G. Vinod Krishnan vs State Bank Of Travancore
2021 Latest Caselaw 5583 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                      WP(C).No.23574 OF 2012(V)


PETITIONERS:

      1        G. VINOD KRISHNAN, KRISHNANJALI, NEAR GOVERNMENT
               HS KARAKULAM, EANNIKKRA, KARAKKULAM P.O,
               THIRUVANANTHAPURAM (CLERK, STATE BANK OF TRAVANCORE,
               HEAD OFFICE, POOJAPPURA, THIRUVANANTHAPURAM)

      2        MAHADEVA IYER .S
               TC 37/497, WEST STREET FORT, THIRUVANANTHAPURAM
               (CLERK, STATE BANK OF TRAVANCORE, BRANCH KARIVATTOM,
               THIRUVANANTHAPURAM DSTRICT)

      3        SANTHOSH KUMAR D, SANTHOSH BHAVAN, PURAKKAD P.O,
               ALAPPUZHA (CLERK, STATE BANK OF TRAVANCORE, BRANCH
               PURAKKAD, ALAPPUZHA DISTRICT)

      4        RAMESH .V., SANTHA NIVAS, MAITHRY ROAD, KUMARANELLUR
               P.O,, THRISSUR (CLERK, STATE BANK OF TRAVANCORE,
               BRANCH WADAKKANCHERRY, THRISSUR DISTRICT)

      5        SUMESH K, POURNAMI, VADAKKUMCHERRY, PALAKKAD (CLERK,
               STATE BANK OF TRAVANCORE, BRANCH VADAKKUMCHERRY,
               PALAKKAD DISTRICT)

      6        ARUN.G
               KARTHIKA, PALLURUTHY, KOCHI, ERNAKULAM (CLERK, STATE
               BANK OF TRAVANCORE, BRANCH, KOCHI)

      7        BAIJU N
               ALUMKAL HOUSE, PERMPADAVAM (CLERK, STATE BANK OF
               TRAVANCORE, VELLOOR BRANCH, KOTTAYAM DISTRICT)

      8        VINOD VASU
               ROHINI, MUPPATHADAM P.O, ALUVA (CLERK, STATE BANK OF
               TRAVANCORE, BRANCH ALUVA, ERNAKULAM DISTRICT)

      9        BIJU M.P
               MORMADATHIL HOUSE, NEAR KSEB PERUMBAVOOR, ERNAKULAM
               (CLERK, STATE BANK OF TRAVANCORE, BRANCH
               KOTHAMANGALAM, ERNAKULAM DISTRICT)
 WP(C).No.23574 OF 2012(V)

                                      2

        10       VINOD KUMAR.A
                 AALAYAM HOUSE, PARAYANCHERRY, KUTHIRAVATTOM P.O,
                 KOZHIKODE (CLERK, STATE BANK OF TRAVANCORE, BRANCH
                 KOORIYAD, MALAPPURAM DISTRICT)

                 SRI.A.JAYASANKAR
                 SRI.MANU GOVIND

RESPONDENT:

                 STATE BANK OF TRAVANCORE
                 REPRESENTED BY ITS MANAGER (HR), HEAD OFFICE,
                 THIRUVANANTHAPURAM 695001

                 SRI.P.RAMAKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23574 OF 2012(V)

                                      3


                                JUDGMENT

Dated this the 16th day of February 2021

This writ petition has been filed as early as in the year

2012, seeking a direction to the respondent to restore the five

year age relaxation for Ex-servicemen appearing in the

promotion tests in Group B scheme, from clerical cadre to

officer cadre and for declaration that they are so entitled.

2. I notice that, when this matter was heard by this

Court on 09.10.2012, the following order had been issued:

"The applications preferred by the eligible candidates belonging to Ex-Service men category shall not be caused to be rejected with reference to the absence of provision for age relaxation, if such persons satisfy the requirements, as contained in Ext.P1 Circular in respect of the previous year. It is open for the respondent to process such applications and all such persons can be permitted to attend the written test scheduled to be held on 28.10.2012. Finalisation of the selection shall be after getting further orders and it will be subject to the result of the writ petition."

3. Sri.P.Ramakrishnan, the learned standing counsel for

the respondent Bank submitted that, in fact, pending this writ

petition, all the petitioners, except the 7 th, had been promoted

after offering them relaxation in age; and thus submitted that

this writ petition has now become unnecessary of further WP(C).No.23574 OF 2012(V)

prosecution.

Recording the afore submissions, I close this writ

petition without any further orders; however, leaving liberty

to the petitioners to approach this Court for rehearing, if any

further orders are found necessary.

                                       Sd/- DEVAN RAMACHANDRAN

    Stu                                         JUDGE