GURCHARAN SINGH Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) By this writ petition filed under Art. 226 of the Constitution of India, petitioner seeks the relief that respondent/Bank/erstwhile employer, be directed to release the entire terminal benefits pursuant to petitioner's VRS application being accepted on 28.2.2001, and that petitioner be also paid interest for delayed payment. Also, directions are sought that the respondent/Bank should not make certain illegal deductions as stated in para 18 of the writ petition.

(2.) It is an undisputed position that the petitioner applied for VRS under the 2000 VRS Scheme of the respondent/Bank and the same was accepted only conditionally by the respondent/Bank vide its letter dated 28.2.2001. The reason for only conditionally accepting the VRS application of the petitioner was that against the petitioner two departmental proceedings were said to be pending. Petitioner challenged the conditional acceptance, but the appeal filed by the petitioner was rejected by the Chairman and Managing Director (CMD) of the respondent/Bank on 27.4.2001.

(3.) However, petitioner did not challenge this order dated 27.4.2001 in any judicial proceeding accepting the finality of the order dated 27.4.2001. Once there is finality to the order dated 27.4.2001 there is also finality to the order of conditional acceptance of VRS by the respondent/Bank vide its letter dated 28.2.2001 i.e petitioner can thus only be paid his terminal dues in terms of the VRS Scheme on conclusion of the departmental proceedings pending against the petitioner.