Bombay High Court
Nalini Digambar Gosavi Thr Legal ... vs The Union Of India Thr The Secretary And ... on 10 August, 2021
Bench: S. V. Gangapurwala, R. N. Laddha
1 994-wp 1670-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1670 OF 2021
Nalini Digambar Gosavi
Through his Legal Guardian
Shri Prakash Digambar Gosavi .. Petitioner
Versus
The Union of India and others .. Respondents
Mr. M. M. Bhokarikar, Advocate for the Petitioner.
Mr. M. N. Navandar, Advocate for Respondent Nos. 1 and 2.
CORAM : S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATED : 10th AUGUST, 2021. PER COURT:- . We have heard Mr. Bhokarikar, learned counsel for the petitioner
and Mr. Navandar, learned counsel for respondent Nos. 1 and 2.
2. Affidavit in reply is filed by the Divisional Personnel Officer, DRM office in Central Railways. Paragraph No. 6 of the affidavit reads thus :
"6. I say and submit that, now the petitioner's guardian Shri. Prakash Digambar Gosavi has submitted all the required documents to the settlement section of the respondent and accordingly the settlement case file duly completed by the respondent has been sent to Sr. DFM Office for further process i.e. generation of Pension Pay Order and after generation of Pension Pay order the pension will be 1 of 2 ::: Uploaded on - 13/08/2021 ::: Downloaded on - 26/09/2021 05:50:28 ::: 2 994-wp 1670-2021.odt disbursed and pay to the petitioner through the concern Bank. The copy of settlement section letter dated 11/05/2021 vide which the settlement case file of the petitioner has been sent to Sr. DFM Office is annexed as ANNEXURE-'R-4'."
3. It would appear that, the respondent does not dispute the entitlement of the petitioner for the family pension. The only process of generation of pension pay order has remained. It is submitted that after generation of the pension pay order the pension will be disbursed and paid to the petitioner through the concern bank.
4. In the light of the said statement, we expect that the process would be completed within a period of three (03) months and accordingly family pension would be paid to the petitioner.
5. Writ petition is disposed of. No costs.
( R. N. LADDHA ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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