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Dated : 12.04.2023 vs The Chairman
2023 Latest Caselaw 4111 Mad

Citation : 2023 Latest Caselaw 4111 Mad
Judgement Date : 12 April, 2023

Madras High Court
Dated : 12.04.2023 vs The Chairman on 12 April, 2023
                                                                     W.P.Nos.29545 of 2022, 2816 of 2021,
                                                                           2442 of 2017 & 42925 of 2016



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED : 12.04.2023
                                                       CORAM
                                      THE HON'BLE MS.JUSTICE V.M.VELUMANI
                                                         AND
                                  THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN
                                         W.P.Nos.29545 of 2022, 2816 of 2021,
                                           2442 of 2017 & 42925 of 2016 and
                                        W.M.P.Nos.36815 of 2016 & 2439 of 2017
                                                                        Petitioner in
                                                                       W.P.Nos.29545 of 2022
                     M.Ulagappan                                 ..    & 2816 of 2021

                                                                         Petitioner in
                                                                         W.P.Nos.2442 of 2017
                     Tamizhpavai.U                              ..       & 42925 of 2016

                                                          vs
                     1. The Chairman
                        State Level Scrutiny Committee II
                        Adi Dravidar and Tribal Welfare Department
                        Secretariat, Chennai 600 009.

                     2. The Revenue Divisional Officer                   Respondents in
                        Dharmapuri.                             ..       W.P.No.29545 of 2022

                     1. The Chairman
                        State Level Scrutiny Committee II

Adi Dravidar and Tribal Welfare Department Secretariat, Chennai 600 009.

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

2. The Director of Tribal Welfare Chepauk, Chennai 600 005.

3. The Deputy Superintendent of Police SC/ST Vigilance Cell Social Justice & Human Rights Wing Dharmapuri.

                     4. The Revenue Divisional Officer                 Respondents in
                        Dharmapuri.                           ..       W.P.No.2816 of 2021

                     1. State Level Scrutiny Committee

Rep by the Chairman & Secretary to Government Adi Dravidar and Tribal Welfare Department Secretariat, Chennai 600 009.

2. The Revenue Divisional Officer Dharmapuri, Dharmapuri District.

3. The Divisional Head / Client Relations Institute of Banking Personnel Selection IBPS House, 90 Feet, DP Road Near Thakur Polytechnic, Off Western Express Highway Post Box No.8587, Kandivali (E), Mumbai 400 101.

                     4. The Executive Director
                        Indian Overseas Bank                           Respondents in
                        763, Anna Salai, Chennai 600 002.     ..       W.P.No.2442 of 2017

                     1. State Level Scrutiny Committee

Rep by the Chairman & Secretary to Government Adi Dravidar and Tribal Welfare Department Secretariat, Chennai 600 009.

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

2. The Revenue Divisional Officer Dharmapuri, Dharmapuri District.

3. The General Manager (HRM.HRD) Indian Bank – Corporate Office 254-260, Avvai Shanmugam Salai Pudupet, Gopalapuram Chennai 600 014.

                     4. The Zonal Manager
                        Zonal Office, Indian Bank                          Respondents in
                        Dharmapuri 636 701.                       ..       W.P.No.42925 of 2016

Prayer in W.P.No.29545 of 2022: Writ Petition is filed under Article 226 of the Constitution of India praying for a writ of Mandamus, directing the respondent No.2 to issue a community certificate to the petitioner's daughter U.Tamizhpavai to the effect that she belongs to “Kurumans” Scheduled Tribe within a reasonable time as may be fixed by the Hon'ble Court;

Prayer in W.P.No.2816 of 2021: Writ Petition is filed under Article 226 of the Constitution of India praying for a writ of Certiorari, calling for the records in the order bearing Letter No.10875/CVIII/2017-15 dated 30.12.2020 passed by the respondent No.1 and quashing the same;

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

Prayer in W.P.No.2442 of 2017: Writ Petition is filed under Article 226 of the Constitution of India praying for a writ of Mandamus, directing the respondents 3 & 4 to permit the petitioner (IBPS CWE-PO/MT-VI Registration No:1471648523:IBPS CWE-PO/MT-VI Roll Number:2830502115: Category ST) to attend the interview for the post of Probationary Officer / Management Trainee in participating Organizations scheduled to be held on 03.02.2017 without insisting on the petitioner to produce a Scheduled Tribe Certificate, and further directing respondents 3 & 4 to appoint the petitioner provisionally to the said post in the event of her success in the interview;

Prayer in W.P.No.42925 of 2016: Writ Petition is filed under Article 226 of the Constitution of India praying for a writ of Mandamus, directing the respondents 3 & 4 to permit the petitioner (Roll No./USER ID:2880300384 & Registration No:1420236934) to participate in the process of verification and submission of documents scheduled to be held on 13.12.2016 and consequently appoint the petitioner in respondent No.3 Bank provisionally.

