Madras HC Dismisses Bank Officers’ 6.5% Allowance Plea For Non-Prosecution After Association Misses Two Hearings

The petitioner, All India Bank Officers Association, filed a writ petition under Article 226 seeking a mandamus directing specified banks to pay officer employees an additional allowance of 6.5% of basic pay, retrospectively from 1 November 2007

When the matter was listed on 28 October 2026, there was no appearance for the petitioner, and the Court directed that it be listed for dismissal. There was again no appearance when the matter was called the following day

The judgment identifies no specific statute, precedent, or substantive legal doctrine as the basis for its decision. Although the petition was brought under Article 226, the Court did not address the merits of the requested writ.

The procedural basis stated was that, given the petitioner’s consecutive non-appearance and the absence of progress, there was no useful purpose in keeping the petition pending

The Court had directed the matter to be listed for dismissal after the petitioner failed to appear on 28 October 2026. With no appearance on the next hearing date either, the Court concluded that the petition could not usefully remain pending without progress

dismissed it for non-prosecution, without considering the substantive claim for additional allowance

It made no order as to costs and closed the connected miscellaneous petition