NIBEDITA KALITA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) An order dated September 8, 1999 (Annexure-1) to the writ petition was passed by the respondents ordering (recovery of amounts (sic)) drawn by the writ petitioner towards reimbursement of medical expenses and Leave Fare Concession (LFC, for short) on account of her parents.

(2.) The aforesaid order was followed by similar orders to which reference would be made hereinafter. The orders of refund are made the subject matter of challenge in this writ petition. It may be observed here that along with the orders of refund there was an order of 'censure' passed against the writ petitioner and that is also made the subject matter of challenge in the writ petition. Initially, the learned single Judge granted stay of recovery from the petitioner's pay. However, on an application having been made by the respondent-Bank, the stay order was vacated vide order dated June 13, 2001 in Misc. Case No. 670/2001. Writ Appeal No. 235/2001 was filed against the said order, and when the said writ appeal had come up before us on June 29, 2001, we were of the view that instead of deciding the writ appeal it would be apposite to dispose of the writ petition itself and, therefore, had sent for the writ petition. That is how, we are disposing of the writ petition as well as the writ appeal.

(3.) Vide Memorandum dated May 5, 1998 (Annexure-I) to the writ petition, the Chief Manager of the respondent Bank asked for explanation of the petitioner in the following terms: Staff: Award Complaint We have been advised by the appropriate authority to seek your explanation on the following points: