VINOD KHANNA Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) The petitioner had taken voluntary retirement from the respondent bank on 15th January, 2001. The present writ petition was filed on 30th January, 2006 after five years of his retirement with the following two prayers:-

(2.) Learned counsel for the respondent has placed on record a receipt dated 15th January, 2001 signed by the petitioner which goes to show that he was paid a sum of Rs. 1,81,920.80/- towards leave encashment. In this view of the matter, there is no merit in the submission that the petitioner has not been paid one month's salary by way of leave encashment.

(3.) As regards the second grievance, it is submitted that this facility was not available to those employees of the Bank who opted for voluntary retirement scheme. Reference in this regard has been made to a circular dated 15th December, 2000 annexed as 'Annexure P-2' to the writ petition. A perusal of this annexure supports what has been stated by the learned counsel for the respondent.