MS V R SHENBAGALAKSHMI Vs. SENIOR MANAGER, PUNJAB NATIONAL BANK; REGIONAL MANAGER, PUBJAB NATIONAL BANK, REGIONAL OFFICE AND ZONAL MANAGER, PUBJAB NATIONAL BANK, ZONAL OFFICE

JUDGEMENT

(1.) The appellant is the writ petitioner and she challenged the order of the second respondent dated 19.8.1996, wherein it has been stated that she deemed to have voluntarily retired from service from 14.8.1996, on the expiry of the notice period, under the provisions of Bipartite Settlement dated 27.05.1989, by filing a writ petition. The writ petition was dismissed and aggrieved by the same, the present writ appeal is filed.

(2.) The facts as culled out from the affidavit filed in support of the writ petition and the counter affidavit are as follows:

(3.) The appellant became sick and consequently she was forced to apply Leave on Medical Certificate on 13.9.1995 for a period of 30 days. The appellant's father was suffering due to stomach pain and he was operated for chronic peptic ulcer. In the year 1995, the appellant's father was diagnosed malignant growth in the chest, for which, he had to take treatment at Chennai. The appellant's father in spite of such a serious health problem, used to visit the appellant at Chidambaram, which also aggravated his health problem.