Allahabad High Court
Gulam Rasul vs State Of U.P. And Others on 12 July, 2010
Bench: Ashok Bhushan, Virendra Singh
Court No. - 2 Case :- WRIT - C No. - 39583 of 2010 Petitioner :- Gulam Rasul Respondent :- State Of U.P. And Others Petitioner Counsel :- B.L. Yadav,Ravindra Kumar Respondent Counsel :- C.S.C.,D.P. Singh Hon'ble Ashok Bhushan,J.
Hon'ble Virendra Singh,J.
Heard learned counsel for the petitioner. Learned standing counsel appears for respondent Nos. 1 and 2. Sri D.P. Singh has accepted notice on behalf of respondent Nos. 3 and 4.
It is alleged that Zila Sahkari Bank Ltd., Jaunpur has run into financial difficulties. It is not allowing withdrawal of the matured amount on fixed deposits and in the savings bank account for want of sufficient funds in the bank.
Learned counsel for the petitioner has pointed out several orders of this Court by which directions were issued to pay the amount due to the petitioners in those writ petitions. It is alleged that only those persons who have obtained orders from the Court are being permitted to withdraw their amount from the Bank.
Respondent Nos. 3 and 4 are directed to produce the balance sheet of the Bank and the amount received by it from time to time by way of Government grant or loans.
We direct the bank not to make any further payment on its own discretion unless it formulates a policy for withdrawal based on the principles of equality or public interest to be approved by the Board of the Bank. The Board will formulate the policy within a month.
Respondents Nos. 3 and 4 are directed to file reply within three weeks and to produce the policy formulated by the Bank for the payment of matured deposits and withdrawals.
List after expiry of the aforesaid period.
Order Date :- 12.7.2010 Shiraz