THARA DEVELOPMENT BOARD Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner is a voluntary organization. In the present petition, the petitioner complains regarding the State Bank of India, respondent No.2 herein not making the facility of currency chest and small coin depot available at its branch at Thara.

(2.) It is the case of the petitioner that on account of said facility not being made available, the residents and traders of Thara suffer inconvenience inasmuch as it is not possible to withdraw or to receive payment of larger amount of bank drafts. It is stated that number of representations were made to respondent No.2 despite which the grievance of the petitioner in this regard was not redressed.

(3.) Though learned advocate for the petitioner submitted that respondent No.2 did not provide for the said facility since Thara town is situated at a distance of less than 80 k.m. from international border and that the policy of the Reserve Bank of India did not permit providing for currency chest under such circumstances without police protection, learned senior advocate Shri S.B.Vakil for the Reserve Bank of India appearing with Shri Chhatrapati submitted that at the relevant time, when the Bank had approached the RBI, the RBI had given its approval upon certain terms and conditions. He, however, pointed out that it is respondent No.2 Bank which had not created the facility within the time permitted.