Shri Aloke Kumar Bhattacharya vs Union Of India & Ors
2021 Latest Caselaw 1950 Cal

15.03.2021.
Item no. 12.
Court No.13
   sp
                                 W.P.A. No. 1395 of 2021
                               (Through Video Conference)
                             Shri Aloke Kumar Bhattacharya
                                         Versus
                                  Union of India & Ors.

                      Mr. S.R. Das,
                      Mr. K.P. Mukhopadhyay,
                      Mr. S. Rakshit.
                                                       ...For the petitioner.




                      Affidavit of service filed in Court today is taken

               on record.

                      Although the respondents have been served on

four occasions, they are not represented even today.

The writ petitioner has made a representation on

September 2, 2019, June 10, 2020 and October 12,

2020 for release of his terminal benefits. The

respondents have remained silent thereon.

In those circumstances, the General Manager of

the Indian Bank (formerly known as Allahabad Bank)

is directed to consider the representation of the

petitioner and dispose of the same in accordance with

law mandatorily and positively within a period of one

month from the date of receipt of a copy of this order.

The G.M., Indian Bank shall pass a reasoned

order and communicate the same to the petitioner

within a period of 7 days thereof.

With the aforesaid observations, WPA 1395 of

2021 is disposed of.

There shall be no order as to costs.

Urgent photostat certified copy of this judgment,

if applied for, be given to the parties upon compliance

of all formalities.

(Rajasekhar Mantha, J.)