Kerala High Court
Bank Of India vs Bank Of India on 23 February, 2021
WA 2201/2019 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
Tuesday,the 23rd day of February 2021/4th Phalguna, 1942
WA No.2201/2019
Against Judgment dated 04-09-2019 in WP(C) No.26722/2016 of
For information purpose only
this Court.
---
APPELLANTS/RESPONDENTS:
1. BANK OF INDIA,HEAD OFFICE , STAR HOUSE, PLOT-C-5,
G-BLOCK, BANDRA-KURLA COMPLEX, BANDRA (E), MUMBAI 400051,
REPRESENTED BY ITS POWER OF ATTORNEY HOLDER.
SRI. KUMAR G.VIMAL, AGED 55 YEARS, S/O. P.GREGORY.
AND 4 OTHERS.
BY ADV.SRI. S.SREEKUMAR (SR.) ALONG WITH
M/S.P.MARTIN JOSE,PRIJITH P.,THOMAS P.KURUVILLA,
HANI P.NAIR,AJAY BEN JOSE,
MANJUNATH MENON & HARIKRISHNAN S.
RESPONDENT/WRIT PETITIONER:
GEORGE GEEVARGHESE,CHIEF MANAGER,
BANK OF INDIA (RETIRED), RESIDING AT KALLARACKAL HOUSE,
20-A THOPPIL NAGAR, MUTTADA P.O.,
THIRUVANANTHAPURAM-695 025.
BY ADV. SRI.K.JAJU BABU (SR.) ALONG WITH
M/S.M.U.VIJAYALAKSHMI,BRIJESH MOHAN &
NEETU VINOD
Prayer for interim relief in the Writ Appeal stating that
in the circumstances stated in the appeal memorandum the High
Court be pleased to stay the judgment dated 04.09.2019 of the
learned Single Judge in W.P.(C) No.26722/2016, pending
disposal of the Writ Appeal.
This Writ Appeal again coming on for orders on 23.02.2021,
upon perusing the appeal memorandum and this Court's order dated
02.02.2021,the court on the same day passed the following:
WA 2201/2019 2/3
This Writ Appeal again coming on for orders on 23.02.2021 upon perusing the appeal memorandum, and this Court's order dated 02-02-2021, the court on the same day passed the following:-
ALEXANDER THOMAS & T.R.RAVI, JJ.
--------------------------------
WA No.2201 of 2019
(Arising out of the judgment dated 04-09-2019
in W.P(C) No.26722 of 2016)
--------------------------------
For information purpose only Dated this the 23rd day of February 2021
ORDER
Sri.S.Sreekumar, learned Senior Counsel appearing for the writ
appellant submits that some more time is required to give the
meticulous details as required in this Court's order dated 02-02-2021
passed in this appeal. Further it is also pointed out that this case
involves not one disciplinary proceedings but three separate
disciplinary proceedings initiated against the writ
petitioner/respondent herein and time may be given to the appellant
to file a comprehensive affidavit meticulously with the various factual
aspects relating to each of the three disciplinary proceedings and the
outcomes thereof and also to produce the Memo of Charges, Articles
of charges and all other papers in the separate disciplinary
proceedings as well as the various rules governing the field, which has
already been produced in the writ proceedings and also the rules
which are not produced in the writ proceedings, but referred to in the
order dated 02-02-2021.
2. Sri.S.Sreekumar, learned Senior Counsel appearing for the
writ appellant would submit that the admitted gratuity amount and
the contribution to the P.F has already been released to the writ
WA 2201/2019 3/3
petitioner in partial compliance of the interim order passed by this
Court in 02-02-2021 and also submits that the detailed affidavit of the
writ appellant will be filed within a weeks' time.
3. Sri.Jaju Babu, learned Senior Counsel appearing for the
respondent/writ petitioner would submit that the writ petitioner will
For information purpose only
file affidavit within one week after receipt of the affidavit to be filed by
the writ appellant.
4. It is also ordered that any of the admitted terminal benefits
covered by Ext.P24, which has not so far been paid by the appellant to
the writ petitioner should also be disbursed by the appellant to the
writ petitioner without any further delay and well before the next
posting date.
List on 12-03-2021 in the admission list.
Hand over.
Sd/-
ALEXANDER THOMAS,JUDGE
Sd/-
T.R.RAVI,JUDGE
KAS
/true copy/
Sd/-
ASSISTANT REGISTRAR
EXT.P24: TRUE COPY OF THE LETTER BEARING FEF
NO.MSZ:HR:PRG:7639 DATED 17.03.2017 ISSUED BY
THE RESPONDENT BANK TO THE PETITIONER.
