GITA NANDI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) It is evident that the petitioner had come to this Court in W. P. No. 3102 (W) of 2005. Pursuant to the order passed therein on 28.2.05, the respondents have considered the case of the petitioner and have passed an order on 26.4.2005 which has been communicated vide letter as contained in Annexure P8 appended to writ petition. Upon a perusal of the impugned order, it is evident that the petitioner's husband died on 17.4.2001. It is also evident that the family of the deceased receives a monthly pension of Rs.2,159/-.

(3.) Mr. Ghosh, appearing for the respondents, states that now the monthly pension is Rs. 2,672/-.