SHYAMA CHARAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Shyama Chandra Sinha who was the Deputy General Manager with the Bihar State Co-operative Bank Limited, Patna filed CWJC No. 11221 of 2002, Shyama Chandra Sinha v. The State of Bihar and Ors. upon a grievance that the Bank had educated a sum of Rs. 30,000/- from his post retirement benefits and this could not be done.

(2.) This amount needs to be explained. While an employee of the bank Shyama Chandra Sinha stood a guarantor to a principal debtor. This, in effect, under the law meant that should the principal debtor not pay, the guarantor was always there and the loan which was given by the bank was safe and it was safer still as the Deputy General Manager of the Bank had stood guarantee,

(3.) The learned Judge declined to interfere in the recovery which was made from the petitioner. Aggrieved the petitioner has filed the present Letters Patent Appeal.