T K KASHYAP Vs. UCO BANK

JUDGEMENT

(1.) The writ petition is filed with the following prayers:

(2.) In the nature of the order, we propose to pass in this case, we do not think it necessary to go into the merits of the case. Annexure P-5, representation is pending before the second respondent. The petitioner has pointed out all his grievances in Annexure P-5. The other grounds are also stated in the writ petition. Therefore, there will be a direction to the second respondent to look into Annexure P-5 and take appropriate action thereon in accordance with law, adverting to the submissions made in the representation and communicate the decision to the petitioner. The petitioner will immediately produce a copy of this judgment along with a copy of the writ petition before the second respondent. In case, the petitioner has not been relieved as on today and in case the substitute has not joined duty as on today, further proceedings of relieving the petitioner shall be deferred till the action is taken by the second respondent, as above.

(3.) The writ petition is disposed of, so also the pending applications, if any.