STATE BANK OF INDIA THROUGH BRANCH MANAGER, GOPALPUR & ANR. Vs. THE STATE OF BIHAR THROUGH CHIEF SECRETARY & ORS.

JUDGEMENT

(1.) Heard counsel for the petitioners and the State as well as counsel appearing on behalf of respondent no. 3. The petitioners seek quashing of the entire proceeding relating to Complaint Case No. 1508 of 2009 pending before the Bihar Human Rights Commission as the issue raised in the aforesaid complaint is beyond the purview of the Protection of Human Rights Act, 1993.

(2.) The petitioner no. 1 is a Nationalized Bank and statutory body having its local Head Office at West Gandhi Maidan, Patna and petitioner no. 2 is the Branch Manager of Gopalpur Branch of State Bank of India (in short 'S.B.I.').

(3.) The facts of the case in brief is that respondent no. 3 filed a complaint before the Bihar Human Rights Commission (in short 'the Commission') on 25.8.2009 which was registered as Complaint No. 1508/2009 wherein it has been alleged that petitioner no. 2 rejected his application for grant of loan under Dairy Plus Scheme and as well as for tractor due to non-payment of illegal gratification.