GAUTAM ACHARJEE Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) Heard Ms. P. Chakraborty, the learned counsel for the petitioners and Mr. S. Dutta, the learned senior counsel assisted by Mr. Sidhant Dutta, the learned counsel appearing on behalf of the erstwhile United Bank of India, presently known as Punjab National Bank.

(2.) Both the writ petitions are taken up together for disposal taking into account that the facts involved therein are interlinked and the question of law is paramateria.

(3.) A perusal of both the writ petitions reveals that 40 numbers of borrowers of United Bank of India, Rajabazar Jaipur Branch had tendered withdrawal slip for withdrawing money from their respective Savings Bank Accounts after credit of the closure proceeds of their related Re-investment Plan. The related Re-investment Plan Savings Bank Accounts (RIP) were opened for Rs.10,000.00and at the time of disbursement of 40 numbers of agricultural loan proposals for Rs.30,690.00 each. The said Loan Accounts were closed under the "Agricultural Debt Relief Scheme, 2008" whereby instead of paying the full amount written on the withdrawal slips of the related account holders, Rs.6,000.00 each was paid each and the remaining amount was alleged to have been retained and shared amongst the petitioners herein in both the writ petitions along with another.