BALWANT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petiti6ner in the instant writ petition sought the following prayer.

(2.) The writ petition was filed by the petitioner against the respondents 1 to 4 i.e. Union of India, State Bank of India, Assistant General Manager, SBI Sanganeri Gate, Jaipur and Manger SBI, NCRB, Jaipur. On July 18, 2000 show cause notice was issued to the respondents 1 to 4. Thereafter on July 6, 2001 the Reserve Bank of India was directed to be impleaded as respondent No. 5. As the writ petition relates to a Senior Citizen, this Court on January 16, 2002 directed the respondents to file reply to the writ petition and the matter was ordered to be posted for final disposal on January 24, 2002. No reply to the writ petition was filed by the respondents. Shri S.B.L. Mathur learned counsel for the RBI put in his appearance on January 25, 2002.

(3.) With the consent of learned counsel for the parties the arguments were heard on January, 25, 2002 finally.