Vivek Kumar Birla, J. - (1.) Heard Sri Siddharth Khare, learned counsel for the petitioners as well as Sri P.K. Singh, learned counsel for the contesting respondents-Prathma Bank and perused the record.
(2.) Pleading between the parties have been exchanged and with their consent, the present petition is being decided finally at the admission stage itself.
(3.) Present petition has been filed challenging the orders dated 5.3.2013 passed by the Chairman, Prathma Bank, Moradabad filed as Annexures 8A, 8B, 8C, 8D and 8E. A further prayer in the nature of mandamus has been made to direct the respondents to forthwith sanction ex-gratia payment to each of the petitioners in terms of the scheme notified by circular letter dated 22.11.2006 so sanctioned forthwith with a period to be specified by this Hon'ble Court.;