PARAS KHUTTAN Vs. GAIL (INDIA) LTD.

JUDGEMENT

(1.) By way of the present writ petition, Petitioner assails the letter dated 03.07.2020, whereby representation of the Petitioner dated 27.05.2020 seeking refund of Rs. 1,74,253/- was rejected and he was informed that since the Petitioner had failed to give the required notice before tendering resignation and the money sought to be recovered was paid in lieu of the two months' notice, he was not entitled to refund of the amount. A direction is also sought to Respondent No. 1 by way of mandamus to refund the said amount to the Petitioner along with interest @ 12% per annum with effect from 07.02.2020 till the date of payment.

(2.) The brief and relevant facts as set out in the petition are that Respondent No. 1 issued an Advertisement in October 2018 for appointment on various posts, including the post of Manager (Law) under a special recruitment drive. Petitioner being a law professional and while working in another Public Sector Undertaking, applied for the post of Manager (Law), in November 2018.

(3.) On 25.03.2019, the shortlisted candidates were called for interview for the post of Manager (Law) and the Petitioner successfully cleared the interview. An offer letter dated 30.07.2019 was sent to the Petitioner enclosing therewith the Terms and Conditions of the employment.