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High CourtsDivision Bench(2023) 09 PAT CK 0006

M/S Dilip Kumar And Associates vs Union Of India

Patna High Court · Decided on 1 September 2023

HON’BLE JUDGES
Ashutosh Kumar, J · Satyavrat Verma, J
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Jurisdiction Case No. 386 Of 2023 In Civil Writ Jurisdiction Case No. 5467 Of 2020

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Judgment

9 paragraphs · 344 words
1.

The petitioner had approached this Court for a direction to the respondents especially respondent no. 4 viz. the Chief Manager, Circle Office, Loan Section, Punjab National Bank, Ramchandrapur, Bihar Sharif at Nalanda to  renew the engagement of the petitioner for Customer Point Verification Agency (CPVA) which has wrongly been discontinued without inviting any show-cause or awarding compensation to the petitioner.

2.

The contention of the petitioner before the Court was that such discontinuance has flouted the welfare scheme of the banking service with respect to loans to customers who are in need of such loans.

3.

After having heard the petitioner in person, the Bench, taking a liberal view of the matter, directed that in the event of the petitioner approaching respondent no. 5 viz. the Circle Head-cum-Regional Manager, Punjab National Bank, Circle Office, Bihar Sharif, Nalanda within a period of four weeks by filing a representation for redressal of his grievances, such representation shall be looked at and shall be disposed of by a reasoned and speaking order within a period of four months and the reasons along with the order shall be communicated to the petitioner.

4.

Pursuant to the aforenoted direction issued by the Bench on 10.10.2022, passed in CWJC No. 5467 of 2020, the Respondent no. 5 has taken a decision which has been communicated to the petitioner vide communication dated 08.12.2022, intimating him that the very policy of engagement of Customer Point Verification Agency for retail credit dispensation has been discontinued and hence the petitioner ought not to have any cause of grievance.

5.

The petitioner obviously is dissatisfied with such order passed by the respondent no. 5.

6.

Hence this petition for initiating contempt against the respondents.

7.

We find that the directions of this Court has been followed and there has not been any disobedience to the order. The order passed by respondent no. 5 spells out the reason for discontinuing with the services of the petitioner.

8.

There is thus no necessity of continuing with this petition.

9.

Hence, it is disposed of and consigned.