JAY M VYAS Vs. CHAIRMAN

JUDGEMENT

(1.) HAVING regard to the fact that the petitioner has already resigned from the institution with effect from 31st December 2007, that the petitioner's resignation has been accepted by the management, and also as stated by Mr. A. D. Oza, learned advocate for the respondent-management, experience certificate has been issued by the management and the petitioner has also been asked by the management to collect his service book, we are of the view that this petition need not remain pending for the petitioner's claim regarding transfer of Provident Fund Account or withdrawal from Provident Fund Account and for his claim regarding increments on his completion of two years and arrears of salary on that count. We relegate the petitioner to approach the appropriate forum for the last grievance.

(2.) MR. Ramakrishnan for Ms. R. V. Acharya for the petitioner, however, submits that the experience certificate by the management is not in consonance with the spirit of settlement between the parties and that the service book is still lying with the management.

(3.) IN view of the above, we direct that if and when the petitioner approaches the respondents with the above two grievances, the respondents shall redress the same as expeditiously as possible and in any case within 15 (fifteen) days thereafter. In case the petitioner still has any grievance, it will be open to the petitioner to move this Court in case of difficulty.