Munni Devi vs Chairman Of Uttarakhand Gramin Bank And Ors

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

By means of this writ petition, petitioner has sought the following reliefs:-

“ i) Issue a writ, order or direction in the nature of mandamus directing the respondent no.1 to stopped to release the retiral dues about 50 lakh of

respondent no.4 considering the share, maintenance, arrear, need of her depends in the interest of justice.

ii) Issue a writ, order or direction in the nature of mandamus directing the respondent no.1 and 2 to take action against respondent no.3 and 4 as

admissible under law, so far concern to their void marriage being a Government Servant (it create wrong message in the society in case they success

in such immoral misconduct).â€​

Without entering into the merits of the case, this Court thinks that ends of justice would be met if petitioner is permitted to approach respondent no.1

by making a representation.

Accordingly, the writ petition is disposed of with liberty to the petitioner to make a representation to the respondent no.1. If such a representation is

made, the same shall be considered in accordance with law.