Rajiv Sharma, J. - (1.) Heard Sri S.K. Sinha, learned Counsel for the petitioners and Sri Sudeep Seth, learned Counsel for the respondent No.1 and perused the records.
(2.) Through the instant writ petition under Article 226 of the Constitution of India, petitioners have challenged the order/direction dated 7.4.2010 passed by the Chief Manager, State Bank of India (respondent No.1) contained in Annexure No.13 to the writ petition, whereby respondent No.1 has informed petitioners that since claim amount exceeds Rs.1 lac, therefore, claim will be made along with succession certificate/letter of Administration.
(3.) Shorn off unnecessary details the facts of the case are as under : Smt. Lajja Srivastava had opened an account, namely, Public Provident Fund Scheme, 1968 [hereinafter referred to as "PPF"], bearing No. PPF 314, without nominating any body to receive the amount on her death in the State Bank of India Branch at Shikohabad, District Mainpuri (now Ferozabad) on 7.7.1987. On the request of Smt. Lajja Srivastava, the said PPF account was transferred on 22.5.1995 to State Bank of India, at Gomti Nagar, Lucknow, upon which, the said PPF account was registered as PPF account, bearing No. 10070430561 at State Bank of India branch, Gomti Nagar, Lucknow.;