Rakesh Kumar And Ors vs The Chairman,Sbi And Ors. ...
2023 Latest Caselaw 8923 Raj

[2023:RJ-JD:36929]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11935/2017

1. Rakesh Kumar S/o Otaram, R/o Mokumpura Road, Near Post Office, Rani District Pali.

2. Vinod Kumar S/o Chand Mal, R/o Aakash Ganga Colony, Sardari District Pali

3. Pooja D/o Pemraj, R/o New Bus Stand, Desuri District Pali

4. Bharat Kumar S/o Narayan Lal, R/o Meghwalo Ka Bas, Rai Gaon, District Pali

5. Mularam S/o Dhanaram, R/o Main Bazar, Rani District Pali

6. Ashok S/o Ram Sukh, R/o Bar District Pali

----Petitioners Versus

1. The Chairman, State Bank Of India, Centre Officer, Nariman Point, Mumbai

2. Branch Manager State Bank Of India, Bar, District Pali

3. The Chief General Manager, State Bank Of India, Local Head Office, 11 Parliament Street, New Delhi

4. The Regional Manager, State Bank Of India, Jodhpur.

5. Regional Business Office, V, Pali A, O, 6-Jodhpur Zone Through Chief Manager

6. Branch Manager State Bank Of India, Rani District Pali

7. Branch Manager State Bank Of India, Sadari District Pali

8. Branch Manager State Bank Of India, Desuri District Pali

9. Branch Manager State Bank Of India, Chanchodi, District Pali

10. Branch Manager State Bank Of India, Pratap Bazar, Rani District Pali

----Respondents

For Petitioner(s) : Mr. Shreekant Verma For Respondent(s) : Mr. Chayan Bothra

JUSTICE DINESH MEHTA

Order

01/11/2023

1. Learned counsel for the petitioners submitted that the

petitioners would be satisfied if the respondents are directed to

consider their representation which they would be filing (within

[2023:RJ-JD:36929] (2 of 2) [CW-11935/2017]

four weeks) in light of the judgment passed by the Hon'ble Apex

Court in the case of State of Punjab & Ors. Vs. Jagjit Singh &

Ors.; reported in (2017) 1 SCC 148.

2. Mr. Chayan Bothra, learned counsel for the respondent-Bank

submitted that in light of the judgment dated 28.11.2018,

rendered by a Disivion Bench of this Court in the case of State

Bank of India & Ors. Vs. Ashish Kumar & Ors.; D.B. Spl.

Appl. Writ No.1063/2018, the petitioners are not entitled for

any relief.

3. Be that as it may.

4. At the request of the petitioners, the present writ petition is

disposed of with a direction to the petitioners to file a

representation alongwith with the copy of the order instant within

a period of four weeks.

5. In case the representation is so addressed, the Competent

Authority of the respondent-Bank shall consider the same in

accordance with law, including the judgment of Hon'ble the

Supreme Court, passed in the case of Jagjit Singh (supra) and this

Court passed in State Bank of India Vs. Ashish Kumar (supra).

6. The present writ petition so also the stay petition stand

disposed of.

(DINESH MEHTA),J 50-AbhishekS/-

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