Himachal Pradesh High Court
Ajeet Paul Singh Tanwar vs H.P. Gramin Bank & Another on 14 September, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 3478 of 2023
Date of decision : 14.9.2023.
Ajeet Paul Singh Tanwar ...Petitioner.
.
Versus
H.P. Gramin Bank & another ...Respondents.
Coram:
The Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting?1
of
For the petitioner : Mr. Sanjeev Bhushan, Sr. Advocate
with Mr. Rajesh Kumar, Advocate.
rt
For the respondents : Mr. K. B. Khajuria, Advocate.
Satyen Vaidya, Judge (Oral):
Rejoinder stands filed. The petitioner has placed on record copies of his medical record, issued by the Tenzin Hospital, Shimla, which reveal that the petitioner is suffering from orthopedic ailment leading to severe backache. It is submitted on behalf of the petitioner that he has been advised not to travel long distances and further he is also required to have medical attention regularly, which he can have from the hospital where he is presently undergoing treatment.
2. In view of the fact that the petitioner is under treatment and has suffered severe ailment, it will be expedient in the interest of justice, if the case of petitioner is considered by the respondent-bank sympathetically. On such account, 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 14/09/2023 20:35:22 :::CIS -2-the petitioner seeks permission of this Court to withdraw this petition at this stage with liberty to make a representation to .
the respondent-bank.
3. Keeping in view the peculiar facts, the prayer is allowed. Petitioner is permitted to withdraw this petition with liberty to submit a representation to the respondent-bank of within one week from today and on receipt of such representation, the respondent-bank will sympathetically rt decide the same within a week thereafter. Needless to say that in case the respondent-bank decides the representation of the petitioner against him, the petitioner shall be at liberty to approach this Court again on all the grounds as per law available to him. Ordered accordingly. Till the decision of the representation of the petitioner, the impugned order of transfer shall remain in abeyance.
4. Before parting, it is necessary to observe that since the petitioner is already under treatment, the respondent-bank is expected to release his salary for the period for which he has availed medical leave, as per rules.
5. The petition is disposed of. Pending applications, if any, also stand disposed of.
(Satyen Vaidya)
14th September, 2023 Judge
(kck)
::: Downloaded on - 14/09/2023 20:35:22 :::CIS