BISHAMBER PRASAD KHANKRIYAL Vs. SECRETARY MINISTRY OF FINANCE

JUDGEMENT

(1.) This writ petition is filed in public interest seeking for the following reliefs:-

(2.) The plea of the petitioner is that the functioning of the bank is required for the local villagers; and the closure of the bank has led to the miscarriage of justice.

(3.) On a query by the Member of Parliament (Lok Sabha), a reply has been furnished by the general manager of the bank which reads as follows:-