A.K.JAIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner Sh. A.K.Jain by means of this writ petition seeks the relief of grant of pension by the employer/respondent no.1/Punjab National Bank.

(2.) The facts of the present case are that the petitioner did not voluntarily retire because though he had initially applied for voluntary retirement, subsequently, as he had not completed 20 years of service and hence was not eligible for voluntary retirement, he resigned from the respondent no.1/bank in terms of the letter dated 14.6.1997. This letter reads as under:- <FRM>JUDGEMENT_1866_ILRDLH23_2013_1.html</FRM>

(3.) The law is now well settled that resignation by an employee results in forfeiture of the service as a result of which no pension can be granted. Reference in this regard can usefully be made to the recent judgment of the Supreme Court in the case of M.R.Prabhakar and Others Vs. Canara Bank and Others, 2012 9 SCC 671. Paras 11, 14 to 16 of this judgment are relevant, which read as under:-