P K MITTAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THIS matter is at the show cause stage but since the entire counter-affidavit has been filed and the facts are not in dispute, the writ petition itself is being disposed of. The petitioner herein has challenged an order dated 7th February, 1986 which reads as under;

(2.) THE case of the petitioner is that the petitioner was a permanent employee of the respondent bank and had sent a communication dated 21st January, 1986, Annexure' 'a' which reads as under:

(3.) FURTHER case of the petitioner is that when his resignation letter was sent by him which was effective from 30th June, 1986, the Deputy general Manager who was the Competent authority under the Punjab National Bank (Officers) Service Regulations, 1979 directed that it may be accepted with effect from 30th june, 1986. Instead of that order being communicated, the aforesaid order dated 7th february, 1986 was communicated.