LAXMAN SINGH Vs. ICICI BANK, JAIPUR

JUDGEMENT

(1.) This present appeal has been filed by the appellant being aggrieved with the order dtd. 1/5/2023 passed by the learned Single Judge in S.B. Civil Writ Petition No.8705/2022 (Laxman Singh Vs. ICICI Bank & Ors.), whereby the learned Single Judge, while dismissing the aforesaid writ petition, has refused to interfere in the matter.

(2.) The appellant has filed the above mentioned writ petition before the learned Single Judge with a grievance that he was appointed on the post of Clerk on 29/7/1985 in the Bank of Rajasthan, which was later on merged into the ICICI Bank. It is submitted that the appellant was retired from service on 31/1/2020 and at that time, No Dues Certificate was issued in his favour, wherein it finds that no dues are pending against the appellant.

(3.) It is alleged that despite issuing the said No Dues Certificate, the respondent-ICICI Bank has illegally deducted amount of Rs.8,20,000.00 from the bank account of the appellant claiming that the appellant availed facility of overdraft of Rs.2,50,000.00 in the year 2010, however, he has failed to make the payment of the said overdraft and the interest charged upon it.