Deepak.V vs State Bank Of India
2024 Latest Caselaw 5361 Ker

Kerala High Court

Deepak.V vs State Bank Of India on 15 February, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

     THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945

                          WP(C) NO. 40147 OF 2023

PETITIONER:

              DEEPAK.V,
              AGED 33 YEARS, S/O.VIJAYANADNAN VIJAYA BHAVAN,
              MEZHUVELY.P.O, PATHANAMTHITTA DT., PIN - 689507

              BY ADVS. LINDONS C.DAVIS E.U.DHANYA N.S.SHAMILA CHINJU P.
              JOYIES P.JAHANGEER

RESPONDENTS:

     1        STATE BANK OF INDIA
              REPRESENTED BY ITS CHAIRMAN, CORPORATE CENTRE,
              NARIMAN POINT, MUMBAI., PIN - 400021
     2        ASSISTANT GENERAL MANAGER
              HUMAN RESOURCES DEVELOPMENT, STATE BANK OF INDIA,
              LOCAL HEAD OFFICE, KESARI NAGAR, POOJAPPURA,
              THIRUVANANTHAPURAM., PIN - 695012
     3        ASSISTANT GENERAL MANAGER
              STATE BANK OF INDIA RASMEC PATHANAMTHITTA, 1ST FLOOR,
              KACHANATHU TOWERS, KUMBAZHA.P.O, PATHANAMTHITTA.,
              PIN - 689653

              BY ADV P.RAMAKRISHNAN RAMAKRISHNAN ADV

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 40147/2023
                             -2-


                        JUDGMENT

(Dated this the 15th day of February 2024)

It is submitted that the petitioner has received all the

terminal benefits.

Recording the above submission, the Writ Petition is

dismissed as not pressed.

Sd/-

BASANT BALAJI JUDGE JS