UMESH B MANGUESHKAR Vs. MANAGER UCO BANK

JUDGEMENT

(1.) THE petitioner seeks a mandamus directing the respondents to withdraw the communications dated 23. 1. 2001 and 31. 1. 2001 by which his application for voluntary retirement was accepted by the respondents for the time being. The salient features of the Voluntary Retirement Scheme were the employees desiring voluntary retirement had to apply in a prescribed form on or after 1. 1. 2001 but not beyond 31. 1. 2001. The competent authority to take a decision with regard to the acceptance or rejection of the applications of the employees after the last date of option i. e. 31. 01. 2001.

(2.) THE petitioner applied on 5. 1. 2001. On 23. 1. 2001 the respondent bank accepted the petitioner's application for voluntary retirement and communicated the acceptance of the petitioner's retirement subject to the two conditions which are not relevant. The petitioner was informed by letter dated 31. 01. 2001 that he will stand relieved from duties of the branch at the close of office hours w. e. f. 31. 1. 2001.

(3.) ON 16. 4. 2001 the Bank amended its Voluntary retirement Scheme and inter-alia permitted employees to withdraw from options of VRS where decisions of the competent authorities have not been communicated to the employees in any manner. The petitioner withdrew the application of VRS on 31. 1. 2001 which the bank has refused to consider. Hence this petition.