Patna High Court
Menka Kumari vs The Union Of India on 24 September, 2019
Bench: Chief Justice, Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19724 of 2019
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Menka Kumari, aged about 46 years, Female, Wife of Late Shrawan Kumar,
Resident of Village-Kutauth, Police Station-Barbigha, District-Sheikhpura.
... ... Petitioner/s
Versus
1. The Union of India through the Chief Post Master General, Bihar Circle,
Patna.
2. The Post Master General, East Region, Bhagalpur.
3. The Postal Superintendent, Munger Division, Munger.
4. The Accounts Officer, Office of the Post Master General, East Region,
Bihar, Patna.
5. The AAO/Pension, G.P.O. Campus, Patna.
6. Renu Devi, Wife of Late Shrawan Kumar, Resident of Village-Kutauth, P.S.-
Barbigha, District-Sheikhpura.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Manish Gupta, Advocate
For the Respondent/s : Mr. S. D. Sanjay, Addl. S.G.
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CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 24-09-2019 Heard Shri Manish Gupta, learned counsel for the petitioner and Shri S.D. Sanjay, learned Additional Solicitor General for the Union of India. Patna High Court CWJC No.19724 of 2019 dt.24-09-2019 2/3
2. Learned counsel for the petitioner, relying on the case of Purushottam Kumar @ Purooshattam Kumar Vs. The State of Bihar & Ors.; 2005 (3) PLJR 458 , has come-up questioning the correctness of the impugned order of the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the Tribunal) dated 26th July, 2019, whereby the claim of a share in the terminal benefits of a deceased employee of the Postal Department has been denied, holding that in the absence of any statutory Rules to that effect, a lady claiming herself to be the second wife and her children are not entitled to any such benefit, keeping in view the fact that the wife of the deceased employee is a lawful claimant.
3. The Tribunal has also observed that in the event any such claim is being set-up on the basis of some settlement having been arrived at between the parties, the enforcement thereof can only be effectuated through the judicial intervention of the Civil Court.
4. Having considered this submission raised, we find no error much less a legal error in the impugned order Patna High Court CWJC No.19724 of 2019 dt.24-09-2019 3/3 of the Tribunal and we, accordingly, dismiss the writ petition without prejudice to the rights of the petitioner to stake her claim or seek any such declaration from the Court of competent jurisdiction.
5. The petition stands dismissed.
(Amreshwar Pratap Sahi, CJ)
(Ashutosh Kumar, J)
Praveen-II/Shageer
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 24.09.2019
Transmission Date N/A