The Deputy General Manager/ vs P. Ravikumar
2023 Latest Caselaw 4304 Mad

                                                                                   W.A.No.366 of 2012


                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 17.04.2023

                                                          CORAM:

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                                           AND

                        THE HONOURABLE MRS. JUSTICE K. GOVINDARAJAN THILAKAVADI

                                                   W.A.No.366 of 2012
                     1. The Deputy General Manager/
                        Disciplinary Authority,
                        Indian Overseas Bank,
                        Central Office,
                        763, Anna Salai, Chennai – 600 002.

                     2. The Enquiry Officer/
                        Senior Manager,
                        Indian Overseas Bank,
                        Central Office,
                        763, Anna Salai,
                        Chennai – 600 002.                                ...Appellants

                                  versus

                     P. Ravikumar                                         ... Respondent


                          Appeal filed against the order passed by this Court dated
                     17.11.2011 in WP No. 26601 of 2008.


                                  For Appellants      :   Mr. K. Srinivasamurthy

                                  For respondent      : No appearance




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https://www.mhc.tn.gov.in/judis
                                                                                            W.A.No.366 of 2012




                                                           JUDGMENT

(made by D.KRISHNAKUMAR, J.)

Mr. K.Srinivasamurthy, learned counsel appearing for the

appellants has placed the final order passed by the disciplinary

authority by imposing the punishment of dismissal from service by its

proceedings Do.VIG:SM (TM) DA: F-6275 dated 25.05.2012.

2. The prayer sought for in the Writ Petition by the

respondent/petitioner is to defer the disciplinary proceedings in

Do.VIG:SM (TM) DA: F-6275 dated 25.05.2012 till the disposal of the

Criminal Case in C.C.No. 264 of 2008. Though the Writ Petition filed

by the respondent/petitioner was allowed, the appellants have

preferred the present Appeal, wherein they had obtained an order of

interim stay of the final order passed in the Writ Petition. In view of

the aforesaid stay granted by this Court, the Bank has passed final

order in the disciplinary proceedings.

https://www.mhc.tn.gov.in/judis W.A.No.366 of 2012

3. In view of the above, the Writ Appeal stands disposed of. If

the respondent/writ petitioner is having any grievance, it is for him to

work out his remedy in the manner known to law.

                                                                      (D.K.K., J.)     (K.G.T., J.)
                                                                            17.03.2023
                     mrn


                     To

1. The Deputy General Manager/ Disciplinary Authority, Indian Overseas Bank, Central Office, 763, Anna Salai, Chennai – 600 002.

2. The Enquiry Officer/ Senior Manager, Indian Overseas Bank, Central Office, 763, Anna Salai, Chennai – 600 002.

https://www.mhc.tn.gov.in/judis W.A.No.366 of 2012

D.KRISHNAKUMAR, J.

and K. GOVINDARAJAN THILAKAVADI, J.

(mrn)

W.A.No. 366 of 2012

17.04.2023

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