G. SURYA KUMARI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Aggrieved by the action of the respondents - Union Bank of India in freezing / blocking the petitioner's Pension Bank Account bearing No.052110025053522 maintained with respondent No.1 - Union Bank of India, Saidabad Branch Office, Saidabad, Hyderabad, and attempting to adjust the amounts standing to the credit of her pension account as being illegal, arbitrary and unsustainable, this writ petition is filed by the petitioner.

(2.) Heard Sri M. Ramu, learned counsel for the petitioner, and Dr. K. Lakshmi Narasimha, learned counsel for the respondents - bank, and perused the material on record.

(3.) The case of the petitioner is that she is a retired Government employee. She is 67 years old. Her husband expired long back. The petitioner worked as attendant in the Income Tax Department and retired from service on attaining age of superannuation in 2007. After retirement, she is solely dependent on her monthly pension amount credited to her pension account maintained with respondent No.1 bank. She is totally dependent on her bank debit card connected to her pension account. As per the Reserve Bank of India guidelines, pension distributing banks have been asked to record the Pension Payment Order (PPO) number on the bank account passbook of its customers. Accordingly, the bank has mentioned her Pension Payment Order (PPO) No.00000070 on her bank pass book.