K.P.Biju vs Shalini.S.Kumar
2021 Latest Caselaw 4302 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                      WP(C).No.29861 OF 2015(G)


PETITIONER:

               K.P.BIJU,
               SECRETARY (UNDER SUSPENSION), SCB LTD.NO.1688,
               CHERTHALA, ALAPPUZHA DISTRICT,
               RESIDING AT KOLLAPURACKAL HOUSE, CMC-5,
               CHERTHALA P.O., ALAPPUZHA.

               BY ADVS.
               SRI.AJOY VENU
               SRI.M.M.NIAS

RESPONDENTS:

      1        SHALINI.S.KUMAR,
               DOMESTIC ENQUIRY OFFICER,
               DISCIPLINARY SUB COMMITTEE NO.4, SCB LTD.NO.1688,
               CHERTHALA SERVICE CO-OPERATIVE BANK,
               ALAPPUZHA DISTRICT-688 524.

      2        THE SECRETARY,
               DISCIPLINARY SUB COMMITTEE, SCB LTD.NO.1688,
               CHERTHALA SERVICE CO-OPERATIVE BANK,
               ALAPPUZHA DISTRICT-688 524.

               R1-2 BY ADV. SRI.M.SASINDRAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29861 OF 2015         -2-


                             JUDGMENT

Dated this the 5th day of February 2021

The pith and substance in the present writ petition as

emanated from the pleadings is for the issuance of

directions to the Enquiry Officer to kindly summon the

defence witness before the enquiry proceedings and

record the deposition to meet the ends of justice.

2. There is no representation on behalf of the

petitioner.

3. Learned counsel for the respondent Bank

submits that since there was no interim order, the enquiry

was completed and the petitioner was dismissed from

service which has attained finality as Bank has not

received any petition laying challenge to the same.

In view of what has been noticed above no cause of

action survives. Writ petition is accordingly rendered

infructuous.

Sd/-

AMIT RAWAL

JUDGE vv

APPENDIX OF WP(C) 29861/2015 PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPY OF THE NOTICE ISSUED BY THE 1ST RESPONDENT DTD.16.6.2015.

EXHIBIT P2 COPY OF THE DEFENSE WITNESS SCHEDULE DTD.13.8.2015.