Kerala High Court
For Information Purpose Only vs Bank & Finance Accounts Holders' ... on 16 March, 2021
Bench: S.Manikumar, Shaji P.Chaly
WP(C) 9988/2015 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Tuesday,the 16th day of March 2021/25th Phalguna, 1942
For information purpose only
WP(C) No.9988/2015(S)
PETITIONER
1. BANK & FINANCE ACCOUNTS HOLDERS' WELFARE ASSOCIATION,
HAVING REGISTERED OFFICE AT B-20/C, JOSHY COLONY, IP EXTENSION, PATPAR
GANJ, DELHI-110 092, REGN. NO.DISTEAST/SOCIETY/960/2014,
REPRESENTED BY ITS NATIONAL COORDINATOR, AJAYAKUMAR T.,
S/O.LATE D. THANKAPPAN PILLAI, AGED 59 YEARS.
2. P.E. SHAJI, AGED 52 YEARS,
S/O.ESTHAPANOS, KERALA STATE SECRETARY, BANK &
FINANCE ACCOUNT HOLDERS' WELFARE ASSOCIATION,
HAVING REGISTERED OFFICE AT B-20/C, JOSHY COLONY,
IP EXTENSION, PATPAR GANJ, DELHI-110 092,
REGN. NO.DISTEAST/SOCIETY/960/2014 RESIDING AT
PADINJATTU PUTHAN PURAYIL HOUSE, KUTHUKUZHY P.O,
KOTHAMANGALAM, ERNAKULAM DISTRICT, PINCODE-686 691.
RESPONDENTS
1. UNION OF INDIA, REPRESENTED BY ITS SECRETARY,
MINISTRY OF FINANCE, NORTH BLOCK, RAFI MARG,
NEW DELHI-110 001.
2. THE RESERVE BANK OF INDIA, 16TH FLOOR,
CENTRAL OFFICE BUILDING, SHAHID BHAGAT SINGH MARG,
MUMBAI-400 001, REPRESENTED BY ITS GOVERNOR.
3. THE BANKING CODES AND STANDARD BOARD OF INDIA (BCSBI),
REPRESENTED BY ITS CHAIRMAN, C-7, RESERVE BANK OF INDIA BUILDING,
BANDRA-KURLA COMPLEX, MUMBAI-400 051, MAHARASHTRA.
4. THE CHAIRMAN, INDIAN BANKS' ASSOCIATION (IBA),
WORLD TRADE CENTER COMPLEX, CENTER-I, UNITS-1, 2 & 4,
6TH FLOOR, CUFFE PARADE, MUMBAI-400 005.
5. TELEPHONE REGULATORY AUTHORITY OF INDIA (TRAI),
MAHANAGAR DOOR SANCHAR BHAWAN NEAR (NEXT TO ZAKIR HUSSAIN COLLEGE),
JAWAHAR LAL NEHRU MARG (OLD MINTO ROAD), NEW DELHI-110 002,
REPRESENTED BY ITS CHAIRMAN.
6. THE CHAIRMAN-CUM-MANAGING DIRECTOR,
FEDERAL BANK LTD., BANK HOUSE, ALUVA,
ERNAKULAM, PINCODE-683 101.
7. THE CHAIRMAN-CUM-MANAGING DIRECTOR,
THE SOUTH INDIAN BANK LTD., TB ROAD,
MISSION QUARTERS, TRICHUR-680 001.
P.T.O.
WP(C) 9988/2015 2/4
For information purpose only
WP(C) 9988/2015 3/4
8. THE CHAIRMAN-CUM-MANAGING DIRECTOR,
AXIS BANK LTD., BOMBAY DYEING MILLS COMPOUND,
PANDURANG BUDHKAR MARG, WORLI, MUMBAI-400 025.
9. THE CHAIRMAN-CUM-MANAGING DIRECTOR,
HDFC BANK LTD., SENAPATI BAPAT MARG,
LOWER PAREL, MUMBAI-400 013.
10. THE CHAIRMAN-CUM-MANAGING DIRECTOR,
STATE BANK OF INDIA, PARLIAMENT STREET,
11. For information ,purpose only
NEW DELHI-110 001.
THE CHAIRMAN-CUM-MANAGING DIRECTOR
STATE BANK OF TRAVANCORE, TRIVANDRUM-695 001.
12. THE CHAIRMAN-CUM-MANAGING DIRECTOR,
PUNJAB NATIONAL BANK, 7, BHIKAJI CAMA PLACE,
NEW DELHI-110 022.
13. THE UNION OF INDIA, DEPARTMENT OF FINANCE,
NORTH BLOCK, RAFI MARG, NEW DELHI-110 001,
REPRESENTED BY ITS SECRETARY.
Writ Petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue an interim direction and direct 1st respondent, Reserve
Bank of India, to direct 3rd and 4th respondents to allow petitioner to
switch over from the BPLR system to BR system from the date of Exhibit P11
guidelines, during pendency of above Writ Petition (Civil).
This petition again coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this Court's order dated
01/03/2021 and upon hearing the arguments of SRI.PEEYUS A.KOTTAM, Advocate
for the petitioner, SRI.K.R.RAJKUMAR, CENTRAL GOVERNMENT COUNSEL for R1, R5
& R13, SRI.MILLU DANDAPANI, Advocate for R2, M/S.MOHAN JACOB GEORGE, P.V.
PARVATHY & REENA THOMAS, Advocates for R4 & R6, SRI.K.K. JOHN, STANDING
COUNSEL & SRI.ASISH K.JOHN, Advocate for R7, M/S. P. RADHAKRISHNAN & MADHU
RADHAKRISHNAN, Advocates for R8, SRI.T. RAJESH, STANDING COUNSEL for R9,
SRI.R.S. KALKURA, STANDING COUNSEL for R10 and of SRI.SANTHEEP ANKARATH,
Advocate for R12, the court passed the following:
P.T.O.
WP(C) 9988/2015 4/4
O R D E R
Except respondents 2 and 10, all other respondents have not filed respective counter affidavits. It is submitted at bar that respondent No.11 has merged with respondent No.10. Hence no separate counter affidavit is required.
For information purpose only Post after three weeks.
Other respondents to file their respective counter affidavits, if any, in the meanwhile.
16-03-2021 Sd/-
S.MANIKUMAR,CHIEF JUSTICE Sd/-
SHAJI P.CHALY,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR