G KARUNANIDHI Vs. CHIEF MANAGER/AUTHORISED OFFICER

JUDGEMENT

(1.) THE petitioner by invoking the extraordinary supervisory jurisdiction of this Court has prayed for issuance of a writ of prohibition prohibiting the Chief Manager/Authorised Officer, Indian Bank Circle Office, the first respondent herein from invoking the provisions of the SARFAESI Act, 2002 in respect of the petitioner's staff housing loan in pursuance of the notice dated 20.8.2010 of the first respondent under Section 13(2) of the SARFAESI Act.

(2.) THE pleaded case in the affidavit read as under: THE petitioner joined the services of the Indian Bank in the year 1974 and was posted as Branch Manager of the Kotturpuram branch from 8.7.1993 to 31.3.1996. THE petitioner thereafter joined as Senior Manager, Marketing Department at the head office of the respondent bank.

(3.) THE case of the petitioner is that the petitioner was denied the opportunity to scrutinize the files and documents in the Zonal office and head office. THE protest of the petitioner against continuing departmental enquiry was not accepted and enquiry officer proceeded with the enquiry and submitted his report holding that the petitioner guilty of some of the charges. THE petitioner submitted objection to the findings of the enquiry officer. THE disciplinary authority concurred with the enquiry officer and by order dated 21.12.1999 imposed a punishment of compulsory retirement. THE appeal filed against the order of punishment was also dismissed on 29.02.2000.