For the Petitioners in :Mr.M.Radhakrishnan all W.Ps For the Respondents in :Mr.E.Vijay Anand W.P.No.29545 of 2022 & Additional Government Pleader

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

For the Petitioners in :Mr.M.Radhakrishnan all W.Ps W.P.No.2816 of 2021 For the Respondents in Mr.E.Vijay Anand W.P.No.2442 of 2017 Additional Government Pleader for respondents 1 & 2

Mr.Venkatesh Prasad for M/s.T.S.Gopalan & Co.

                                                                   for respondents 3 & 4
                                        For the Respondents in     Mr.E.Vijay Anand
                                        W.P.No.42925 of 2016       Additional Government Pleader
                                                                   for respondents 1 & 2

                                                                   Mrs.Rita Chandrasekar
                                                                   for Aiyer & Dolia
                                                                   for respondents 3 & 4

                                                         COMMON ORDER
                                            (Made by V. LAKSHMINARAYANAN, J.)

All the writ petitions were heard together pursuant to the order passed

by my lord, the Acting Chief Justice, on 08.03.2023.

2. W.P.No.42925 of 2016 has been filed for a direction to the

respondents 3 and 4 therein to permit the petitioner (Roll No./USER

ID:2880300384 & Registration No:1420236934) to participate in the

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

process of verification and submission of documents, scheduled to be held

on 13.12.2016 and to appoint the petitioner on provisional basis in the

respondent No.3 Bank.

3. W.P.No.2442 of 2017 is also of a similar prayer. The petitioner

sought for a direction to direct the respondents 3 & 4 to permit the

petitioner (IBPS CWE-PO/MT-VI Registration No:1471648523:IBPS

CWE-PO/MT-VI Roll Number:2830502115: Category ST) to attend the

interview for the post of Probationary Officer / Management Trainee in

Participating Organizations scheduled to be held on 03.02.2017 without

insisting on the petitioner to produce a Scheduled Tribe Certificate and

further directing respondents 3 & 4 therein to appoint the petitioner

provisionally to the said post in the event of her success in the interview.

4. When these two matters were listed before the Hon'ble Mr.Justice

P.D.Audikesavalu, the learned Judge found that the arguments raised in

these writ petitions are inextricably connected with the writ petition filed in

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

W.P.No.2816 of 2021 and therefore, felt it is appropriate that there shall be

common adjudication in all the cases.

5. W.P.No.2816 of 2021 has been filed for the issuance of a writ of

Certiorari, to call for the records on the file of the first respondent therein in

its order bearing Letter No.10875/CVIII/2017-15 dated 30.12.2020 and to

quash the same.

6. W.P.No.29545 of 2021 has been filed for a writ of Mandamus to

direct the Revenue Divisional Officer, Dharmapuri, the second respondent

therein, to issue a community certificate to the petitioner's daughter

U.Tamizhpavai to the effect that she belongs to Hindu “Kurumans”

Scheduled Tribe within a reasonable time fixed by the Court.

7. We heard Mr.M.Radhakrishnan, learned counsel for the petitioner

in all the writ petitions, Mr.E.Vijay Anand, learned Additional Government

Pleader, Mr.Venkatesh Prasad for M/s.T.S.Gopalan and Co. and Mrs.Rita

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

Chandrasekar for M/s.Aiyer & Dolia.

8. We have gone through the records and passing this common order.

9. Mr.M.Ulagappan had applied for issuance of “Kurumans”

Scheduled Tribe Community Certificate for his daughter. This was rejected

by the Revenue Divisional Officer, Dharmapuri in his proceedings in

Na.Ka.8486/2015/A4 dated 07.12.2015. The Revenue Divisional Officer

took it upon himself to analyse the same and came to the conclusion that the

relatives of the petitioner had obtained “Kurumba” MBC Certificate.

Consequently, he rejected the prayer for grant of certificate. This order was

challenged before this Court.

10. The petitioner filed W.P.No.15117 of 2016 before this Court,

challenging the same. This Court, by its order dated 18.07.2016 in the said

writ petition, directed the State Level Scrutiny Committee to verify the

application and forward a report within a period of one month to the

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

Revenue Divisional Officer and further directed the Revenue Divisional

Officer to issue a certificate within a period of one month.

