STATE BANK OF INDIA Vs. VIJAY SHANKAR PANDEY

JUDGEMENT

(1.) THIS is a Letters Patent Appeal which has been filed by the State Bank of India resisting the proposition that a sum of Rs. 65,364/ - apparently was not permitted to be adjusted as a claim from the respondent, one Vijay Shanker Pandey. Otherwise this amount had been deducted from the retirement benefits of the employee who took voluntary retirement.

(2.) THIS employee was checked into Apollo Hospital, New Delhi. The learned Judge records that The employee suffered from craniopharyngiona and Panypopatnisarison (Brain Tumour) associated with various other serious complications during the end of 1997. He consulted the Banks Medical officer, who referred his case for specialized treatment in Indraprashta Apollo Hospital, New Delhi as there was no arrangement for treatment of such diseases locally. Simply put for a lay man this employee underwent brain surgery for removal of a tumour.

(3.) NOW begins an issue whether the employee was entitled to a medical facility according to rank and status.