(1.) Petitioner is a septuagenarian. She states that a sum of Rs.5 lakhs, being her entire retirement benefits, was deposited with the 6th respondent bank on 8.11.2016. Exhibit P1 is the deposit receipt and as per the arrangement, she would become entitled to the matured amount with interest on the expiry of 3 years. When she approached the 6th respondent and sought for withdrawal, her request was not heeded to. She turned to this Court and by Exhibit P2 judgment dated 10.8.2017, this Court, after hearing both sides, directed the 6th respondent to consider her request and if there are no impediments, the Bank was directed to release 50% of the amount within a period of one month and the balance 50% within a period of 45 days.
(2.) The respondent did not comply with the above directions. The petitioner in the said circumstances, instead of approaching this Court filed a request before the 4th respondent to initiate appropriate action. However, the 6th respondent, with malafide intent, informed the 4th respondent that someone had availed a loan on 9.6.2016 on the strength of the Fixed Deposit Receipt and hence they would not be in a position to pay the amount. The 4th respondent issued Exhibit P3 letter, reprimanding the 6th respondent by pointing out that the deposit having been made only on 8.11.2016, it would be next to impossible for anyone to avail a loan on 9.6.2016 on its basis. The 6th respondent was informed that their failure to pay the amount in terms of the directions issued by this Court was not justifiable and they were directed to effect immediate payment of the amount.
(3.) When no action was taken, the petitioner approached the 3rd respondent, who after carefully scanning the sequence of events gave specific directions. After having failed to get back her deposit in spite of all her efforts, the petitioner is before this Court.