Amresh Kumar Yadav vs The Chief Manager Director (Cmd)
2022 Latest Caselaw 1064 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7584 of 2021
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Amresh Kumar Yadav Son of Sri Devendra yadav resident of C/o Bhuwan Mohan Pandey, House No. 57, Bank Colony, Tulsi Nagar, Bhagalpur, P.s.- Tilka Manjhi, District- Bhagalpur-812001, presently posted at Akbarpur Banch, Bank of Baroda, Purnea, District- Purnea

... ... Petitioner/s Versus

1. The Chief Manager Director (CMD) Bank of Baroda, Head Office, Baroda Bhawan, R.C. Dutt Road, Alkapuri, Baroda-390007, Gujrat

2. The General Manager, Bank of Baroda, 3rd Floor, Luz Church Road, Mylapore, Chennai-600004

3. The Zonal Manager, Bank of Baroda (Zonal Office), 5th Floor, Anand Vihar, West Boring Canal Road, Boring Road, Patna-800001

4. The Regional Manager, Manager and Disciplinary Authority (J.K. Jais), Regional Office, Purnea Region, Rambagh Road, 3rd Floor, Shakuntala Diagnostic Centre, Line Baza, Purnea-854301

5. The Deputy Regional Head (Mirtyunjay Prasad Singh) Regional Office, Rambagh, Road 3rd Floor, Shakuntala Diagnostic Centre, Line Bazar, Purnea-854301

6. The Branch Manager, Bank of Baroda, Akbarpur Branch, Purnea, District-

Purnea-852116

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Ashok Kumar Yadav For the Respondent/s : Mr. Siddharth Harsh ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 10-02-2022 The matter is heard via video conferencing due to circumstances

prevailing on account of the COVID-19 pandemic.

In the instant petition, the petitioner has prayed for the following

reliefs:-

(I) A certiorari setting aside the order passed from the level of Respondent Regional Manager & Disciplinary Authority, Bank of Baroda containing letter No.ROPURN:HRM:2020-21: dated 29.09.2020 Patna High Court CWJC No.7584 of 2021 dt.10-02-2022

by which the petitioner has been put under suspension with immediate effect alleging to have committed (1) willful insubordination or disobedience of any lawful and reasonable order of the management or of a superior (2) Riotous, or orderly or indecent behaviour on the premises of the Bank (3) willful slowing down in performance of work and (4) neglect of work, negligence in performing duties by the petitioner.

(ii) A mandamus commanding and directing upon the Respondents Bank to revoke the suspension of the petitioner forthwith and allow him to discharge his duty with all consequential monetary benefits as the allegation alleged against the petitioner is absurd and with mala fide intention of the Branch Manager of the Respondent Bank.

(iii) And/or any other relief or reliefs for which the petitioner is found entitled to in the facts and circumstances of this case.

On 16.11.2020, the orders of suspension is stated to have been revoked and inquiry proceeding has already been completed.

Hence, the present petition has become infructuous and the same is stand disposed of.

(P. B. Bajanthri, J) Kamlesh/-/Ravi AFR/NAFR NA CAV DATE NA Uploading Date 15.02.2022 Transmission Date NA