Ukil Goala vs The Union Of India
2023 Latest Caselaw 4101 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.380 of 2019
     ======================================================

Ukil Goala Son of Late Sita Ram Goala Resident of Village and Post- Damodarpur, P.S.-Shahpur, District-Bhojpur (Bihar)

... ... Petitioner/s Versus

1. The Union of India through the Controller of Communication Account, Bihar Circle 2nd Floor C.T.O. Annexi Building, Budh Marg, Patna.

2. The Branch Manager, Punjan National Bank, Gaura Branch, Bhojpur Arrah-

802166

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

For the Petitioner/s : Mr. Manoj Kumar, Adv. For the U.O.I. : Mr. Manoj Kumar Singh, C.G.C., Mr. Ankit Kumar Singh, Adv., For respondent no.2 : Mr. Dr. Pankaj, Adv.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 28-08-2023

Heard Mr. Manoj Kumar, learned counsel appearing

on behalf of the petitioner and Mr. Manoj Kumar Singh, Mr.

Ankit Kumar Singh, learned counsels appearing on behalf of the

Union of India and Dr. Pankaj, learned counsel appearing on

behalf of respondent no. 2.

2. Supplementary affidavit has been filed on behalf of

respondent no. 1 is directed to be kept on record.

3. Learned counsel appearing on behalf of the

petitioner informs this Court that the grievance of the petitioner Patna High Court CWJC No.380 of 2019 dt.28-08-2023

has been redressed by Controller of Communication Account,

B.S.N.L, respondent no. 1 and letter has already been issued to

the Branch Manager, Punjab National Bank, Gaura Branch,

Bhojpur, Arra.

4. It is admitted that the Bank and the State

Government has entered into agreement and due to incorrect

calculation by them, the petitioner has been made to face the

consequences as a result of incorrect calculation made by the

State Government and the Bank leading to illegally recover of

the amount from the petitioner.

5. The Branch Manager, Punjab National Bank, Gaura

Branch, Bhojpur, Arra is directed to credit the entire amount in

terms of letter issued by respondent no. 1 vide letter dated

29.11.2011 as contained in Annexure-2 to the writ petition

within a period of one week.

6. The Branch Manager is further directed to abide by

the circulars of the Reserve Bank of India issued from time to

time, in which it has been directed to all the Banks that they will

not fail in crediting and disbursing the retiral dues to which the

pensioners are entitled for.

7. In case of failure, the petitioner is at liberty to take

appropriate legal action against the Branch Manager concerned.

Patna High Court CWJC No.380 of 2019 dt.28-08-2023

8. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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