Karnataka High Court
Mr. Chinthaginajala Krishna vs The Zonal Manager on 2 March, 2023
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WP No. 14240 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF MARCH, 2023
BEFORE
THE HON'BLE MR JUSTICE E.S.INDIRESH
WRIT PETITION NO. 14240 OF 2022 (S-RES)
BETWEEN:
1. MR. CHINTHAGINAJALA KRISHNA,
S/O C. VENKATESH,
AGED ABOUT 35 YEARS,
RESIDING AT HOUSE NO. 3.45,
HUCHAKAYALAMADA VILLAGE,
PATHIKONA MANDAL,
KARNOOL, ANDHRA PRADESH-518 380.
...PETITIONER
(BY SRI. SUNIL KUMAR H.,ADVOCATE)
AND:
1. THE ZONAL MANAGER,
BANGALORE ZONE,
Digitally signed by
HR DEPARTMENT,
ARUN KUMAR M S
Location: High Court
BANK OF INDIA,
of Karnataka
NO.11, KG ROAD,
BANGALORE-560 009.
2. THE DEPUTY ZONAL MANAGER,
HR DEPARTMENT,
BANK OF INDIA,
NO.11, KG ROAD,
BANGALORE-560 009.
3. THE DIRECTOR,
INSTITUTE OF BANKING PERSONNEL SELECTION,
IBPS HOUSE,
90 FEET, DP ROAD,
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WP No. 14240 of 2022
OFF WESTERN EXPRESS HIGHWAY,
P.B. NO. 8587, KANDIVALI (E),
MUMBAI-400 101.
...RESPONDENTS
THIS W.P. FILED UNDER ARTICLE 226 AND 227 OF
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER THE REPRESENTATION OF THE
PETITIONER DTD.16.3.2022 AND PASS AN ORDER IN
ACCORDANCE WITH LAW VIDE ANNEXURE-A AND ETC.,
THIS PETITION, COMING ON FOR PELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard the learned counsel appearing for the parties. Respondent is served and remained absent.
2. The short question involved in this writ petition is with regard to consideration of representation dated 16.03.2022 (Annexure-A to the writ petition), made by the petitioner.
3. Having heard the learned counsel appearing for the petitioner, the grievance of the petitioner is that the respondent Authorities have not considered the claim of -3- WP No. 14240 of 2022 the petitioner that the petitioner is Orthopedically handicapped with 90% locomotive disability and further the petitioner has attended the Language Proficiency Test conducted by the respondent - Office and despite of the same, the case of the petitioner was not considered for the post claimed by the petitioner in the writ petition.
4. Taking into consideration the averments made in the writ petition is concerned, I am of the view that the respondent-Bank being an authority under Article 12 of the Constitution of India, duty bound to consider the representation made by the petitioner produced at Annexure-A dated 16.03.2022 within an outer limit of eight weeks from the date of receipt of certified copy of this order.
Accordingly, writ petition is disposed of.
SD/-
JUDGE VS