S GUNASEKAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE petitioners have brought forth these writ petitions, seeking to issue a writ of certiorari, to quash the charge memos dated 10. 3. 2007 and 7. 3. 2007 respectively issued by the respondent viz. the State Bank of india.

(2.) AFFIDAVITS filed in support of the writ petitions and counter affidavits are perused. The Court heard the learned counsel appearing on either side.

(3.) SINCE no appropriate measures were taken, the Union , in order to bring an end, pasted a poster, which reflected only the real factual situation. A notice was issued by the respondent-Bank on 19. 6. 2006, threatening to take proceedings for defamation. A suitable reply was given on 19. 7. 2006. A civil suit was filed by the respondent-Bank in C. S. No. 132 of 2007, claiming damages of Rs. 11. 0 lakhs. Though petition for interim injunction was filed, the same was not granted. SINCE no interim injunction was granted, being disturbed by the same, the respondent has issued charge memos on the petitioners on 10. 3. 2007 and 7. 3. 2007 respectively calling for their explanations. Under such circumstances, these writ petitions have been brought forth by the petitioners before this Court.