Kerala High Court
N.J.Varghese vs The Central Bank Of India on 18 February, 1997
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 21ST DAY OF JANUARY 2016/1ST MAGHA, 1937
WP(C).No. 11065 of 2005 (P)
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PETITIONER(S):
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N.J.VARGHESE, BILL COLLECTOR,
CENTRAL BANK OF INDIA, ROUND WEST, THRISSUR
KERALA.
BY ADV. SRI.R.MANOJ
RESPONDENT(S):
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1. THE CENTRAL BANK OF INDIA,
REPRESENTED BY ITS CHAIRMAN AND MANAGING, DIRECTOR
CENTRAL OFFICE, CHANDERMUKHI, NARIMAN POINT
MUMBAI-400 021.
2. THE REGIONAL MANAGER,
CENTRAL BANK OF INDIA, IST FLOOR, METRO PLAZA
OPPOSITE ERNAKULAM TOWN RAILWAY, STATION, COCHIN.
3. THE CHIEF COMMISSIONER FOR PERSONS
WITH DISABILITIES, SAROJINI HOUSE, 6
BHAGWAN DAS ROAD, NEW DELHI-110 001.
4. UNION OF INDIA, REPRESENTED BY
THE SECRETARY, MINISTRY OF PERSONAL
PUBLIC GRIEVANCES AND PENSION, NEW DELHI.
R4 BY SRI N NAGARESH
R4 BY ADV. SRI.JOHN VARGHESE, ASSISTANT SG
R, BY ADV. SRI.M.P.RAMACHANDRAN NAIR (SR.)
R,R2 BY ADV. SRI.DEVAN RAMACHANDRAN
R,R3 & 4 BY ADV. SRI.THOMAS J.ANAKKALUNKAL,CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
21-01-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC NO. 11065/2005
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1 : TRUE COPY OF THE MEDICAL CERTIFICATE ISSUED BY THE MEDICAL
BOARD OF DISTRICT HOSPITAL
EXT.P2 : TRUE COPY OF THE CALL LETTER ISSUED TO THE PETITIONER DT
22.2.2000
EXT.P3 : TRUE COPY OF THE REPRESENTATION SENT BY THE GENERAL
SECRETARY DT 12.2.2000
EXT.P4 : TRUE COPY OF THEREPRESENTATION SUBMITTED BY THE
PETITIONER DT 7.11.2002
EXT.P5 : TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER DT 7.11.2002
EXT.P6 : TRUE COPY OF THE STATEMENT FILED BY THE BANK
EXT.P7& : TRUE COPY OF THE CORRIGANDUM OF UNION OF INDIA
P7(a)
EXT.P8 : TRUE COPY OF THE REJOINDER FILED BY THE PETITIONER
EXT.P9 : TRUE COPY OF THE MEMORANDUM OF AGREEMENT
EXT.P10 : TRUE COPY OF THE CLARIFICATION OF FILED BY THE BANK
EXT.P11 : TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER
EXT.P12 : TRUE COPY OF THE ORDER PASSED BY THE 3RD RESPONDENT
RESPONDENTS EXHIBITS:
EXT.R1(1): TRUE COPY OF THE PROMOTION POLICY
EXT.R1(2): TRUE COPY OF THE BROCHURES
EXT.R1(3): TRUE COPY OF THE CIRCULAR DATED 18.02.1997
EXT.R1(4): TRUE COPY OF THE CIRCULAR DT 23.10.2002
TRUE COPY
P.A TO JUDGE
jma
K. VINOD CHANDRAN, J
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W.P(C) No. 11065 of 2005
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Dated this the 21st day of January, 2016
J U D G M E N T
Writ petition was filed in the year 2005 and though notice was ordered on 01.04.2005, notice sent to 3rd respondent was returned unserved. On 27.03.2015 when the matter was posted, there was no representation and the petitioner was directed to take steps within three days to issue fresh notice to the 3rd respondent. Again, on 01.04.2015, when the matter was posted, the counsel for the petitioner sought time and it was directed that substitute steps be taken on or before 08.04.2015. Till date no steps have been taken. Today, when the matter was called, there was no appearance for the petitioner. Writ petition would stand dismissed.
Sd/-
(K. VINOD CHANDRAN, JUDGE) jma //true copy// P.A to Judge