Madhu Mala Manubansh vs The Union Of India
2025 Latest Caselaw 3449 Patna

Patna High Court

Madhu Mala Manubansh vs The Union Of India on 24 April, 2025

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4680 of 2022
     ======================================================
     Madhu Mala Manubansh, Widow of Late Bhim Shankar Manubansh,
     Resident of Nutanshri Back of Alka Cinema hall, East Kapasya, Ward No. 13,
     P.S., P.O. and District- Begusarai.
                                                               ... ... Petitioner/s
                                         Versus
1.    The Union of India through Secretary Ministry of Labour New Delhi.
2.   The Regional Provident Fund Commissioner E.P.F.O., Bhavisya Nidhi
     Bhawan, Surya Complex, Laxmi Chowk, P.O. - M.I.T. District-
     Muzaffarpur, Pin Code 842003.
3.    The Assistant provident Fund Commissioner E.P.F.O., Bhavisya Nidhi
      Bhawan, Surya Complex, Laxmi Chowk, P.O. - M.I.T. District-
      Muzaffarpur, Pin Code- 842003.
                                                        ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :     None
     For the Respondent/s    :     Mrs. Kanak Verma, CGC
     For the Resp. Nos. 2 & 3:     Mr. Jai Prakash Verma, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT
      Date : 24-04-2025

                      None appears on behalf of the petitioner.

                      2. Learned Advocate for the Union of India as well

      as respondent nos. 2 and 3 are present.

                      3. The petitioner has approached this Court seeking

      a direction upon the respondents to extend family pension w.e.f.

      05.05.2021

, the date on which her husband, namely, Bhim

Shankar Manubans, who was getting employee pension vide

PPO No. 39691, died on 05.05.2021.

4. Counter affidavit has been filed on behalf of

respondent nos. 2 and 3 with a categorical averment that the

petitioner has been allowed family pension with effect from due Patna High Court CWJC No.4680 of 2022 dt.24-04-2025

date i.e. 06.05.2021 along with its arrears, a copy of the

updation of date of death and consequential effect in other

beneficiary has been placed on record as Annexure-R/1.

5. It is further contended that the office of the

answering respondents had also requested the petitioner vide

letter bearing no. BR/MUZ/PENSION/25 dated 15.04.2024 to

submit her Bank account details. In response thereto the

petitioner submitted necessary details and thereafter her family

pension has been already started. Specific contention has been

made that the grievance of the petitioner came to be redressed.

6. Considering the averments made in the counter

affidavit, this Court does not find any reason or occasion to

continue with the present writ petition and, as such, it stands

closed.

7. However, in case, the petitioner has still any

grievance with regard to the calculation and arrears, she may

approach before the appropriate authority.

(Harish Kumar, J) uday/-

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Uploading Date          25.04.2025
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