Gopakumar.V vs The Branch Manager
2021 Latest Caselaw 2058 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(C).No.1342 OF 2021(P)


PETITIONER:

               GOPAKUMAR.V
               AGED 49 YEARS
               S/O.VIKRAMAN, GOWRI GOPALAM, PRA.165,
               OPP.K.V.SUB STATION, PUNNAKKAMUGAL, ARAMADA P.O.,
               THIRUVANANTHAPURAM-695032.

               BY ADV. SRI.M.ABDUL RASHEED

RESPONDENTS:

      1        THE BRANCH MANAGER,
               DISTRICT CO-OPERATIVE BANK, PUTHENCHANTHA, M & E,
               PULIMOOD, THIRUVANANTHAPURAM-695 001.

      2        THE MANAGER,
               DISTRICT CO-OPERATIVE BANK, STATUE,
               THIRUVANANTHAPURAM-695 001.

      3        AUTHORIZED OFFICER,
               DISTRICT CO-OPERATIVE BANK, PUTHENCHANTHA, M & E,
               PULIMOOD, THIRUVANANTHAPURAM-695 001.


OTHER PRESENT:

               SRI. THOMAS ABRAHAM, SC.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.1342/2021                2


                              JUDGMENT

Dated this the 19th day of January 2021

Heard both sides.

2. During the course of arguments, learned counsel for the

petitioner stated that the purpose of this writ petition would be

served if the respondent-Bank is directed to consider the

representation filed by the petitioner at Ext.P3 in a time bound

manner.

3. Learned Standing Counsel appearing for respondent-Bank

has no objection for the same.

In this view of the matter, this writ petition is disposed of with

a direction to the respondent-Bank to decide the representation

filed by the petitioner at Ext.P3 within a period of two weeks from

today.

Sd/-

A.M.BADAR

JUDGE

Smp

APPENDIX

PETITIONER'S EXHIBITS:

EXT.P1 : TRUE PHOTOCOPY OF COPY OF NOTICE DTD.16.8.16 ISSUED BY RESPONDENT BANK AND ENGLISH TRANSLATION.

EXT.P2 : TRUE PHOTOCOPY OF COMPUTER COPY OF JUDGMENT IN WP(C) No.13027/2019 DTD.5.11.2019.

EXT.P3 : TRUE PHOTOCOPY OF REPRESENTATION SUBMITTED BY PETITIONER BEFORE THE RESPONDENT BANK DTD.14.01.2021.

RESPONDENTS' EXHIBITS: NIL.

True Copy

P.S to Judge

smp