Madras High Court
The General Secretary vs The Chairman on 31 August, 2021
Author: M.S.Ramesh
Bench: M.S. Ramesh
W.P.No.17895 of 2021
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED: 31.08.2021
CORAM:
THE HONOURABLE MR. JUSTICE M.S. RAMESH
W.P.No.17895 of 2021
and
W.M.P.Nos.19103 & 19104 of 2021
The General Secretary,
Tamil Nadu Grama Bank
Officers Association,
Regn. No.463/VDR,
3/12, M.K.Nagar,
Seelanaickenpatti,
Salem - 636 201. ...Petitioner
Vs
1.The Chairman,
Tamil Nadu Grama Bank,
Head Office, Yercaud Road,
Hasthampatti,
Salem - 7.
2.The General Manager (Admin),
Tamil Nadu Grama Bank,
Head Office, Yercaud Road,
Hasthampatti,
Salem - 7.
3.Tamil Nadu Grama Bank
Officers Association (TNGBOO),
Represented by its General Secretary,
1/5
https://www.mhc.tn.gov.in/judis/
W.P.No.17895 of 2021
Karimangalam,
Krishnagiri District - 635 111.
4.Tamil Nadu Grama Bank Officers
Association/Unit,
Tamil Nadu Grama Bank,
Regional Office,
Villupuram - 605 602. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Certiorari calling for the records in the web-portal
of the 1st respondent depicting the 3rd and 4th respondents as a beneficiary
for Check-Off facility extended by the 1st respondent Bank and quash the
same.
For Petitioner : Ms.D.Geetha
ORDER
The petitioner is aggrieved against the information revealed in the web portal of the first respondent, whereby, the third and fourth respondents have been shown as beneficiaries for check-off facility extended by the first respondent-bank.
2. According to the petitioner, the check-off system can be allowed only to Trade Unions registered under the Trade Unions Act, like the 2/5 https://www.mhc.tn.gov.in/judis/ W.P.No.17895 of 2021 petitioner herein and therefore, the third and fourth respondents cannot claim such a benefit. In this connection, the petitioner had also made representations to the respondents on 21.01.2020 and 10.08.2020.
3. When such representations have not been considered by the concerned banks, this Court would not be justified in stepping into the shoes of the banks and render a factual finding. On the other hand, if those banks are directed to consider the petitioner's representations, which has already been addressed to them through the aforesaid representations, the ends of justice could be secured.
4. In the light of the above observations, there shall be a direction second respondent herein to consider the petitioner's representations dated 21.01.2020 and 10.08.2020, within a period of 6 weeks from the date of receipt of a copy of this order. Accordingly, the Writ Petition stands disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
31.08.2021 Index:Yes/No 3/5 https://www.mhc.tn.gov.in/judis/ W.P.No.17895 of 2021 Speaking order/Non-speaking order hvk 4/5 https://www.mhc.tn.gov.in/judis/ W.P.No.17895 of 2021 M.S.RAMESH,J.
hvk To
1.The Chairman, Tamil Nadu Grama Bank, Head Office, Yercaud Road, Hasthampatti, Salem - 7.
2.The General Manager (Admin), Tamil Nadu Grama Bank, Head Office, Yercaud Road, Hasthampatti, Salem - 7.
3.The General Secretary, Tamil Nadu Grama Bank Officers Association (TNGBOO), Karimangalam, Krishnagiri District - 635 111.
4.Tamil Nadu Grama Bank Officers Association/Unit, Tamil Nadu Grama Bank, Regional Office, Villupuram - 605 602.
W.P.No.17895 of 2021
31.08.2021 5/5 https://www.mhc.tn.gov.in/judis/