Raj Kumar Raut vs The Punjab National Bank
2023 Latest Caselaw 5467 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20877 of 2019
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1.1. Sangeeta Raj W/o Late Raj Kumar Raut Resident of Yamuna-5(403), Ambedkar Dental College, Jalalpur City, Dinapur-cum-Khagaul, P.S.- Danapur, District- Patna.

1.2. Vikash Kumar S/o Late Raj Kumar Raut Resident of Yamuna-5(403), Ambedkar Dental College, Jalalpur City, Dinapur-cum-Khagaul, P.S.- Danapur, District- Patna.

1.3. Mona KUmari D/o Late Raj Kumar Raut Resident of Yamuna-5(403), Ambedkar Dental College, Jalalpur City, Dinapur-cum-Khagaul, P.S.- Danapur, District- Patna.

... ... Petitioner/s Versus

1. The Punjab National Bank through its Executive Director/Reviewing Authority, Human Resources Management Division, Head Office, Bhikaji Kama Place, New Delhi.

2. The General Manager-cum-Appellate Authority, Human Resources Management Division, Head Office, 5 Sansad Marg, New Delhi.

3. The General Manager (Field), Punjab National Bank, R-Block, Chanakya Complex, Patna.

4. The Circle Head, Punjab National Bank, R-Block, Chanakya Complex, Patna.

5. The Assistant General Manager, Punjab National Bank, R-Block, Chanakya Complex, Patna.

6. The Deputy General Manager, Punjab National Bank, R-Block, Chanakya Complex, Patna.

7. The H.R.D. Manager, Punjab National Bank, R-Block, Chanakya Complex, Patna.

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

For the Petitioner/s : Mr.Pawan Kumar Singh, Advocate Mr. Raja Kumar, Advocate For the Respondent/s : Dr. Pankaj, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN

ORAL JUDGMENT

Date : 31-10-2023 Heard learned counsel for the petitioners and learned

counsel for the Punjab National Bank.

Patna High Court CWJC No.20877 of 2019 dt.31-10-2023

2. Learned counsel for the petitioners submits that the

present writ petition has been filed challenging the order dated

02.05.2019 passed by the General Manager-cum-Appellate

Authority, Punjab National Bank.

3. Learned counsel for the Punjab National Bank has

raised a preliminary objection and submits that the present writ

petition is not maintainable due to the reason that under rule 18

of the Punjab National Bank Officers Employees' (Discipline

and Appeals) Regulation, 1977, there is a provision of filing

review, being aggrieved and dissatisfied with the appellate

order.

4. Learned counsel further submits that the petitioners

have earlier moved before this Hon'ble Court in CWJC No.

5801/2017 in which vide order dated 27.08.2018, both the

orders passed by the appellate authority and Executive Director

dated 18.02.2015 and 28.02.2017 respectively were set aside

and the matter was remanded back to the appellate authority at

the stage of appeal. Counsel submits that the petitioner has

preferred the present writ petition challenging the appellate

order as well as the order passed by the disciplinary authority

instead of availing the remedy of filing review under Rule 18 of

the Punjab National Bank Officers Employees' (Discipline and Patna High Court CWJC No.20877 of 2019 dt.31-10-2023

Appeals) Regulation, 1977.

5. In this background, counsel for the petitioners seeks

permission to withdraw the present petition to avail the

appropriate remedy by way of filing a review before the

Executive Director of the Punjab National Bank.

6. In this view of the matter, the writ petition stands

disposed of granting aforesaid liberty to the petitioners.

(Dr. Anshuman, J) Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          04/11/2023
Transmission Date       NA