AMAR DAYAL YADAV Vs. GENERAL MANAGER, ORDNANCE FACTORY

JUDGEMENT

(1.) THE petitioner has filed this petition being aggrieved by the act of the respondents in recovering certain amounts from the salary of the petitioner towards repayment of loan alleged to have been taken by the petitioner from the respondent No. 2/ State Bank of India.

(2.) IT is submitted by the petitioner that no loan has been taken by him and that he has not signed any loan document. It is submitted that the petitioner has not constructed any house nor has he purchased any plot but the respondent/bank on the basis of some forged documents is proceeding to recover the alleged amount of loan from the petitioner in instalments from his salary. On the aforesaid allegations this Court has entertained the petition and by an interim order dated 22-12-2009 had granted stay of the deductions from the salary of the petitioner.

(3.) THE respondent/State, on directions of this Court, has also filed an affidavit to the effect that the proceedings were initiated by the Tahsildar (Nazul), Jabalpur on the application filed by the bank and letters in that regard were issued to the Ordinance Factory for deduction of the amount from the petitioner after issuing a demand notice to the petitioner which was not replied.