AMRITA BANGUR Vs. CHIEF POST MASTER GENERAL
LAWS(CAL)-2011-1-70
HIGH COURT OF CALCUTTA
Decided on January 25,2011

AMRITA BANGUR Appellant
VERSUS
CHIEF POST MASTER GENERAL Respondents

JUDGEMENT

- (1.) THIS petition dated 28th January, 2009 has been presented by the petitioner immediately after attaining majority. She is the daughter of the added respondent, Mr. Keshav Bangur.
(2.) THE following relief has been claimed in the petition: a) A writ in the nature of Mandamus directing the respondents and/or its servants and sub-ordinates to forthwith issue duplicate pass book relating to P.P.F. Account no.1813 lying in the name of your petitioner alongwith upto date interest accrued therein; b) A writ in the nature of Certiorari directing the respondents to forthwith transmit to this Honble Court all records pertaining to to P.P.F. Account No.1813 of your petitioner so that necessary directions may be issued on the respondents to issue duplicate pass book relating to P.P.F account no.1813 lying in the name of your petitioner alongwith upto date interest accrued therein. For the purpose of appreciating the petitioners grievance, one has to take note of events which occurred while she was a minor. The added respondent, in March, 1991, had opened two accounts, one in the name of the petitioner and the other in the name of his son Master Anant Bangur, under the Public Provident Fund Scheme, 1968 (hereafter the Scheme) at Burrabazar Post Office (hereafter the said post office) with initial deposit of Rs. 5,000/- each. The account of the petitioner was numbered 1813 while that of her brother was numbered 1814.
(3.) FROM time to time, deposits were made in respect of both the accounts simultaneously. The quantum of such deposits, however, differed. It has been pleaded in the petition that on or about 9th December, 2004, the petitioners mother Mrs. Archana Bangur came to learn that the passbook relating to the petitioners account has been lost/misplaced. This led to a general diary being lodged with the Officer-in-Charge, Alipore Police Station on 16th December, 2004, followed by an application dated 24th December, 2004 made on behalf of the petitioner before the Post Master of the said post office, the respondent no.3, for issuance of a duplicate passbook. Duplicate passbook, however, was not issued by the respondent no.3. Consequently, an enquiry was made which revealed that the account had been transferred to the UCO Bank, Calcutta Main Branch (hereafter the said bank).;


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