ASSISTANT GENERAL MANAGER, STATE BANK OF INDIA Vs. AKHILESHWARI DEVI

JUDGEMENT

(1.) I.A. 01 of 2021 for condonation of delay in filing L.P.A. for about one year and 236 days reveals that appellant- Bank is not so serious in contesting the matter. However, for the reasons stated in the application and affidavit delay of about one year and 236 days is condoned.

(2.) In the instant L.P.A., appellant-Bank has questioned the validity of the order of the learned single Judge dtd. 1/7/2019 passed in C.W.J.C. No. 4156 of 2018.

(3.) Respondent- Akhileshwari Devi is the legal heirs of the deceased employee, late Rama Nand Prasad. The deceased, Rama Nand Prasad while working in the Ministry of Mines, Government of India attained age of superannuation and retired from service on 31/8/2001. He died on 1/2/2005. In this background, respondent- Akhileshwari Devi, wife of deceased- Rama Nand Prasad was entitled to family pension. The pension and family pension payment is arranged by the respective Government through the nationalized Bank. In the present case pension payment was made to the deceased- Rama Nand Prasad was through the State Bank of India of its Branch, Sahajitpur Branch. The appellant-Bank proceeded to remit pension of the deceased- Rama Nand Prasad as if he was alive, even after 1/2/2005 the date on which he died and keep on remitting pension amount in his account. On 1/2/2018, appellant-Bank noticed that despite the fact that deceased- Rama Nand Prasad died on 1/2/2005 full pension is being remitted in favour of deceases Rama Nand Prasad from 1/2/2005 to 1/2/2018.