S K SHRIVASTAVA Vs. UCO BANK, THROUGH CHAIRMAN

JUDGEMENT

(1.) The petitioner has filed the present writ petition claiming for primarily the following relief:

(2.) The contention of the petitioner is that the petitioner was appointed as a Clerk-cum-Godown Keeper with the respondents on 10.09.1983. In due course of time he stood promoted on the post of Assistant Manager on 01.01.2000 and was further promoted as the Manager w.e.f. 26.04.2007. On 04.10.2010 vide Annexure P/1, the petitioner is said to have tendered his application seeking voluntarily retirement from service. As such the notice of retirement was a three months notice starting from 04.10.2010 and ending on 04.01.2011. The said resignation was put forth by the petitioner to the General Manager, Personnel Services at the Head Office of the respondents at Kolkata. However. The respondents did not act on the said resignation letter and the petitioner also continued in employment. Thereafter the petitioner again gave a reminder on 11.04.2011 (Annexure P/8) asking the respondents to take a decision on his voluntary retirement at the earliest permitting the petitioner to be relieved and finally the petitioner vide letter dated 14.05.2011 tendered another notice requesting the respondents to consider the petitioner to have discontinued his services w.e.f. 16.05.2011. Thereafter the petitioner has not attended his duties and the petitioner for all practical purposes appears to have worked from 10.09.1983 to 16.05.2011 and thereafter he has stopped reporting for duties.

(3.) The petitioner referred to the Bank (Employees) Pension Regulations, 1995 and relied upon clause 29(2), which for ready reference is reproduced herein under: