PRITAM SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) By filing of the present writ petition, the petitioner, inter alia, prays for quashing of the order dtd. 15/5/2021 ( P-2) passed by respondent-No.3-Bank.

(2.) The brief facts leading to filing of the present writ petition are that Pension Account bearing No.65015200670 of the petitioner is maintained by respondent No.l. During his service, the petitioner took a loan of Rs.1,00,000.00 from the State Bank of Patiala (now merged into State Bank of India-respondent No.2). The petitioner had been regularly paying the installments of the said loan to respondent No.2 but later on he failed to keep the said loan account regular. Accordingly, the petitioner was informed regarding holding of an amount to the extent of Rs.1,00,000.00 lying with his pension account. In this regard, the petitioner served a legal notice dtd. 21/1/2021 to redress his grievance.

(3.) Learned counsel for the petitioner submits that the petitioner has earlier approached this Court by way of CWP No.6551 of 2021, whereby this Court vide order dtd. 28/4/2021 directed the respondents to decide the legal notice of the petitioner by passing a speaking order. He contends that in furtherance of the said order, respondent No.3 passed an order dtd. 15/5/2021 (P-2) without considering the relevant provisions of law. He also submits that act of the respondents attaching the pension account is against the principal of natural justice. He also places reliance on a judgment of the Radhey Shyam Gupta v. Punjab National Bank, (2009) 1 SCC 376.