Madhya Pradesh High Court
Smt. Usha Jain vs State Bank Of India on 21 January, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-14141-2018
The High Court Of Madhya Pradesh
WP-14141-2018
(SMT. USHA JAIN Vs STATE BANK OF INDIA AND OTHERS)
14
Indore, Dated : 21-01-2020
Shri Manoj Munshi, learned counsel for the Petitioner.
Shri R.C. Sinhal, learned counsel for respondent No.1.
Shri Pavan Sharma Govt. Advocate for respondent No.2. The petitioner has filed the present petition being aggrieved by communication dated 15.6.2018 by which amount of Rs.67,615/- has been recovered from the Account of her late husband and she has been further directed to pay amount of Rs.1,94,622/-.
The aforesaid action has been taken by respondent Bank on a letter received from the District Treasury Officer, Indore, who is respondent No.2 in this petition. The District Treasury Officer has filed an application for adopting the return filed by respondent No.1, Bank. The Bank is only keeping the amount of pension in the Bank Account of petitioner. The action of the District Treasury Officer, Indore is under challenge in this petition and he was supposed to file a detailed reply in this case to justify its action. Even the letter/order sent to the Bank for recovery has not been filed by the Bank or by the District Treasury Officer on the basis of which they are making recovery of the huge amount from the petitioner's account who is getting family pension. It is very unfortunate state of affair on the part of the respondent No.2 and for this conduct, a cost of Rs.5,000/- is liable to be imposed on him. The District Treasury Officer, Indore is directed to file detailed and para- wise reply in this petition within a period of four weeks from today.
List after four weeks. I.R. to continue.
(VIVEK RUSIA) JUDGE Alok Digitally signed by Alok Gargav Date: 2020.01.23 12:07:38 +05'30'