RAMAMURTHY N. Vs. CHIEF PERSONNEL MANAGER, THE DIVISIONAL CONTROLLER AND THE DEPOT MANAGER, KARNATAKA STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) WRIT petitioner had been selected and appointed as accounts supervisor by the respondent -corporation pursuant to an employment notification and selection on merits as per the appointment order dated 8 -10 -2010. Writ petitioner had been appointed as a person falling under the category of physically handicapped. At the time of joining service, petitioner had executed an indemnity bond undertaking to serve the corporation for a minimum period of three years and in case petitioner should leave the organization before the expiry of three years, he was to compensated the corporation in a sum of Rs. 50,000/ - etc.

(2.) PETITIONER , it appears, after serving for two months and having received a monthly salary of Rs. 3,000/ -, was compelled to resign from the job, as he was able to secure the job of a teacher and having found it to be more conducive for his physical condition. Resignation was tendered on 23 -11 -2010 and the same having been accepted on the same day, the petitioner was relieved with a condition to workout the indemnity bond and the petitioner was asked to deposit a sum of Rs. 50,000/ - and the petitioner deposited the amount through a cheque and thereafter his original testimonials which were surrendered with the respondent were released.

(3.) AGGRIEVED by this endorsement, the present writ petition seeking for the following relief: i) Issue a writ or order in the nature of writ or certiorari quashing the endorsement bearing No. karasa/kk/nemaka R3/1564/11 -12 dated 5.1.2012 as contained under Annexure -A; ii) Direct the respondents to refund Rs. 50,000/ - with interest at 9% p.a. from the date of deposit till date of payment; iii) Pass such other order as to cost as this Hon'ble Court deems fit under the facts of this case, in the interest of justice and equity.