Sindhu M vs Kerala State Co-Operative Bank ...
2021 Latest Caselaw 14703 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         WP(C) NO. 6752 OF 2021
PETITIONER:

             SINDHU M.
             AGED 44 YEARS
             W/O. JAYAKRISHNAN, BRANCH MANAGER, KERALA STATE CO-
             OPERATIVE BANK LIMITED, KILIKOLLUR BRANCH, KOLLAM
             691 004.

             BY ADV LIJU. M.P



RESPONDENTS:

      1      KERALA STATE CO-OPERATIVE BANK LTD.
             HEAD OFFICE, PB NO. 6515, COBANK TOWER, PALAYAM,
             THIRUVANANTHAPURAM 695 033, REP. BY THE CHIEF
             EXECUTIVE OFFICER.

      2      THE GENERAL MANAGER,
             KERALA STATE CO-OPERATIVE BANK LIMITED, REGIONAL
             OFFICE, PB NO. 5122, EAST FORT P.O.
             THIRUVANANTHAPURAM 695 023.

      3      THE REGIONAL MANAGER,
             KERALA STATE CO-OPERATIVE BANK LIMITED, REGIONAL
             OFFICE, P B NO. 5122, EAST FORT P.O
             THIRUVANANTHAPURAM 695 023.

      4      SMT. SHYNI YESUDAS,
             MANAGER, KERALA STATE CO-OPERATIVE BANK LIMITED,
             KILIKOLLUR BRANCH, KOLLAM 691 004.


OTHER PRESENT:

             SC,SRI.P.C SASIDHARAN




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.07.2021,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.6752/2021                        2




                                  JUDGMENT

Petitioner has been working as the Branch Manager of Kilikollur

Branch of the Kerala State Co-operative Bank Ltd. The 4 th respondent, who

is stated to be senior to the petitioner, was placed in charge of the branch

over the petitioner by virtue of Ext.P3 order. According to the petitioner, this

was pursuant to mala fide influence of interested persons. Ext.P4 is the

representation submitted by the petitioner to the Chief Executive Officer.

2. Heard the learned counsel for the petitioner and the learned

standing counsel for the respondent bank.

3. Having considered the nature of the grievance set up by the

petitioner, I feel that the writ petition itself can be disposed of directing the

first respondent to take Ext.P4, consider it and to pass appropriate orders on

the same, after giving an opportunity of being heard to the petitioner, as

expeditiously as possible,at any rate, within a period of two weeks from the

date of receipt of a copy of this judgment.

4. Petitioner has further grievance that, she has not been paid the

salary during the last three months. Application in this regard is also

submitted by the petitioner, it is so submitted. Though this grievance does

not form part of this writ petition and no relief is sought also, if the petitioner

has any such grievance and representation is given in this regard, that also

shall be considered on its own independent merits.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS,Judge

dpk

APPENDIX OF WP(C) 6752/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF PRESIDENT, THE KOLLAM DISTRICT CO-

OPERATIVE BANK LIMITED 30.12.2011.

EXHIBIT P2 TRUE COPY OF THE MEMORANDUM DATED 06.10.2020 ISSUED BY CHIEF GENERAL MANAGER, HE KERALA CO-OPERATIVE BANK LIMITED.

EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS DATED 11.02.2021 ISSUED BY 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 17.02.2021 ADDRESSED TO THE RESPONDENT NO. 1.