Karnataka High Court
Mohan K Horahatti vs Syndicate Bank on 13 February, 2012
Author: N.K.Patil
Bench: N.K.Patil
IN THE HIGH ('OURT OF KARNATAKA
, CIRCUIT BENCH AT
I) I AR WAD
DATED THIS TIlE LV DAY OF FEBRUARY, 2012
:BEFORE
THE HON'BLE MR. JUSTICE N.K. PAT
IL
\kPiNo .1944 lof 2002
j
Between:
Mohan K. Horahatti,
Aged about 54 years,
S/o. Krishnaswam\.
Earlier working as Deput' Chief Off
icer,
An Officer in Middle Manaemen
t Grade
Scale 11, Syndicate Bank,
Zonal Office, Calcutta since
Compulsorily retired and
Residing at No.C 1 2o,
Shivagiri La\ out.
Opp. V. Block,
Vidh\ agiri,
Bagalkot 587 101
Bagalkot Dist.
Petitioner
(B\ Smt. Sindhu Potdar. Advocate-A
bsent)
And
Syndicate Bank,
A body constituted under the
Banking Companies (Acquisition
and Transfer of
Undertakings) Act. 1970.
Rep.b\ its General Manager (P).
Industrial Relations D
ivision,
Head Office,
Manipal 5761 l.
Udupi Dist,
Respondent
(B\ M/s. Sundarasw
amv, Ramdas & Anand
. Advocates)
This \V.P. is filed unde
r Article 226 nf the
Constitution of India.
with a prayer to quas
h the order
dated 3l.2.2002 pa
ssed by the Disciplin
ary Authority
vide Annexure-R an
d order dated 27.2
.2002 passed by
the Appellate Authorit
y vide Annexure-T,
and to direct
the respondent to re
instate him into the
services of the
Bank forthwith with
arrears of salary.
continuity of
service and all ot
her service benefit
s flowing from
quashing of the afor
esaid orders.
This W.P ..c oming
on for orders this
Court made the follo day, the
wing
:ORDER:
When this matter ha d come up for cons ideration before this Court on 7.6.2011. 22.6.2011 and on 16.8.2011 none ap peared for petitione r. Today also, when the matter is taken up for consid eration, neither the petitioner nor the counsel for th e petitioner is present. It shows that the are not diligent in prosecuting this case . Hence. this petitio n is liable to be dismissed for no n prosecution. Acc ordingl3. it is dismissed for non pr osecution.
Sdh JUDGE tsn*