PRAKASH RAMDAS KAMAT Vs. INDIA BANK

JUDGEMENT

(1.) The Petitioner is before this Court seeking for quashing of the sale certificate issued by the Authorized Officer of Indian Bank, APMC Road, Ranebennur dated 1.4.2009, vide Annexure-H.

(2.) The Petitioner was appointed as a Peon in Indian Bank in the year of 1976 and was promoted as a clerk in the year 1980, at that time he had obtained staff loan of Rs.3,00,000/- from the Indian Bank for construction of his house in Ranebennur with interest at the rate of 11.22% p.a., payable in 111 monthly instalments of Rs.2,700/- each, to be deducted from the salary of the Petitioner.

(3.) In the meanwhile, the Bank initiated disciplinary proceedings against the Petitioner and terminated his services. Being aggrieved by the same, the Petitioner had challenged the said order before this Court in Writ Petition No.31715/2002, wherein the said termination order was set aside and an order for reinstatement of services of the Petitioner was passed. Which was challenged by the Bank in Writ Appeal No.1546/2003, which came to be subsequently dismissed on 9.7.2009.