RAMBRAT SINGH SON OF LATE SHEOD HARISINGH Vs. BRANCH MANAGER, CENTRAL BANK OF INDIA, DIGHAWARA, P.O.-DIGHWARA, DIST.-SARAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the Bank.

(2.) The petitioner seeks a direction upon the respondent -Bank for payment of monthly pension amount which is granted by the Railway authority.

(3.) THE short facts of this case are that an amount of Rs. 2,99,973/ -, being D.C.R. Gratuity amount of Rs. 1,31,868/ - and commutation of pension of Rs. 1,68,105/ -, was deposited in Savings Account No. 17760 of the petitioner maintained in the Central Bank of India, Dighwara Branch on 24.9.2004. Subsequently the Bank found that the said amount had earlier been received by the petitioner from the Railways directly and in the said circumstances by letter dated 23.5.2008 the Bank requested the petitioner to deposit the said amount of Rs. 2,99,973/ - in one lump sum. Despite the passage of 11 months the petitioner has not deposited the amount and on the other hand he has come to this Court seeking a relief that he may be permitted to operate his account which the Bank is not permitting him to do.