Patna High Court - Orders
Sushil Kumar Verma vs The Chief General Manager, State Bank Of ... on 9 January, 2023
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.373 of 2018
======================================================
Sushil Kumar Verma Son of Sri Sachidanand Verma Resident of Village-
Pitaujhia, P.O.-Bhadai, District-Muzaffarpur.
... ... Petitioner/s
Versus
1. The Chief General Manager, State Bank Of India and Ors
2. The Deputy General Manager BandO, Zonal Office, State Bank Of India,
Bhagalpur, Bihar.
3. The Chief Manager, Domestic Inquiry State Bank of India, Local Head
Office, Patna.
4. The General Manager and Appointing Authority, State Bank of India, Patna.
5. The Regional Manager, Regional Business officer, Bhagalpur, Bihar.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Amaresh Kr. Sinha. Advocate
Mr.Anirudh Kumar Verma. Advocate
Mr.Vyas Kr. Mishra. Advocate
For the Respondent/s : Mr. B.B. Sinha Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
14 09-01-2023After some arguments, learned counsel for the petitioner seeks permission to withdraw this writ application with liberty to file review application in terms of Rule 69(3) of State Bank of India Officer Service Rules, 1992 before the competent authority.
In view of prayer made on behalf of petitioner, this petition is disposed of with liberty to the petitioner to file a detailed representation before the authority concerned within a period of four weeks from today.
If such representation is filed within aforesaid time, Patna High Court CWJC No.373 of 2018(14) dt.09-01-2023 2/2 same shall be disposed of on merit by passing a speaking order after hearing the parties within a period of three months thereafter.
(Prabhat Kumar Singh, J) asmit/-
U