S. RAJANNA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) In this writ petition, the petitioner is seeking a writ of mandamus declaring the action of the respondent No.2 in fixing the financial liability on the petitioner jointly along with others vide Proceedings No. VC/DA-136/2005/900, dtd. 17/2/2009 without conducting any enquiry and without following the procedure laid down under the A.P.Cooperative Societies Act, 1964 and in not releasing the registered sale deed bearing Document No.248/1992, dtd. 18/1/1992 to the petitioner even after repayment of the entire loan amount in respect of the Staff Housing Loan obtained by the petitioner, as illegal, arbitrary and without jurisdiction and consequently to set aside the same and release the sale deed and to pass such other order or orders in the interest of justice.

(2.) At the time of admission of the matter, on 3/12/2009, there was an interim stay of all other proceedings pursuant to the impugned orders dtd. 17/2/2009 and the stay has been extended from time to time.

(3.) Brief facts leading to the filing of the present writ petition are that the petitioner joined the respondent No.2 bank as Staff Assistant-cum-Assistant Cashier on 14/3/1987. The respondent No.2 dismissed the petitioner from service vide orders dtd. 13/7/2007, against which the petitioner filed a petition before the Labour Court-I, Hyderabad, under Sec. 2A (2) of the Industrial Disputes Act, 1947 vide I.D.No.23 of 2009. When the matter stood thus, the respondent No.2 issued proceedings dtd. 17/2/2009, fixing the financial liability of Rs.1,01,071.00 on the petitioner along with further financial liability of Rs.85,56,787.00 jointly along with others with applicable interest till the date of recovery. Challenging the same, the present writ petition has been filed.