Kumari Priti @ Priti Pandey vs The Union Of India
2023 Latest Caselaw 4013 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7985 of 2023
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Kumari Priti @ Priti Pandey W/o-Late Shesh Nath Pandey, D/o-Awadhesh Dubey, Resident of Village-Simari Ramo Patti, PO and Ps-Simri, District- Buxar.

... ... Petitioner/s Versus

1. The Union of India through the Secretary Ministry of Home Affairs, New Delhi.

2. D.G. of Police CRPF, New Delhi.

3. I.G. CRPF, Western Sector Navgi Mumbai.

4. I.G. Northern Sector CRPF, R.K. Puram, New Delhi.

5. DIG GC Gandhi Nagar Group Center CRPF, Chiloda Road, Gandhi Nagar Gujarat.

6. Commandant 70 Bn, CRPF Bawana Camp North West District-Delhi.

7. Jyoti Kumari D/o-Awadh Bihari Choubey Resident of Village-Jalilpur (Sonpa), PS-Rajpur, District-Buxar.

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

     For the Petitioner/s   :     Ms. Shruti Sinha, Advocate
     For the U.O.I.         :     Mr. Raj Kamal, CGC

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 24-08-2023 Heard Ms. Shruti Sinha, learned counsel appearing

on behalf of the petitioner and Mr. Raj Kamal, learned C.G.C.

for the Union of India.

2. Learned counsel appearing on behalf of the

petitioner seeks to withdraw the present petition with liberty to

avail appropriate remedy before the competent civil court

having jurisdiction, however, so far as the grievance of the

petitioner with respect to entitlement of biological sons and

daughters of the deceased employee either have taken birth from Patna High Court CWJC No.7985 of 2023 dt.24-08-2023

the petitioner or from the respondent no.7 (Jyoti Kumari) is

concerned, they must be given retiral dues, under different

heads, in equal share within a period of six weeks from the date

of filing of the individual representation by the respective

biological sons and daughters of the deceased employee (Late

Shesh Nath Pandey).

3. With the above observation/direction, the present

writ petition is disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          29.08.2023
Transmission Date       N/A