JAYAPRAKASH SHETTY Vs. UNION OF INDIA

JUDGEMENT

(1.) 2nd respondent Bank introduced a Scheme called "Vijaya Bank (employees) Voluntary Retirement Scheme, 2000 as per Circular No. 231 /2000 dated 23-11-2000 which is produced at Annexure- 'A'. Petitioner No. 8 who was working as clerical staff in second respondent Bank, submitted an application for voluntary retirement on 29-12-2000 which came to be accepted by the bank on 28-2-2001. There after wards the petitioner by letter/communication dated 9-4-2001 sought for withdrawal of the application submitted for voluntary retirement. However, the respondents had already accepted the application for voluntary retirement submitted by the petitioner on 29-12-2000 and intended to relieve the 8th petitioner on 30-4-2001. The fact remains that on 28-2-2001 an endorsement came to be issued to the 8th petitioner informing him that his application for voluntary retirement has been accepted and that he would be relieved of the services of the bank on 30-4-2001 and it is against this endorsement the 8th petitioner submitted an appeal to the Chairman and Managing Director of the Bank i.e., the third respondent seeking for setting aside the said endorsement issued by the competent authority and also permission to continue in service. The said appeal has not been disposed off and same is pending without being considered according to the petitioner.

(2.) Immediately there after wards 8th petitioner approached this Court by filing the present writ petition on 23-4-2001 and was granted an interim order on 24-4-2001 by virtue of which the 8th petitioner has continued in the service of the bank as on date.

(3.) The petitioner is now seeking the following reliefs in the present writ petition.