GANESH AGRAWAL Vs. OFFICE OF THE BANKING OMBUDSMAN

JUDGEMENT

(1.) The Court: In the writ petition the petitioner has challenged the intimation dated 9th June, 2006 passed by the Assistant General Manager in the office of the Banking Ombudsman, Kolkata, the respondent No. 3 whereby the complaint filed by the petitioner against the Citibank respondent No.4, examined under the provisions of the Banking Ombudsman Scheme, 2006 was treated to be closed on the ground that no deficiency in the service of the bank could be established.

(2.) Learned advocate appearing on behalf of the petitioner submitted that since a complaint was lodged against the respondent No.4, it was incumbent upon the respondent No. 3 to comply with the principles of natural justice by giving an opportunity of hearing to the petitioner. Since it was not done the order passed cannot be sustained.

(3.) Heard learned advocate appearing for the petitioner. In spite of service none appears for the respondents.