Kerala High Court
All India Union Bank Employees vs Union Bank Of India Represented on 9 June, 2014
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY,THE 9TH DAY OF JUNE 2014/19TH JYAISHTA, 1936
WP(C).No. 10071 of 2011 (H)
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PETITIONER(S):
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1. ALL INDIA UNION BANK EMPLOYEES
FEDERATION, C/O.UNION BANK OF INDIA, M.G.ROAD,
ERNAKULAM, KOCHI-682 035, REPRESENTED
BY ITS DEPUTY GENERAL SECRETARY, C.J.NANDAKUMAR,
AGED 53 YEARS, SON OF LATE, V.ACHUTHAN NAIR.
2. N.J.ANTONY, AGED 54 YEARS,
SON OF JOSEPH, SPECIAL ASSISTANT, UNION BANK OF INDIA,
NRI BRANCH, M.G.ROAD, ERNAKULAM,
KOCHI-682 035.
BY ADVS.SRI.H.B.SHENOY
SRI.B.ASHOK SHENOY
SMT.LAKSHMI B.SHENOY
SRI.K.V.GEORGE
SRI.V.SHYAM
RESPONDENT(S):
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1. UNION BANK OF INDIA REPRESENTED
BY ITS CHAIRMAN & MANAGING DIRECTOR, HEAD OFFICE,
239 VIDHAN BHAVAN MARG, NARIMAN POINT, MUMBAI-400 021.
2. UNION OF INDIA REPRESENTED BY THE
SECRETARY TO GOVERNMENT, MINISTRY OF FINANCE,
DEPARTMENT OF FINANCIAL SERVICES, BANKING DIVISION,
NEW DELHI-110 001.
3. THE SECRETARY TO GOVERNMENT,
MINISTRY OF FINANCE, DEPARTMENT OF REVENUE,
NEW DELHI-110 001.
R1 BY ADV. SRI.A.S.P.KURUP, SC, UBI
R2 & 3 BY ADV. SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09-06-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PJ
K.Vinod Chandran, J.
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W.P.(C).No.10071 of 2011-H
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Dated this the 09th day of June, 2014
JUDGMENT
None appears for the petitioner. Hence, the writ petition stands dismissed for default.
Sd/-
K.Vinod Chandran Judge.
vku/-
( true copy )