NALINI DEVI Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction to the respondents by issuance of a writ in the nature of mandamus to consider her representation dtd. 22/7/2021.

(2.) Heard Sri Hanumanthappa B.Haravi Gowdar, learned counsel appearing for the petitioner, Smt. B.G.Nayana Tara, learned counsel appearing for respondents 1 to 4 and Sri N.Kumar, learned Additional Government Advocate appearing for respondent No.5.

(3.) Shorn of unnecessary details, facts in brief are as follows:- The petitioner is the wife of one C. Sudhakar who was working as a Second Division Assistant in the office of the Deputy Commissioner of Police, CAR (Central), Bangalore who served the Department from 8/10/1982 to 29/12/2004 for about 22 years and dies on 29/12/2004. After the death of the husband of the petitioner, pension payment order for payment of family pension comes to be issued in favour of the petitioner commencing from 30/12/2004 in terms of pension payment order dated 22-07- 2005. An amount of Rs.2430.00 was deposited every month into the account of the petitioner maintained at Syndicate Bank, BWSSB Branch, Gandhinagar, Bangalore. On 7/11/2016 the petitioner visits the Bank only to be told that she cannot operate the account as there was some excess payment made to the family pension account of the petitioner. Immediately thereafter, the petitioner represents to the Bank requesting the Bank to unblock the account which would enable her to draw family pension. This was not acceded on the information that Rs.50,000.00 was deposited in excess which was more than the entitlement of the petitioner as family pension.