SURENDRA NATH PANDAY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has filed the Writ application for the following reliefs:

(2.) The brief facts culled out of the Writ petition are that the petitioner was maintaining a Savings Bank Account No. 11453719697 in the Hathua Branch, State Bank of India, Gopalganj. The Petitioner visited the Branch for updating his Pass Book and discovered that Rs.11,28,283.00 had been illegally withdrawn from his account and credited to the account of IRCTC on different dates between 30/4/2015 to 22/6/2015. It is submitted by the petitioner that he had not authorized any such transactions and had not given any instruction to the Bank to transfer his money to IRCTC. Thereafter, the petitioner approached the Branch Manager of the Bank and asked him about the unauthoized debits from his account, but the Branch Manager expressed ignorance and helplessness in the matter. Subsequently, the petitioner filed a report before Hathua P.S. Case No. 106 of 2015 reporting the aforesaid fraud. It is further submitted by the petitioner that he addressed letters to the RBI and the IRCTC regarding the fraud. The IRCTC sent a mail that they had provided the details of the disputed transactions to the Bank. The petitioner also addressed letter to the Chairperson, State Bank of India requesting for refund of the aforesaid amount.

(3.) The Learned counsel of the petitioner submits that the State Bank of India, has not taken any interest on the complaint made by the petitioner, hence the petitioner was constrained to approach this Court.