R.ANBAZHAGAN Vs. THE CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Challenge in this appeal is to an order, made in W.P.(MD) No. 125 of 2015, dated 09.03.2015, by which, the Writ Court, while setting aside the order, dated 04.09.2014, of the Regional Manager, Central Bank of India, Madurai, 1st respondent herein, has declined to interfere with the order, dated 16.03.2012 of the Assistant General Manager, Central Bank of India, Madurai, 2nd respondent herein. Consequently, the petitioner has sought for a direction to the respondents to include his name in the panel of valuers.

(2.) Vide order, dated 16.03.2012, name of the appellant has been deleted from Bank's existing panel of valuers. Central Bank of India, Madurai, desired not to provide any valuation reports of its customers, to the appellant. Vide proceedings, dated 04.09.2014, for lack of professionalism, the appellant has been blacklisted from Bank's panel of valuers.

(3.) Before the Writ Court, contentions have been raised by the appellant that he was only a valuer and he is not excepted to ascertain the ownership of the property. He was not given any details, regarding ownership. The Bank has not given any valid reason for deletion of his name. He has discharged his duties from 07.08.2004, as an empanelled valuer, ascertaining the value of the building, physical features and market value of the property, but not the title or ownership of the said building. Contentions have been raised that principles of natural justice was not followed. Though he had given a detailed representation on 16.09.2014, to include his name in the list of panel valuers, the same was not considered, nor any reply was given.