Dr.P.P.Vijayan vs The Life Insurance Corporation Of ...
2021 Latest Caselaw 15095 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                         WP(C) NO. 6402 OF 2019
PETITIONER:

           DR.P.P.VIJAYAN
           AGED 53 YEARS
           SENIOR BUSINESS ASSOCIATE, CITY BRANCH OFFICE-III,
           LIFE INSURANCE CORPORATION OF INDIA,
           THIRUVANANTHAPURAM, PIN- 695 004.

             BY ADV SERGI JOSEPH THOMAS



RESPONDENTS:

     1       THE LIFE INSURANCE CORPORATION OF      INDIA
             5TH FLOOR, WEST WING, YOGAKSHEMA,      P.B.NO.19953,
             JEEVAN BHIMA MARG, NARIMAN POINT,      MUMBAI,
             PIN - 400 021, REPRESENTED BY ITS      CHAIRMAN.

     2       THE SENIOR DIVISIONAL MANAGER,
             (DISCIPLINARY AUTHORITY), LIFE INSURANCE CORPORATION
             OF INDIA, DIVISIONAL OFFICE, JEEVEN PRAKASH,
             P.B.NO.1001, PATTOM, THIRUVANANTHAPURAM,
             PIN - 695 004.

     3       THE BRANCH MANAGER,
             CITY BRANCH OFFICE-III, LIFE INSURANCE CORPORATION
             OF INDIA, THIRUVANANTHAPURAM, PIN - 695 004.

           BY ADV SRI.S.EASWARAN




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.07.2021,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 6402 OF 2019                 2

                              JUDGMENT

The learned counsel for the petitioner has

filed a Memo seeking permission to withdraw this

writ petition as not pressed, with liberty to move

the "appropriate Forum" (sic).

2. Shri.S.Easwaran, learned counsel for the

respondents, opposes the plea of the petitioner

seeking liberty to move the "appropriate Forum",

asserting that he had already approached the

competent statutory Authority against the

punishment imposed.

In the afore circumstances, I dismiss this

writ petition as being not pressed; however,

leaving liberty to the petitioner to pursue all

statutory remedies, which he has invoked.

Needless to say, the statutory Authority will

be obligated to consider the petitioner's plea,

notwithstanding the dismissal of this writ

petition.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/16.7