11. The Revenue Divisional Officer is said to have sent a report to the

Government on 16.06.2017 and also the Director of Tribal Welfare

forwarded a report to the Deputy Superintendent of Police on 14.12.2017.

Thereafter, the petitioner filed W.P.Nos.19754 of 2020 and 2816 of 2021.

According to the petitioner, the parents of the petitioner and the brother of

the petitioner (Brother of M.Ulagappan and Uncle of Tamizhpavai) had

been issued with the community certificate holding that they belong to the

Hindu “Kurumans” Scheduled Tribe Community. Despite the said order, the

State Level Scrutiny Committee has not considered the same and as such,

she was not in a position to produce the same before the Indian Bank, the

third respondent in W.P.No.42925 of 2016. The learned counsel for the

petitioner invited the attention of this Court to the order passed in

W.P.No.15117 of 2016, where under, the proceedings of the Revenue

Divisional Officer was quashed. The same is extracted for ready reference:

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

“17. In the instant batch of writ petitions, it could undoubtedly be seen that the petitioners have made a claim clearly indicating the fact that their relatives have already been issued with “Kurumans” Scheduled Tribe Community Certificate and this has not been appreciated properly by the respondents.

18. Though there are several reasons that are pointed out in the impugned order and the counter affidcit to justify the action of the respondents, this Court finds that the reasoning is squarely unsustainable in law and in conflict with the law laid down by this Court in the catena of cases.”

12. He would submit that, though this Court had directed the State

Level Scrutiny Committee to verify the application made by

Mr.M.Ulagappan and forward the report within one month, the same had not

been issued so far. He would also invite our attention to G.O.Ms.No.106,

Adi Dravidar and Tribal Welfare (CV I) Department dated 15.10.2012. In

particular, he would draw our attention to clause (5) of the said Government

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

Order. According to him, once the report of the Vigilance Committee is in

favour of the candidate and the certificate is reported to be true and genuine,

no further action needed to be taken. According to him, this Government

Order has been violated.

13. He would further rely upon the judgment of the Supreme Court of

India in Dayaram Vs Sudhir Batham & Ors. [(2012) 1 SCC 333] dated

11.10.2011. He would also invite our attention to an order passed by this

Court in Contempt Petition No.551 of 2022 dated 01.09.2022. He would

further submit that as the enquiry report has gone in his favour, the issue of

conducting further enquiry does not arise.

14. Rebuting this argument, the learned Additional Government

Pleader appearing on behalf of the respondents would contend that they

have requested the petitioner to attend the meeting of the State Level

Scrutiny Committee on 02.08.2022, with a request to submit any other

documents proving his community claim. According to them, the service

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

book of the petitioner's father reveals that he belongs to Hindu “Kurumba”

community and since they felt that the document submitted by the Vigilance

Cell of the Dharmapuri District was not in complete shape and the petitioner

had not produced enough and relevant documents, the Committee decided

to provide one more opportunity to the petitioner. The Committee had called

upon the petitioner to appear on 29.11.2022. But, on that date, the petitioner

was absent. The State Level Scrutiny Committee, yet again sent a notice for

enquiry on 09.02.2023. Even to that notice, there was no valid response

from the petitioner. According to the respondents, they have strictly acted in

accordance with the judgment of the Supreme Court of India in Kumari

Madhuri Patil case and as per the guidelines laid down in G.O.Ms.No.106

(CV I) dated 15.10.2012.

15. Mr.Venkatesh Prasad, learned counsel appearing for the

respondents 3 and 4 would submit that, as per the judgment of the Supreme

Court in Rajbir Surajbhan Singh vs The Chairman, Institute of Banking

Personnel Selection, Mumbai [2019 4 SCC 189], the third respondent is

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

not a “State” within the meaning of Article 12 of the Constitution of India

and therefore, the writ petition is not maintainable.

16. Both Mr.Venkatesh Prasad as well as Mrs.Rita Chandrasekar

would submit that, in obedience to the interim orders of this Court, the

petitioner's daughter Tamizhpavai was permitted to take up the examination

and attend the interview. At the time of certificate verification, since the

certificate produced was not validated by the State Level Scrutiny

Committee, she was not offered with employment. Mrs.Rita Chandrasekar

would submit that the petitioner's daughter was found to be competent and

qualified to be appointed, but, due to the lack of certificate, the employment

offer was not given to her.

