P ARUMUGAM Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) The writ petition is directed against the order of the first Respondent dated 22.10.2007, confirming the order of compulsory retirement passed against the Petitioner by the second Respondent dated 17.7.2007.

(2.) 2.1. The Petitioner was serving as a Manger in the Service Branch of the State Bank of Mysore, Chennai, under the control of Respondents 4 and 5 at the time when the impugned order of compulsory retirement was passed against him as a punishment.

(3.) 3.1. In the counter affidavit filed by Respondents 1 to 4, 6, 7, 10 and 11, a preliminary objection has been raised about the jurisdiction of this Court on the ground that the enquiry relating to certain acts of misconduct on the part of the Petitioner was conducted at Bangalore and if at all the Petitioner is aggrieved, he can only approach the High Court of Karnataka.