Abhinandan Soni vs State Bank Of India
2022 Latest Caselaw 6583 MP

                                                                         1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                      BEFORE
                                                        HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                                                 ON THE 2nd OF MAY, 2022

                                                          WRIT PETITION No. 9973 of 2022

                                            Between:-
                                            ABHINANDAN SONI S/O BRINDAWAN SONI , AGED
                                            ABOUT    33 YEARS, OCCUPATION: NIL R/O
                                            NARMADAGANJ, DISTT. DINDORI M.P. (MADHYA
                                            PRADESH)

                                                                                                         .....PETITIONER
                                            (BY SHRI ASHISH MISHRA, ADVOCATE )

                                            AND

                                 1.         STATE BANK OF INDIA THROUGH ITS GENERAL
                                            MANAGER SBI HEAD OFFICE BHOPAL M.P.
                                            BHOPAL M.P. (MADHYA PRADESH)

                                 2.         BRANCH MANAGER STATE BANK OF INDIA
                                            DINDORI BRANCH DISTRICT DINDORI M.P
                                            (MADHYA PRADESH)

                                                                                                      .....RESPONDENTS
                                            (BY SHRI ASHISH SHROTI, ADVOCATE )

                                          T h is petition coming on for hearing this day, the court passed the
                                 following:
                                                                          ORDER

By the instant petition, petitioner is not challenging any specific order, but is seeking a direction to the respondents to consider his representation and revoke his suspension and reinstate him in service on account of his acquittal in the criminal cases.

Learned counsel for the petitioner submits that on account of registration of criminal cases against the petitioner, he was placed under suspension vide order dated 23.11.2005 (Annexure P/1). He submits that vide orders dated 12.11.2021 and 13.11.21 (Annexures P/2 and P/3), the petitioner has been acquitted from all the charges. Thereafter, petitioner has made a representation-Annexure P/4 to respondent No.1 alongwith copy of the judgments of his acquittal in the criminal

Signature Not Verified cases, but the same is still pending and has not been decided so far. SAN

Digitally signed by RAGHVENDRA On the other hand, learned counsel for the respondents submits that the SHARAN SHUKLA Date: 2022.05.02 18:58:11 IST

petitioner has made the representation to the authority, who has not passed the

order of suspension. He submits that if petitioner makes a proper representation to the authority, who has placed him under suspension, the same shall be considered and decided by the said authority in accordance with law.

Considering the aforesaid, this petition is disposed of directing petitioner to

make a proper representation to the authority, who placed him under suspension, within a week from today and on his doing so the said authority shall take an appropriate decision on the said representation within a further period of sixty days and if there is any impediment in passing the order of revocation of suspension, a reasoned order be passed by the authority communicating the same to the petitioner.

It is made clear that this Court has not expressed any opinion on merit of the case. The authority has to consider the case of the petitioner in accordance with law.

With the aforesaid, this petition is disposed of.

(SANJAY DWIVEDI) JUDGE RAGHVENDRA

Signature Not Verified SAN

Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2022.05.02 18:58:11 IST