The Chairman, Madhya Bihar Gramin Bank & ... vs Madhya Bihar Gramin Bank & Ors on 3 February, 2012

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Patna High Court - Orders

The Chairman, Madhya Bihar Gramin Bank & ... vs Madhya Bihar Gramin Bank & Ors on 3 February, 2012

Bench: V.N. Sinha

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                                     Civil Review No.12 of 2011
                                                   In
                           Civil Writ Jurisdiction Case No. 18421 of 2010
             ======================================================
             1. The Chairman, Madhya Bihar Gramin Bank (the then Magadh Gramin
             Bank), Head Office, Sondiha House, Katani Hill Road, Gaya at present
             Head Office Meena Plaza, South of Museum, Patna- 800 001.
             2. The General Manager, Madhya Bihar Gramin Bank (the then Magadh
             Gramin Bank), Head Office, Sondiha House, Katni Hill Road, Gaya at
             present Head Office Meena Plaza, South of Museum, Patna- 800 001 :-----
                                               Respondent No. 4 and 5......Petitioners.
                                                 Versus
             1. Madhya Bihar Gramin Bank (the then Magadh Gramin Bank) Officers'
             Association, through its General Secretary, namely, Sri Harishankar
             Prasad, son of late Nag Narayan Prasad, Resident of Mohalla Jai Prakash
             Nagar, Gewal Bigha, P.S. Civil Line, Gaya, District Gaya posted as
             branch Manager, Madhya Bihar Gramin Bank, Kujapi, P.S. Chandauti,
             District- Gaya.
             2. Uday Narayan Sharma, Son of late Jag Nath Sharma, resident of 229,
             A.P. Colony, P.S. Rampur, District- Gaya Scale III officer, at present
             posted as Branch Manager, Madhya Bihar Gramin Bank, Tekari, P.S.
             Tekari, Gaya :----writ petitioners....Opposite Parties.
             3. The Union of India, through the Secretary, Finance Department of
             Economic Affairs (Banking Division), New Delhi :---Respondent No.
             1....Opposite Party.
             4. The Chairman, NAWARD (NABARD), Mumbai
             5. The Chief General Manager, NAWARD (NABARD), Mumbai :----
             Respondent No. 2 and 3 :---Opposite Parties.
             ======================================================
             ======================================================
             CORAM: HONOURABLE MR. JUSTICE V.N. SINHA

             ORAL ORDER
             (Per: HONOURABLE MR. JUSTICE V.N. SINHA)

5   03-02-2012

Having heard counsel for the review-petitioners as also petitioner of C.W.J.C. No. 18421 of 2010 order dated 18.11.2010 passed in the aforesaid writ case is being reviewed to the extent that authorities of the R.R.B. are at liberty to recover the amount of Computer Allowance paid to the employees prior to 16.12.2002 in the light of the earlier Patna High Court C. REV. No.12 of 2011 (5) dt.03-02-2012 2 judgment of the Hon'ble Supreme Court, Annexure-12 but the said recovery shall be subject to the decision of the Government of India in the light of Section 17 of the R.R.B. Act as well as N.I.T. Award dated 30.4.1990.

The review application is, accordingly, disposed of.

(V.N. Sinha, J.) Pravin/-

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Patna High Court - Orders