GREEVAS JOB PANAKKAL Vs. TRACO CABLE COMPANY LIMITED

JUDGEMENT

(1.) The Company Secretary of the 1st respondent-Traco Cable Company Limited has filed these writ petitions. The 1st respondent-Company is a State Public Sector Undertaking.

(2.) The petitioner joined the 1st respondent-Company as Company Secretary on 7/5/2012. The petitioner states that the Company started default in payment of salary from October, 2022 onwards. For a long period, salary was not paid. Therefore, the petitioner had no other go than to resign from the job. He submitted resignation on 18/3/2024 and requested to relieve him from service.

(3.) To the surprise of the petitioner, he received Ext.P2 note issued by the 2nd respondent-Managing Director stating that his case was placed before the 322nd Board meeting and the Board has rejected his resignation stating that it is unfair for the petitioner to leave the Organisation in its present critical financial position without proper substitute. The petitioner was directed to resume duties immediately.