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Judgment
Ritu Bahri, CJ
1) As per the order dated 03.01.2024, passed by the learned Single Judge, in Writ Petition (M/S) No. 3096 of 2017, it was directed that the Chairman of State Bank of India, or any other officer nominated by him, not below the rank of Managing Director, shall take a decision on the representation of the petitioners (respondent Nos. 1 and 2 herein).
2) Counsel for the appellant Bank states that the Managing Director is also posted in Mumbai, and in this backdrop, the procedure will be very tedious, and if a Zonal Manager stationed at Delhi is appointed, it would be a better option. On the other hand, counsel for respondent Nos. 1 and 2 states that even a Director of the Bank can decide the representation of respondent Nos. 1 and 2.
3) Since the Zonal Manager is posted at Delhi, it will be convenient for both the parties to appear at Delhi.
4) In such view of the matter, the order dated 03.01.2024, passed by learned Single Judge, in Writ Petition (M/S) No. 3096 of 2917, is being modified with a direction that the Chairman, State Bank of India can nominate the Zonal Manager of State Bank of India at Delhi to decide the representation of respondent Nos. 1 and 2.
5) With the modification as above, the special appeal stands disposed of.