O P MISHRA Vs. BHARAT OVERSEAS BANK LTD

JUDGEMENT

(1.) IN W.P.No,28833/2003: Petitioner seeks writ of certiorarified mandamus to call for the records IN the letter IN Ref.No,21/955/97 dated 8th May 1997 rejectINg the letter of resignation quash the same and direct the Respondent to pay all termINal benefits by treatINg the Petitioner as havINg resigned from the services of the Respondent as of 02.05.1997. Prayer IN W.P.No,28834/2003: Petitioner seeks writ of certiorari to call for the records connected with the punishment order Ref.No,21.01.1998 dated 02.01.1998 passed by the 2nd Respondent, quash the same.) In W.P.No,28833/2003 Petitioner seeks writ of certiorarified mandamus to quash the order dated 08.05.1997 rejectINg the letter of resignation submitted by the Petitioner and directINg the Respondents to pay all termINal benefits by treatINg the Petitioner as havINg resigned from services of the Respondent. W.P.No,28834/2003 has been filed to quash the order of punishment dated 02.01.1998 passed by the Respondent.

(2.) BRIEF facts which led to the filing of the writ petitions are as follows:

(3.) BY the letter dated 01.02.1999 enclosing a blank receipt in full and final settlement of his dues the Petitioner had stated the Bank could appropriate the amount out of terminal benefits and that the balance amount be paid to him. Bank therefore had appropriated the amount equivalent to Bahts 1,99,450/- i.e. Rs.2,28,610/- from the Petitioner's terminal dues and informed the Petitioner of the same.