V PALANIVEL Vs. MANAGER KURAVAPULAM BRANCH CANARA BANK

JUDGEMENT

(1.) The Petitioner has filed the instant Writ of Certiorarified Mandamus praying for an issuance of order by this Court in calling for the records pertaining to the order of the Respondent Kurav Jewel App 2012, dated 10.06.2012 received by the Petitioner on 19.06.2012 and quash the same. Also, the Petitioner has sought for passing an order by this Court in directing the Respondent/Bank to consider the Petitioner's Representation dated 10.07.2012.

(2.) According to the Petitioner, he was a jewel loan appraiser in the Respondent/Bank since 20.02.1988. The Respondent/Bank paid him commission for the service rendered by him. The jewel loan commission was paid to him at Rs.5/- for every Rs.1000/- loan advanced by the Bank. He earned Rs.12,000/- to Rs.15,000/- per month.

(3.) The stand of the Petitioner is that he was suffering from renal disorder and took treatment for the same in Madurai for the past 3 years and spent nearly Rs.2 lakhs for the treatment. Further, he has to spend Rs.26,999/- for every month towards medical expenses inclusive of dialysis.