All India Icici Bank (Erstwhile ... vs Additional Secretary ...
2023 Latest Caselaw 1050 Raj/2

[2023/RJJP/001054]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                     S.B. Civil Writ Petition No.779/2020

All India ICICI Bank (Erstwhile Bank Of Rajasthan), Retired
Officers Association
                                                                       ----Petitioner
                                       Versus
 Additional Secretary, Ministry Of Finance And Company Affairs
 (Banking And Insurance), Govt. Of India & Ors.
                                                                    ----Respondents

For Petitioner(s) : Mr.Vigyan Shah, Adv. with Mr.Harendra Neel, Adv. & Ms.Sarah S. Sharma, Adv.

For Respondent(s) : Mr.R.K. Mathur, Senior Advocate assisted by Mr.Jitendra Choudhary, Adv. & Mr.Mayur Bhojnani, Adv.

Mr.Nikhil Simlote, Adv. for No.6. Mr.Pankaj Gupta, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

31/01/2023

Learned Senior Counsel for the respondent-Bank

Mr.R.K. Mathur submitted that an application has been filed for

dismissing the writ petition as the present writ petition is not

maintainable under Article 226 of the Constitution of India before

this Court.

Learned Senior Counsel for the respondents has also

made reference of judgment passed by the Larger Bench as well

as several judgments passed by the Division Bench and Single

Bench.

Learned counsel for the petitioner Mr.Vigyan Shah

submitted that some time may be granted to satisfy this Court

[2023/RJJP/001054] (2 of 2) [CW-779/2020]

with regard to availability of jurisdiction under Article 226 of the

Constitution of India in respect of service conditions being violated

by employees working in private Bank.

Learned counsel is free to do so.

List on 15.02.2023.

(ASHOK KUMAR GAUR), J

Himanshu Soni/29

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