Anita Kumari vs The Chairman, State Bank Of India
2022 Latest Caselaw 86 Patna

Citation : 2022 Latest Caselaw 86 Patna
Judgement Date : 4 January, 2022

Patna High Court

Anita Kumari vs The Chairman, State Bank Of India on 4 January, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11438 of 2021
     ======================================================

Anita Kumari Wife of Mukesh Kumar Singh Resident of Village- Andi, P.S.- Asthavan, District- Nalanda, at present posted as Staff Nurse (Grade-A), Jawaharlal Nehru Medical College and Hospital, Bhagalpur.

... ... Petitioner/s Versus

1. The Chairman, State Bank of India, State Bank Building, Madan Kama Road, Mumbai.

2. The Chief General Manager, State Bank of India, Local Head Office, Gandhi Maidan, Patna.

3. The Regional Manager, Regional Business Office, State Bank of India, Katihar.

4. The Branch Manager, State Bank of India, D.R.M. Office, Katihar, D.R.M.

Buidling, Katihar.

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

For the Petitioner/s : Mr. Devi Das Srivastava, Advocate For the Respondent/s : Mr. Kaushlendra Kumar Sinha, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 04-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.11438 of 2021 dt.04-01-2022

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the

authority concerned to consider and decide the representation

which the petitioner shall be filing within a period of four

weeks from today for redressal of the grievance(s).

Learned counsel for the respondents states that if Patna High Court CWJC No.11438 of 2021 dt.04-01-2022

such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of three months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

terms:-

(a) Petitioner shall approach the authority concerned

i.e Respondent No. 4, namely the Branch Manager, State Bank

of India, D.R.M. Office, Katihar, D.R.M., Building, Katihar

within a period of four weeks from today by filing a

representation for redressal of the grievance(s);

(b) The said authority shall consider and dispose it

of expeditiously by a reasoned and speaking order preferably

within a period of three months from the date of its filing along

with a copy of this order;

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

Patna High Court CWJC No.11438 of 2021 dt.04-01-2022

(e) We are hopeful that as and when petitioner takes

recourse to such remedies, as are otherwise available in law,

before the appropriate forum, the same shall be dealt with, in

accordance with law and with reasonable dispatch;

(f) Liberty reserved to the petitioner to approach the

appropriate forum, if the need so arises subsequently on the

same and subsequent cause of action;

(g) We have not expressed any opinion on merits.

All issues are left open;

(h) The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital mode,

unless the parties otherwise mutually agree to meet in person

i.e. physical mode;