DATTARAM ATMARAM SAWANT Vs. VIDHARBHA KONKAN GRAMIN BANK

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The Respondent waives service. Taken up for disposal.

(2.) The question to be considered in this Petition is whether the Petitioners have lost their right to encash privilege leave because they resigned from the services of the Respondent--Bank.

(3.) Petitioner No.1, Dattaram Atmaram Sawant, and Petitioner No.2, Seema Dattaram Sawant, were employees of the Respondent-- Vidharbha Konkan Gramin Bank. Dattaram Sawant was appointed as an Assistant Manager on 8/12/1984. He worked with the Respondent - Bank for 30 years, 7 months, and 26 days. On 2/5/2015, he addressed a letter to the Respondent - Bank as resignation and advance notice of 90 days to relieve him from service from 2/8/2015. The Regional Manager, by letter dtd. 31/7/2015, accepted the resignation of Dattaram Sawant. On 9/3/2017, the Respondent-Bank issued an experience certificate to Dattaram Sawant for the period during which he worked with the Respondent- Bank as satisfactory.