Sri N S Hadli S/O Sanna Basappa vs Board Of Directors
2024 Latest Caselaw 9829 Kant

Karnataka High Court

Sri N S Hadli S/O Sanna Basappa vs Board Of Directors on 4 April, 2024

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                                                  NC: 2024:KHC-D:6139-DB
                                                        WA No. 100063 of 2024




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                              DATED THIS THE 4TH DAY OF APRIL, 2024
                                             PRESENT
                                THE HON'BLE MR JUSTICE M.I.ARUN
                                               AND
                             THE HON'BLE MR JUSTICE UMESH M ADIGA
                              WRIT APPEAL NO.100063 OF 2024 (S-R)
                   BETWEEN:
                   SRI N.S. HADLI S/O. SANNA BASAPPA,
                   AGED ABOUT 70 YEARS, OCC: EX-MANAGER,
                   NO.13, NEAR SIDDAROODMATH, AT AND POST-
                   ALAGAWADI, TQ. NAVALAGUND, DIST.DHARWAD-582208.
                                                                ...APPELLANT
                   (BY SRI MADHUSOODHANA P.N., ADVOCATE FOR
                   SRI A.R. PATIL, ADVOCATE)

                   AND:
                   1.   BOARD OF DIRECTORS,
                        KARNATAKA VIKAS GRAMIN BANK,
                        HEAD OFFICE, P.B. NO.111, BELAGAVI ROAD,
                        DHARWAD-580008, THROUGH ITS CHAIRMAN.

                   2.   KARNATAKA VIKAS GRAMIN BANK,
                        REPRESENTED BY ITS CHAIRMAN, HEAD OFFICE,
Digitally signed        P.B. NO.111, BELAGAVI ROAD, DHARWAD-580008.
by SAMREEN
AYUB DESHNUR
                   3.   GENERAL MANAGER,
Location: HIGH
COURT OF                KARNATAKA VIKAS GRAMIN BANK, HEAD OFFICE,
KARNATAKA               P.B. NO.111, BELAGAVI ROAD, DHARWAD-580008.
                                                                ...RESPONDENTS

                        THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
                   COURT ACT, 1961, PRAYING THIS HON'BLE COURT TO SET ASIDE
                   THE ORDER OF LEARNED SINGLE JUDGE DATED 31.01.2024 PASSED
                   IN W.P.NO.100196/2022 BY ALLOWING THE WRIT APPEAL IN THE
                   INTEREST OF JUSTICE AND EQUITY AND DIRECT THE RESPONDENTS
                   TO RELEASE ALL RETIREMENT BENEFITS ALONG WITH INTEREST AT
                   18% FROM THE DATE PAYABLE TO TILL THE DATE OF PAYMENT.

                         THIS WRIT APPEAL, COMING ON FOR PRELIMINARY HEARING,
                   THIS DAY, M.I.ARUN, J., DELIVERED THE FOLLOWING:
                              -2-
                               NC: 2024:KHC-D:6139-DB
                                        WA No. 100063 of 2024




                         JUDGMENT

The appeal is filed against the order passed by the

learned Single in Writ Petition No.100196/2022 (S-R).

2. The appellant was working as a Manager in the

1st respondent Bank. On the ground that he extended the

loan by violating the KYC norms because of which loans

were sanctioned to the persons who were not residents of

the addresses which they gave to the Bank and also the

properties mortgaged were not in existence and the loans

were not repaid, which caused huge financial loss to the

Bank. Disciplinary action has been initiated against the

appellant. The appellant has been terminated from the

service. It is also submitted that criminal prosecution is

also initiated against the appellant.

3. In the writ petition, the appellant herein has

challenged the disciplinary proceedings initiated by the

Bank. On the ground that writ petition has been filed after

lapse of around six years from the date of cause of action

NC: 2024:KHC-D:6139-DB

arising to the appellant herein, the writ petition has been

dismissed.

4. Admittedly, there is no satisfactory explanation

given by the appellant in respect of inordinate delay. For

that reason, we do not find any error in the order passed

by the learned Single Judge and the writ appeal is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

CKK, CT: UMD