Mrs.K.Jothi vs The Chief Manager
2025 Latest Caselaw 5121 Mad

Madras High Court

Mrs.K.Jothi vs The Chief Manager on 20 June, 2025

                                                                                     W.P.(MD) No.19671 of 2016

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 20.06.2025

                                                       CORAM:

                            THE HONOURABLE DR. JUSTICE A.D. MARIA CLETE

                                         W.P. (MD) No.19671 of 2016
                                                    and
                                        W.M.P. (MD) No.14181 of 2016

                     Mrs.K.Jothi,
                     W/o.N.Krishnamoorthy,
                     No.ll,West Teppakulam Street,
                     Thuraiyur, Trichy District.                                        ... Petitioner
                                               Vs.

                     1. The Chief Manager
                     Indian Bank,
                     Corporate office,
                     HRM Department/Award Staff Group,
                     254-260, Avvai Shanmugam Salai,
                     Royapettah, Chennai-600 014
                     Central Office.

                     2.The Indian Bank,
                     Zonal office,
                     HRM Department,
                     Jenne Plaza, III Floor,
                     5-F Bharathiar Salai,
                     Cantonment, Trichy 620001.

                     3. The Indian Bank,
                     Trichy Cantonment Branch,
                     No.5, Williams Road,
                     Cantonment, Trichy-620o01.                                            ... Respondents


                     1/5


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                                                                                             W.P.(MD) No.19671 of 2016

                     PRAYER in W.P.:
                          To issue a Writ of Certiorarified Mandamus or any other
                     appropriate order or direction in the nature of Writ, calling for the
                     records relating to the impugned order in Group.A:24822:2016 dated
                     29.03.2016 passed by the 1st respondent, quash the same and further
                     direct the respondent bank to regularize the service of the petitioner with
                     all consequential service and monetary benefits within a time frame fixed
                     by this Hon'ble Court and pass such further or other orders as this
                     Hon'ble Court may deem fit and proper in the circumstances of the case
                     and thus render justice.
                     PRAYER IN W.M.P.:
                                  To grant an order of interim direction, directing the respondent
                     bank to grant the petitioner the Provident Fund and Gratuity, pending
                     disposal of the above writ petition and thus render justice.


                     APPEARANCE OF PARTIES:
                                  For Petitioner   : Mr. S. Balamurugan, I.Sriharisuriya.

                                  For Respondents : Mr. N. Dilipkumar, Mr. J. Shenbagalingam.


                                                         JUDGMENT

When the matter was taken up for hearing, the learned counsel for

the petitioner submitted that the prayer in the writ petition had become

infructuous and, therefore, requested that the petition be dismissed as

such. He was accordingly directed to make an endorsement to that effect.

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Pursuant thereto, the learned counsel made a lengthy endorsement stating

that this writ petition had become infructuous and that the order of the

State Level Scrutiny Committee, impugned herein, is under challenge in

W.P. Nos. 29955 and 29959 of 2024 before the Principal Seat at Madras.

It was further submitted that the petitioner may be permitted to not press

this writ petition with liberty to pursue the challenge to the impugned

order in this writ petition, subject to the outcome of the above writ

petitions in W.P. Nos. 29955 and 29959 of 2024. This Court is not

inclined to go into the depth of the endorsement.

2.In view of the oral submission made for dismissal of the writ

petition as infructuous, this petition is dismissed as infructuous. No

costs. Consequently, the connected miscellaneous petition is closed.

20.06.2025

ay Index: Yes / No Speaking Order / Non-speaking Order Neutral Citation : Yes / No To

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1. The Chief Manager Indian Bank, Corporate office, HRM Department/Award Staff Group, 254-260, Avvai Shanmugam Salai, Royapettah, Chenhai-600 014 Central Office.

DR. A.D. MARIA CLETE, J

ay

2.The Indian Bank, Zonal office, HRM Department, Jenne Plaza, III Floor, 5-F Bharathiar Salai, Cantonment, Trichy 620001.

3. The Indian Bank, Trichy Cantonment Branch, No.5, Williams Road, Cantonment, Trichy-620001.

and

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20.06.2025

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