Madhya Bihar Gramin Bank vs Ravindra Kishore Sinha
2024 Latest Caselaw 201 Patna

Patna High Court

Madhya Bihar Gramin Bank vs Ravindra Kishore Sinha on 9 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.119 of 2021
                                           In
                    Civil Writ Jurisdiction Case No.17256 of 2017
     ======================================================
1.    Madhya Bihar Gramin Bank through its Chairman, Board of Directors-Cum-
      Disciplinary Authority, Head office at Mina Plaza, South of Museum, P.O.-
      G.P.O.,P.S.-Kotwali, Town and District-Patna, Now Known as Dakshin
      Bihar Gramin Bank Head Office, Sri Vishnu Commercial Complex, Near
      National High Way Petrol Pump, Bypass N.H.-30, Asho Chack, P.O.-
      Kachuara, P.S.-Zeromile, Patna-16.
2.   Board of Directors Dakshin Bihar Gramin Bank through its Chairman
     Having its Head Office at Shri Vishnu Commercial Complex, NH-30 New
     Bypass Near BP Highway Services Petrol Pump Asochak, Patna-800016.
3.   The Chairman Dakshin Bihar Gramin Bank (DBGB) having its Office at
     Shri Vishnu Commercial Complex, NH-30 New Bypass Near B.P. Highway
     Services Petrol Pump Asochak, Patna-800016.
4.   The Chief Manager, Madhya Bihar Gramin Bank, Head Office at Mina
     Plaza, South of Museum, P.O.-G.P.O.P.S.-Kotwali, Town and District-Patna,
     Now Known as Dakshin BIhar Gramin Bank, Head office, Sri Vishnu
     Commercial Complex, Near National High Way Petrol Pump, Bypass N.H.-
     30, Asho Chack, P.O.-Kachuara, P.S.-Zeromile, Patna-6.

                                                                ... ... Appellant/s
                                       Versus

     Ravindra Kishore Sinha Son of Late Mahendra Kishore Sinha Resident of Taj
     Colony, Baribagh, Panchayati Akhara Road, P.O.-G.P.O., P.S.-Kotwali, Town,
     District-Gaya.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :     Mr. Praveen Prabhakar, Advocate
                                  Mr. Ved Prakash Srivastava, Advocate
     For the Respondent/s   :     Mr. Rama Kant Singh, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND
     MALVIYA
                           ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 09-01-2024 Patna High Court L.P.A No.119 of 2021 dt.09-01-2024

The appellant has assailed the order of the learned

Single Judge dated 16.09.2020 passed in CWJC No. 17256 of

2017.

2. The appellant contention is that respondent-

Ravindra Kishore Sinha is not entitled to leave encashment in

the light of Regulation 67 of Dakshin Bihar Gramin Bank

(Officers and Employees) Service Regulations, 2010 (for short

'Regulation, 2010') which was merged with Madhya Bihar

Gramin Bank.

3. Identical matter has been decided by the Co-

ordinate Bench in LPA No. 33 of 2021 arising out of CWJC

No. 17150 of 2017 decided on 02.01.2023 and it is against the

appellant-Madhya Bihar Gramin Bank. Co-ordinate Bench

decision was affirmed by the Hon'ble Apex Court on

25.05.2023 in Special Leave Petition (Civil) Diary No(s).

10349 of 2023 and the same has not been disputed by learned

counsel for the appellant-Madhya Bihar Gramin Bank.

4. Accordingly, the present Letters Patent Appeal No.

119 of 2021 stands dismissed in the light of the order dated

02.01.2023 passed in LPA No. 33 of 2021 arising out of CWJC

No. 17150 of 2017 while affirming the order of the learned Patna High Court L.P.A No.119 of 2021 dt.09-01-2024

Single Judge dated 16.09.2020 passed in CWJC No. 17256 of

2017.

(P. B. Bajanthri, J)

(Ramesh Chand Malviya, J) Vikash/-

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