
petition stands disposed of.
(Purnendu Singh, J)
pravinkumar/-
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