Karnataka High Court
Sri H N Suryanarayana vs Canara Bank on 20 July, 2012
Bench: Chief Justice, S.N.Satyanarayana
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 20TH DAY OF JULY 2012
PRESENT
THE HON'BLE MR.VIKRAMAJIT SEN, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA
REVIEW PETITION No.103/2012
In
Writ Appeal No.324/2007
BETWEEN:
SRI H.N.SURYANARAYANA
S/O.SRI H.S.NAGARAJA RAO
AGED ABOUT 55 YEARS
WORKING AT CLERK AT CANARA BANK
YEDUR 577 246, HOSANAGARA TALUK
SHIMOGA DISTRICT. ... PETITIONER
(BY SRI A.KESHAVA BHAT,ADV..)
AND:
1. CANARA BANK
HEAD OFFICE, BY ITS
GENERAL MANAGER
I.R.SECTION, J.C.ROAD
BANGALORE 560 002.
2. THE DEPUTY GENERAL MANAGER
CANARA BANK, STAFF SECTION (W)
CIRCLE OFFICE, BALMATTA ROAD
MANGALORE 575 001. ... RESPONDENTS
THIS REVIEW PETITION FILED UNDER ORDER 47 RULE 1
OF CPC, PRAYING FOR REVIEW THE ORDER DATED 24-10-2011
PASSED IN WA NO.324/2007 ON THE FILE OF THE HON'BLE
HIGH COURT OF KARNATAKA, BANGALORE.
2
THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:
ORDER
VIKRAMJIT SEN,CJ (Oral):
This Review Petition has been filed after the applicant was unsuccessful before the Hon'ble Supreme Court in the Special Leave Petition.
2. We have heard this matter in great detail. The question in short is whether, the applicant belongs to `Maleru' community which is a 'Scheduled Tribe' or to the `Maaleru' community which, in the Judgment in question has been held to be a sub-sect of 'Brahmin' community. The finding is that, the applicant belongs to 'Maaleru' community and is therefore, not entitled to claim ST status. We continue to hold this opinion. There is no error apparent on the face of the Judgment.
3. Dismissed.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE Sk/-