BRUNDABANA SAHOO Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The Petitioner in this writ petition seeks for a direction to the Managing Director, The Odisha State Co-operative Bank Ltd.-Opposite Party No.1 to allow him to operate his SB Account No.1559 maintained with the Opposite Party No.1-Bank.

(3.) It is submitted by Ms. Budhapriya, learned counsel for the Petitioner that the Opposite Party No.2, who is a permanent employee of Rourkela Steel Plant (SAIL) had obtained a financial assistance from the Rourkela Branch of the Odisha State Co-operative Bank Ltd. (for short 'the Bank'). The Petitioner, who is also an employee of Rourkela Steel Plant, was a guarantor to this said loan. For non-payment of loan by the Opposite Party No-2, Dispute Case No.36 of 2015 under Sec. 68 of the Odisha Co-operative Societies Act, 1962 was initiated. The Deputy Director (Statistics), Bhubaneswar by his order dtd. 20/3/2020 under Annexure-1 disposed of the said dispute case holding as under: