SANJAY SRIVASTAVA Vs. PUNJAB NATIONAL BANK NEW DELHI

JUDGEMENT

(1.) Heard Sri Amrendra Nath Tripathi, learned counsel for the petitioners, Sri D.K. Pathak, learned Senior Advocate assisted by Sri Mayank Pathak, learned counsel for respondent No.1, Sri Prashant Kumar, learned counsel appearing for respondents No.2 to 4 and the learned Standing Counsel on the question of maintainability of the petition against the Punjab National Bank Institute of Information Technology (hereinafter referred to as "Society") i.e. respondent No.2 to 4 in the writ petition.

(2.) By means of the present petition, the petitioners have prayed for quashing of the order dated 3.5.2019, a copy of which is Annexure-1 to the writ petition and the consequential impugned termination notices dated 31.7.2019, copies of which are cumulatively annexed as Annexure-2 to the writ petition. Further prayer is for a mandamus commanding and directing the respondents to allow the petitioners to work and pay them salary.

(3.) Annexure 1 dated 3.5.2019 are the minutes of the 33rd meeting of the Governing Body held on 3.5.2019 of the Society for closure of the operations of the Society and for termination of the services of the employees on the roll of the Society after following the required legal process. The orders/notices dated 31.7.2019 have been issued by the Director of the Society by which the petitioners have been given a notice of closure of operation of the Society and have been informed that after three months of the notice, the services of the petitioners shall stand ceased on 31.10.2019.