INDERJIT BHANOT Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) ADMIT.

(2.) HEARD.

(3.) THE petitioner was an employee of the respondent, Punjab National Bank and offered to retire under the Punjab National Bank Employees Voluntary retirement Scheme, 2000 (hereinafter referred to as the "scheme") vide his letter dated 19-10-2000. However, the petitioner sent a letter dated 15-12-2000 withdrawing his offer of voluntary retirement dated 19-10-2000. Nonetheless, the respondent bank relieved the petitioner on 20-12-2000. The petitioner here seeks the relief of a mandamus directing the respondent to permit the petitioner to withdraw his notice of voluntary retirement. It may be mentioned here that another prayer for quashing a circular No. 1755 dated 29-9-2000 has not been pressed.