V. INDIRA NAWADA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Writ Petition had been filed in the nature of a Certiorarified Mandamus calling for the records of Respondent Nos.2 & 4, Assistant General Manager (PPG), State Bank of India, Local Head Office at Chennai and the Chief Bank Manager/Regional Manager, State Bank of India at Kancheepuram, with respect to a letter, which is impugned in the present Writ Petition bearing No. Staff/Award, dtd. 7/12/2011, which was issued by the Fourth Respondent, whereby, the Fourth Respondent had accepted the resignation of the Petitioner and had relived her from service with retrospective effect after about five years and also letter No. LHO/CHE/PPG, dtd. 29/9/2015, which is also impugned in the Writ Petition and was issued by the Second Respondent, Assistant General Manager (PPG), State Bank of India, Local Head Officer at Chennai, by which letter, the said Second Respondent rejected the claim of the Petitioner for pension benefits and to quash both the aforementioned letters.

(2.) The Writ Petition had been filed by V. Indira Nawada, who had originally been appointed as Clerk cum Cashier on 11/7/1985 by the Respondents/State Bank of India and had been posted at HAL, Bangalore Branch. She had subsequently worked in other branches at Thirukazhukunram, Kalpakkam and finally at Kancheepuram as Senior Assistant. In her affidavit, she claimed that she had worked till August, 2006. During the pendency of Writ Petition, unfortunately, she died and her legal heirs have been substituted to prosecute the Writ Petition further by an order in W.M.P. No.16466 of 2023, dtd. 7/7/2023. Reference to 'Petitioner' in the course of this order would only be to the Writ Petition, V. Indira Nawada and not the impleaded Petitioners.

(3.) In the Writ Petition, it had been filed claimed by the Petitioner that she had suffered acute hypothyroid and spondylitis from September, 2003 and had to undergo prolonged medical treatment. She stated that she had been taking medical treatment for the ailment. She was not able to attend to the banks duties on a regular basis. She claimed that she had attended duty till 22/8/2006 and had received salary till then. She also claimed that there were some leave credit in her account. Finally, she had given a notice of resignation on 6/1/2007.