GANAPATHY SUBRAMANIAM J Vs. CANARA BANK

JUDGEMENT

(1.) IN these matters, the subject-matter involved as well as the respondents are common, both these writ petitions were taken up together and are disposed of by this common order with the consent of the parties concerned.

(2.) INVOKING Article 226 of the Constitution of India, the petitioners herein have filed the present writ petitions seeking for a writ of mandamus to forbear the respondents from any deductions from the petitioner's salary for May 8 1992, May 9, 1992, May 10, 1992, May 15, 1992 and May 16, 1992 (in Writ Petition No. 7794 of 1992) and for May 16, 1992 (in W. P No. 7795 of 1992) on the principle of "no work no pay" from the salary payable to the petitioners for the month of May 1992 or for subsequent months.

(3.) IN support of these writ petitions, the petitioners herein have filed separate affidavits wherein they have narrated all the facts and circumstances that forced them to file the present writ petitions and requested this Court to allow the writ petitions as prayed for. Per contra, on behalf of the respondents separate counter-affidavits have been filed rebutting all the material allegations levelled against them one after the other and ultimately they have requested this Court to dismiss these writ petitions for want of merits.