Budhani Devi @ Buduni Devi vs The Chairman, Bihar State Power ...
2023 Latest Caselaw 2038 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.14644 of 2022
     ======================================================

Budhani Devi @ Buduni Devi W/o Late Suresh Tanti, R/o Village and Post - Ramankabad, P.S. Haweli Khadakpur, District - Munger, at present R/o Village - Bhagichak, Post - Jamalpur, P.S. Naya Ram Nagar, District - Munger.

... ... Petitioner Versus

1. The Chairman, Bihar State Power (Holding) Distribution Company Limited Bidyut Bhawan, Beli Road, Patna.

2. The Deputy General Manager-cum-Electric Superintendent Engineer, Bhagalpur.

3. The Under Secretary, South Bihar Power (Holding) Distribution Company Limited, Bidyut Bhawan, Beli Road, Patna.

4. The Chief Managing Director, South Bihar Power (Holding) Distribution Company Limited, Bidyut Bhawan, Beli Road, Patna.

5. The Accountant Officer, (Retiral benefit) South Bihar Power Distribution Company Limited, Bidyut Bhawan, Beli Road, Patna.

6. The Senior Manager (Finance and Account), Electric Supply Circle, Munger.

7. The Senior Manager (Finance and Account), Electric Supply Area, Bhagalpur.

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

For the Petitioner/s : Mr.Dhaneshwar Prasad Gupta, Advocate For S.B. Power (Holding): Dr. Anand Kumar, Advocate Mr. Rajan Prakash, Advocate For the Respondent/s : Mr. Vinay Kirti Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 01-05-2023

Heard the parties.

2. Dr. Anand Kumar, learned counsel assisted by

Mr. Rajan Prakash, learned counsel appearing on behalf of

Sough Bihar Power (Holding) Distribution Company Limited

submitted that all the retiral dues have been paid to the

petitioner.

Patna High Court CWJC No.14644 of 2022 dt.01-05-2023

3. Considering the aforesaid fact, the present writ

petition is disposed of with liberty to the petitioner to file a

detailed representation in case any dues still remains to be paid

including the family pension to the present petitioner, which has

been derived on account of the fact as stated in paragraph 8 of

the counter affidavit that family pension has already been

released in the name of Shakuntala Devi, who was legally

married with the deceased-employee in the year 1970.

4. Considering the aforesaid facts, the dispute

relating to the petitioner is that she is the legally wedded wife of

the deceased-employee and this fact can only be resolved by a

competent Civil Court in an appropriate proceeding. The

petitioner, if so advised, may knock the door of the Civil Court

having jurisdiction.

5. With above observation and direction, the

present writ petition stands disposed of.

(Purnendu Singh, J) manish/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          04.05.2023
Transmission Date