17. The learned Additional Government Pleader referred the judgment

in G.Kumar vs State Level Scrutiny Committee reported in [2020 SCC

OnLine Mad 2154]. He relied upon the said judgment for the preposition

that even after the Vigilance Committee report goes in favour of the

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

petitioner, the State Level Scrutiny Committee can still conduct a further

enquiry. It is seen from the careful perusal of the judgment that the

Government Order in G.O.Ms.No.106, Adi Dravidar and Tribal Welfare

(CW I) Department dated 15.10.2012 was not brought to the attention of

the Division Bench. When the Government has empowered the State Level

Scrutiny Committee and has confined it only when the report of the

Vigilance Committee or particulars given are found to be false or

fraudulent, the State Level Scrutiny Committee has to act within the

parameters of the order. Since the binding orders of the Government has not

been brought to the notice of the learned Judges constituting the Division

Bench, we propose to follow the order of the Supreme Court in Dayaram's

case and that in Contempt Petition No.551 of 2022. It is necessary to point

out here that the learned Additional Government Pleader has submitted that

the State Level Scrutiny Committee accepted the verdict in Contempt

Petition No.551 of 2022 dated 01.09.2022 and has also given the

certificates.

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

18. The position of law has been clearly and categorically laid down

by the Supreme Court of India in Dayaram's case. The relevant portion is

paragraph 22, which reads as follows:

“22. Each scrutiny committee has a vigilance cell which acts as the investigating wing of the committee. The core function of the scrutiny committee, in verification of caste certificates, is the investigation carried on by its vigilance cell. When an application for verification of the caste certificate is received by the scrutiny committee, its vigilance cell investigates into the claim, collects the facts, examines the records, examines the relations or friend and persons who have knowledge about the social status of the candidate and submits a report to the committee. If the report supports the claim for caste status, there is no hearing and the caste claim is confirmed. If the report of the vigilance cell discloses that the claim for the social status claimed by the candidate was doubtful or not genuine, a show-cause notice is issued by the committee to the candidate.

(Emphasis supplied)”

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

19. The portion highlighted would show that the Vigilance Committee

investigated into the claim, collected facts, examined the records including

those of the relatives and friends and persons who have knowledge of the

social status of the candidate. The Court has further held that if the report of

the Vigilance Cell supports the position of the caste status, there is no

question of further enquiry and the caste claim stands confirmed. In tune

with the judgment which was rendered on 11.10.2011,

the State of Tamil Nadu has come out with G.O.Ms.No.106 Adi Dravidar

Tribal Welfare (CV I) Department dated 15.10.2012.

20. In obedience to the view taken by the Supreme Court, the State of

Tamil Nadu has held that if the Vigilance Cell comes to the conclusion that

the caste claim is genuine, no further action should be taken. The issue of

further action will arise, if and only if, the report submitted or the particulars

given are found to be procured by fraudulent means. It is pertinent to know

that referring to both the Dayaram's case as well as the Government Order,

this Court, in Contempt Petition No.551 of 2022 has categorically held that

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

once the Vigilance report, after a detailed enquiry, is found in favour of the

candidate and the report to be genuine, the Committee has to decide the

matter on the basis of the Vigilance report only and the question of further

enquiry does not arise for consideration.

21. A look at the impugned order in W.P.No.2816 of 2021 would go to

show that the Chairman, State Level Scrutiny Committee has addressed a

letter to the Director, Tribal Welfare Committee. In the said order, he has

confirmed that the certificate had been verified by the Deputy

Superintendent of Police, Vigilance Cell and that he, along with the

Anthropologist, has confirmed the community status of the concerned

individual to be genuine. As per the directions in the aforesaid Government

Order, the Committee should have only gone as per the said report. Such

course of action alone would be in compliance with the Government Order

and with the verdicts of the High Court and the Supreme Court.

Surprisingly, the first respondent decided to rely upon the report of the

Revenue Divisional Officer, Dharmapuri and directed the Director, Tribal

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

Welfare to conduct a detailed study.

22. We are of the opinion that this order cannot be sustained. In the

light of the clear and categorical view enunciated by the Supreme Court and

by this Court and the Government Order referred to above, the Committee

had only one option, that is, to pass orders on the basis of the report

submitted by the Vigilance Cell. It does not have the power to order a

roving enquiry. Repeated enquiry into the same issue is not only arbitrary,

but tends to put the person into quandary. Here is the case where, the

petitioner has been knocking at the doors of this Court for nearly seven

years. By directing further enquiry is an arbitrary exercise of powers vested

in the State Level Scrutiny Committee. It falls foul of the settled position of

law.

