LAWS(BOM)-2017-7-119

MRS. SHEROO SHAPURJI Vs. BANK OF INDIA

Decided On July 21, 2017
MRS. SHEROO SHAPURJI Appellant
V/S
BANK OF INDIA Respondents

JUDGEMENT

(1.) The petitioner worked with the respondent-bank for a period of 26 years from 1965 to 1991. On 3 rd May, 1991, the petitioner resigned from the services of the bank on account of ill-health. It would be material to reproduce the letter dated 25 th February, 1991 and the letter dated 15th/23rd April, 1991 in extenso. EXHIBIT "A" Bombay 25th February, 1991 The General Manager (Personnel), Bank of India, Head Office. Through : The Zonal Manager, Bombay South Zone. Dear Sir, In view of my weak health I have decided to resign from the services of the bank with effect from 25.5.1991.

(2.) I thank the Bank for the consideration it has shown me during my continued ill-health and difficult personal circumstances.

(3.) I have no liability towards the Bank. Thanking you, Yours faithfully, Sd/- (SHEROO S. SHAPURJI) OFFICER CUSTODIAN OF SECURITIES DEPARTMENT EXHIBIT "B" Bombay 15th / 23rd April, 1991 The General Manager (Personnel) Bank of India, Head Office. Through : The Zonal Manager, Bombay South Zone. ... Dear Sir, Please refer to my letter of resignation of February 25 th, 1991. Since then, because of ill-health, I have had to avail of five casuals duly supported by Doctor's certificates. My Doctor has advised me to retire from service as early as possible. His recommendation of 1 st April, 1991 is attached. Despite this, I have tried to pull on and attend to my duties but this is now becoming extremely difficult. Accordingly, I request the Bank to release me from service from 3rd May, 1991. Thanking you, Yours faithfully, sd/- (SHEROO S. SHAPURJI) OFFICER CUSTODIAN OF SECURITIES DEPARTMENT