Deep Narayan Mojumder vs Uco Bank And Others
2022 Latest Caselaw 283 Cal

7
Court
No. 11   3.02.2022                          MAT 1277 of 2021
G.S.Da                                           With
s
                                             CAN 1 of 2021

                                                      [




                                           Deep Narayan Mojumder
                                                    -Vs-
                                             UCO Bank and Others
                                           (Via Video Conference)

                     Mr. Rananeesh Guha Thakurata
                     Mr. Subhojit Ghosh
                     Ms. Senjuti Sengupta
                                                          ... for the Appellant

                     Mr. Raghunath Ghose
                     Ms. R. Roy
                                                                   ... for the Respondents.

Party/Parties is/are represented in the order of their

name/names as printed above in the cause title.

This is an appeal against the order passed by the

Hon'ble Single Bench in WPA No.10691 of 2021 dated

15.11.2021.

By disposing of the writ petition the Hon'ble Single

Bench has passed the following order:

"The writ petition is, therefor, disposed of by

directing the respondent/Bank to consider the

representation made by the petitioner within a

period of eight (8) weeks from date, after

affording the petitioner a reasonable opportunity

to represent his case following Covid protocol.

The petitioner's case for transfer should be

disposed of by a reasoned order and the same

shall be communicated to the petitioner at the

earliest.

The authority concerned shall be free to decide

the petitioner's case without being any way

influenced by the instant order since I have not

gone into the merits of the same.

Since I have not called for any affidavit,

allegations made in the writ petition are deemed

to have not been admitted".

After the order passed by the Hon'ble Single Bench,

the Bank had passed an order on 30th of November, 2021

transferring the appellant to Patharghata Chapna Branch

with the direction to report for duty on 2.12.2021.

As the Bank has passed an order of transfer, nothing

subsists in the instant appeal.

However, in the event the appellant has any further

grievances, the appellant can make a comprehensive

representation of his grievances before the respondent no.2

and, if any representation is made by the appellant, the

respondent no.2 shall dispose of the writ petition within a

period of eight weeks from the date of receipt of such

representation after giving a reasonable opportunity to the

appellant to present his grievances.

MAT 1277 of 2021 along with CAN 1 of 2021 stand

accordingly disposed of.

The appellant is directed to file a certified copy of the

impugned judgment within a period of one week from this

date.

In the event the certified copy is not filed, this order

shall cease to be operative with immediate effect.

All parties to act on a server copy of this order duly

obtained from the official website of the Hon'ble High

Court, Calcutta.

Urgent xerox certified copy of this order, if applied

for be supplied to the parties, subject to compliance with

all requisite formalities.

(Krishna Rao, J.) (Subrata Talukdar,J.)