VINCENT MATHEW Vs. NODAL OFFICER

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the competent authority to take a decision on Exhibit P4 representation. In Exhibit P4, the prayer is to grant him total waiver of the loan dues under the relevant scheme.

(2.) IT is the case of the petitioner that the Central Government Scheme is beneficial to the petitioner and therefore unless the petitioner is allowed to get the benefit of the said scheme, it will cause hardship to him.

(3.) THE learned counsel for the Bank submitted that as on today, there is no Grievance Redressal Officer and if this Court is inclined to issue a direction, then the Bank will have to appoint a Grievance Redessal Officer and sufficient time may have to be granted also, to take a decision in the matter.