23. We have to add here that it has become a course for the State

Level Scrutiny Committee to refer the matter for further enquiry in an

automaton manner. This leads only to harassment to those belonging to the

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

most deprived part of the citizenry, namely the Scheduled Caste and

Scheduled Tribes. When we pointed out this unusual course being regularly

adopted, the learned Additional Government Pleader, fairly conceded that

only in case where the report of the Vigilance Cell has been obtained by

fraud or the details that has been furnished are false, the State Level

Scrutiny Committee can enquire further. We hereby direct the State Level

Scrutiny committee to strictly comply with the Government Order and not

to indulge in one roving enquiry after another, especially when the report of

the Vigilance Cell is found to be in favour of the claimant.

24. In fine, W.P.No.2816 of 2021 is allowed. The order in letter

No.10875/CVIII/2017-15 dated 30.12.2020 is quashed. The State Level

Scrutiny Committee is hereby directed to look only into the Vigilance report

and decide the matter only on that basis.

25. This now takes us to the other writ petitions in W.P.Nos.2442 of

2017 and 2439 of 2017. The third respondent, Institute of Banking

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

Personnel Selection, has submitted a report in a sealed cover. It is found that

the petitioner has not secured sufficient marks. The minimum qualifying

marks required in the examination is 35% for SC/ST/OBC/PWD categories.

However, the petitioner had secured only 26.6% out of 100%. Since the

petitioner has not qualified, as seen from the report of the third respondent,

the said writ petitions are dismissed.

26. In W.P.No.42925 of 2016, it has been stated by Mrs.Rita

Chandrasekar, learned counsel appearing for M/s.Aiyer and Dolia for

respondents 3 and 4 that the petitioner has qualified but her appointment

order was not issued on account of the fact that the verification report of the

State Level Scrutiny Committee has not been furnished. In W.P.No.29545 of

2022, we have already given a direction to the State Level Scrutiny

Committee to pass orders on the basis of the District Vigilance Cell report.

If the order of the State Level Scrutiny Committee is in favour of the

petitioner, the Bank may consider issuing orders of appointment to the

petitioner, in case vacancy exists.

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

27. Insofar as the W.P.No.2816 of 2021 is concerned, the State Level

Scrutiny Committee has stated that despite the report of the Deputy

Superintendent of Police, Vigilance Cell and the Anthropologist in favour of

the writ petitioner, M.Ulagappan, they desire to conduct further detailed

study. The reasons set forth above applies in full force to the present case.

Consequently, the W.P.No.2816 of 2021 stands allowed.

28. We sum up our conclusion in the following manner:

(a) W.P.Nos.29545 of 2022 and 2816 of 2021 stands

allowed;

(b) W.P.No.2442 of 2017 will stand dismissed;

(c) The State Level Scrutiny Committee shall look into

the report of the District Vigilance Cell alone and pass

orders;

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

(d) The petitioner shall appear before the Committee, if

necessary, for the purpose of certificate verification.

After verification, on the basis of the Vigilance report,

the Community Certificate shall be issued to the

petitioner by the authorities within a period of two

weeks.

(e) On such issuance, the respondent in W.P.No.42925 of

2016 may consider the petitioner for appointment to the

post. The said writ petition is disposed of accordingly.

There will be no order as to costs. Consequently, the connected

miscellaneous petitions are closed.

                                                                             (VMV, J.)    (VLN, J.)
                                                                                  12.04.2023
                     Index : Yes/No
                     Neutral Citation: Yes/No
                     drm







https://www.mhc.tn.gov.in/judis
                                                                 W.P.Nos.29545 of 2022, 2816 of 2021,
                                                                       2442 of 2017 & 42925 of 2016




                     To

                     1. State Level Scrutiny Committee

Rep by the Chairman & Secretary to Government Adi Dravidar and Tribal Welfare Department Secretariat, Chennai 600 009.

2. The Revenue Divisional Officer Dharmapuri, Dharmapuri District.

3. The General Manager (HRM.HRD) Indian Bank – Corporate Office 254-260, Avvai Shanmugam Salai Pudupet, Gopalapuram Chennai 600 014.

4. The Zonal Manager Zonal Office, Indian Bank Dharmapuri 636 701.

5. The Divisional Head / Client Relations Institute of Banking Personnel Selection IBPS House, 90 Feet, DP Road Near Thakur Polytechnic, Off Western Express Highway Post Box No.8587, Kandivali (E), Mumbai 400 101.

6. The Executive Director Indian Overseas Bank 763, Anna Salai, Chennai 600 002.

https://www.mhc.tn.gov.in/judis W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

V.M.VELUMANI, J, and V. LAKSHMINARAYANAN, J

(drm)

W.P.Nos.29545 of 2022, 2816 of 2021, 2442 of 2017 & 42925 of 2016

12.04.2023

https://www.mhc.tn.gov.in/judis

 
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