Sri Krishna Prasad vs The State Of Bihar
2023 Latest Caselaw 3904 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.3912 of 2023
     ======================================================

Sri Krishna Prasad, son of Late Ganauri Prasad, resident of Mohalla- Ramnagar, Ward No. 06, P.O. and P.S. Jehanabad, District Jehanabad.

... ... Petitioner/s Versus

1. The State of Bihar

2. The District Magistrate, Gaya.

3. The District Treasury Officer, Gaya.

4. The Union of India through Secretary, Department of Defence (Ex-

Serviceman Welfare), 104 South Block, New Delhi- 110011.

5. Principal Controller of Defence, Account (Pension), Office of P.R.

Controller of Defence, Account (Pension), Dropadighat, Allahabad.

6. Account Officer (P), Office of P.R. Controller of Defence, Account (Pension), Dropadighat, Allahabad.

7. State Bank of India, Branch Manager, Jehanabad.

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

For the Petitioner/s : Mr.Md.Imteyaz Ahmad, Advocate. For the State : Mr. Jawed Gaffar Khan, AC to GP-24. For the Union of India : Mrs. Kanak Verma, C.G.C. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023 Heard Mr. Md. Imteyaz Ahmad, learned counsel

appearing on behalf of the petitioner; Mr. Jawed Gaffar Khan,

learned AC to GP-24 for the State and Mrs. Kanak Verma,

learned counsel for the Union of India.

2. As prayed for, learned counsel appearing on

behalf of the petitioner is permitted to implead Branch Manager,

State Bank of India, Jehanabad as party-respondent no.7.

3. Petitioner is aggrieved for non-payment of retiral

dues which has already been sanctioned by the appropriate Patna High Court CWJC No.3912 of 2023 dt.21-08-2023

authority for not having furnished life certificate. Such objection

has been raised by the respondent no.5 - Principal Controller of

Defence Account (Pension), Allahabad.

4. The Branch Manager, State Bank of India,

Jehanabad is directed to depute a competent officer to visit the

house of the petitioner at the address mentioned in the writ

petition and submit the life certificate before the Treasury

Officer, Gaya. The Treasury Officer, Gaya is directed to

communicate life certificate of the petitioner to the respondent

no.5 - Principal Controller of Defence Account (Pension),

Allahabad so that the pension of the petitioner who is aged

about nearly 75 years be continued. The above exercise is

directed to be completed within a period of four weeks, failing

which this Court will take appropriate legal action against the

authorities concerned. The petitioner in this regard may avail

appropriate remedy for taking action against concerned official.

5. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          22.08.2023
Transmission Date       N.A.