Patna High Court - Orders
Rahul Shukla vs The Chief Managing Director, National ... on 25 September, 2014
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14106 of 2014
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Rahul Shukla, son of Shri Girish Chandra Shukla, Shukla House, 2nd Floor,
Park Road, PS Kadamkuan, district Patna
.... .... Petitioner/s
Versus
1. The Chief Managing Director, National Isurance Co. Ltd., 3,
Middleton Street, Kolkata.
2. Chief Regional Manager, National Insurance Co. Ltd., Regional
Office, Sone Bhawan, Patna.
3. The Divisional Manager, National Insurance Company Ltd. Purnea.
4. The Branch Manager, National Insurance Co. Ltd. State Bank of India
Road, Madhepura
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shashi Shekhar Tiwary
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SAMARENDRA PRATAP
SINGH
ORAL ORDER
2 25-09-2014Heard learned counsel for the petitioner.
In view of the nature of relief sought by the petitioner which is based on a circular dated 31.8.1987 issued by the National Insurance Company, this writ petition is being disposed of at the admission stage itself without any counter affidavit.
The petitioner was appointed as Administrative Officer Scale I by order dated 26.11.2012 issued under the signature of the Deputy General Manager of National Insurance Company. The petitioner has annexed certificate of doctors in respect of his eyes, that is, his right eye is blind and left eye is having myopia. He is thus handicapped to the extent of 40%. He Patna High Court CWJC No.14106 of 2014 (2) dt.25-09-2014 2/2 submits that the Government in its circular dated 31.3.2014 instructed that B.S.R.Bs. would endeavor to allot branch to physically handicapped persons to bank having branches in or around their home town or village.
If the petitioner files a representation for his posting, the same would be considered in accordance with law within a period of six weeks from the date of receipt / production of a copy of this order.
This writ petition is disposed of with the aforesaid observation.
(Samarendra Pratap Singh, J) haque/-
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