ANSHUMAN RATHORE Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Manish Kumar, learned counsel for the petitioner and Sri Lalit Shukla, learned counsel for the opposite parties.

(2.) By means of this petition, the petitioner has assailed the order dated 2.2.2018 passed by the appellate authority i.e. General Manager, N.B.G., Group-II, Bank of India, Gomti Nagar, Lucknow whereby appeal of the petitioner has been rejected. Learned counsel for the petitioner has also assailed the orders dated 18.11.2015 and 23.11.2015 whereby the resignation of the petitioner has been accepted, but copy thereof has not been provided to the petitioner, therefore, the petitioner has prayed that the aforesaid orders be summoned. It would be pertinent to indicate here that both the aforesaid orders i.e. 18.11.2015 and 23.11.2015 have not been enclosed with the counter affidavit.

(3.) The legal question for the consideration of this Court is as to whether the resignation of an officer of the Bank may be accepted prior to the mandatory period of three months and if the same is accepted prior to aforesaid period of three months, what would be the effect thereof.