Calcutta High Court (Appellete Side)
(Sg) Bibhuti Mondal vs The Union Of India And Others on 8 March, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
8.3.2017 W.P. No. 25899 (W) of 2016
(176)
(sg) Bibhuti Mondal
Vs.
The Union of India and others
Mr. Ibrahim Shaikh
.. for the petitioner
Mr. Swapan Kumar Nandi
.. for the Union of India
Mr. Sudhir Kr. Bhowmik
.. for the respondent no.12
The petitioner complains that the private respondent is receiving pension from the Army. The petitioner came to know of such fact from the envelope delivered by the local post office that the petitioner wasenlisted in the Army and a Pension Payment Order was issued from the office of the C.D.A. (Pensions), Allahabad.
The Union of India and the private respondent are represented. The private respondent is an Ex-Armyman and he is getting pension from the Army. The fact that the private respondent had worked in the Army and that, he is entitled to pension as such is not disputed. There is no dispute that Bibhuti Mondal, the petitioner, is a cultivator. The private respondent is receiving pension by the name of Bibhuti Bhusan Mondal. Apparently there is some dispute as to the name.
The petitioner does not claim to have any right to receive the pension. In such circumstances, I do not find any merit of this case. W.P. 25899 (W) of 2016 is dismissed without any order as to costs.
Urgent website certified copies of this order be made available to the parties, if applied for, subject to compliance with the formalities.
( Debangsu Basak, J. )