SUSHIL KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is against Annexure 1 Recovery Citation dated 15-07-2005. According to the petitioner, the loan taken by him from the first respondent Bank was under the Prime Minister's Rojgar Yojana and not under any 'state sponsored scheme' as defined in Section 2(g) of the U.P. Public Moneys (Recovery of Dues) Act, 1972 and therefore, the loan amount cannot be recovered from him invoking the provisions of Section 3 of the said Act.

(2.) Section 2(g) of the U.P. Public Moneys (Recovery of Dues) Act, 1972 defines 'state sponsored scheme' as follows :

(3.) Section 3 of the said Act provides as follows :