REGENT COMPUTRONICS PVT. LTD.

TULSIRAM NATTHUJI SALMAKHE Appellant

V/S

GENERAL MANAGER, MAHARASHTRA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANK LTD., MUMBAI Respondents

Referred Judgements :-

BALRAM GUPTA VS. UNION OF INDIA [REFERRED TO]
POWER FINANCE CORPORATION LIMITED VS. PRAMOD KUMAR BHATIA [REFERRED TO]
J N SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. WING COMMANDER T PARTHASARATHY [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]

JUDGEMENT

(1.) RULE returnable forthwith. By consent of parties, heard finally.

(2.) THE short question that arises for consideration, in the present petition, is as to whether an employee can withdraw the notice for voluntary retirement, before it comes into effect, or before the expiry of the period stipulated in the notice for voluntary retirement.

(3.) THE facts in brief in the present petition are as under.

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TULSIRAM NATTHUJI SALMAKHE Vs. GENERAL MANAGER MAHARASHTRA STATE CO OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANK LIMITED MUMBAI

Referred Judgements :-

JUDGEMENT

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