JOHN LOUIS ARAUJO Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Allahabad Bank is a Banking Company constituted under the provisions of the Banking Companies (Acquisition and Transfer of undertaking) Act, 1970. The petitioner joined the service of Allahabad Bank in the year 1956 much before it's nationalisation. The Bank of California, bombay Representative Office offered to the petitioner an assignment in that bank somewhere in the year 1987. The petitioner at that time was working as chief Manager of the respondent's international branch at Cuffe Parade, colaba, Mumbai. By his letter dated 2nd May, 1987, the petitioner communicated that he intended to go in for voluntary retirement with effect from 15.5.1987. He also indicated that his communication may be treated as his letter of resignation.

(2.) In response to his letter dated 2nd May, 1987, the petitioner was informed that the Head Office was not in a position to waive the requisite period of three months as required under the provisions of Clause 20 (2) of the allahabad Bank Officers' Service Regulation, 1979/1983. The petitioner was also informed that as he did not ask for prior permission to join the Bank of california and no permission can be granted to him at this stage.

(3.) The petitioner then on 18.5.1987 wrote a letter to the Assistant General Manager, Western Zonal office of the bank to recommend to the Head office to reconsider the petitioner's case as very special case and waive the notice period.