UNION BANK OF INDIA Vs. V K SHARMA

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 24.7.2001.

(2.) Heard counsel for the parties and perused the record.

(3.) By means of the writ petition, the petitioner prayed for a mandamus directing the respondents to permit him to withdraw his notice of voluntary retirement and to allow him to continue in service with all consequential benefits.