M. MARIMURUGAN Vs. CHAIRMAN & MANAGING DIRECTOR

JUDGEMENT

(1.) This present Writ Petition has been filed praying for issuance of a Writ of Mandamus, directing the 4th respondent to initiate appropriate action against the 8th respondent by invoking the Art. 338 of Constitution of India, based on the petitioner's representation, dated 10.11.2017.

(2.) The grievance of the petitioner is that he was working as a Manager (Agricultural) in Punjab National Bank, Palayamkottai. When at the time the petitioner was working in the Branch of Punjab National Bank, Punalkulam, he approached to meet the Circle Head Mrs. Latha, with his wife, who did not permit them to meet. So many grievances given by the petitioner was not redressed and in the meantime, again within four months, the petitioner had been transferred to Bikshandarkoil, Trichy and again on 4/11/2013, to Circle Office, Trichy. When at the time the petitioner was working in Trichy Circle Office, he has been deputed to Branch Offices of Tirunelveli, Periyasamiyapuram and Ambasamudram, for the purpose of processing the pending loan papers.

(3.) Though the work of the petitioner was appreciated by the higher officers, the Executive Director and Chairman and Managing Director, the Circle Head Mrs. Latha and her successor Mr.Dhamodharan, DGM, Circle Head did not encourage and also not permitted to meet them personally. When at the time of hearing the grievance, Mr.Damodaran, DGM, Circle Head, Trichy uttered filthy language and asked him 'to resign the job and also further uttered either you resign or your wife to resign and what for you need of child1.