JAGANNTH PRASAD Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Shri Aditya Narain Singh, learned counsel for the appellant and Shri S. D. Sanjay, learned Senior Counsel for the State Bank of India.

(2.) This appeal raises a dispute with regard to the claim of interest by the appellant against the respondent-Bank which is stated to be overdue in respect of payments that were delayed and was not paid for more than a decade. It is in this background that the appellant filed Civil Writ Jurisdiction Case No.15361 of 2016 that has been partly allowed but the entire claim as set out by the appellant has been denied.

(3.) The facts shorn of unnecessary details are that the appellant was compulsorily retired on account of certain allegations of financial transaction irregularities against him for which a disciplinary enquiry was conducted resulting in the punishment order dated 27th of December, 2005. The appellant appears to have challenged the same in a writ petition before this Court that was allowed. The Bank went up in appeal and the Division Bench reversed the order of the learned Single Judge on 2nd December, 2010. Consequently, the punishment order against the appellant was upheld. The appellant challenged the said decision in Special Leave Petition before the Apex Court.