ANDHRA BANK HYDERABAD Vs. V VISHNU VARDHAN REDDY

JUDGEMENT

(1.) ARISING out of the common order in Writ Petition nos. 23410 of 2005 and 16996 of 2007, these two appeals commend disposition to a conjoined adjudication.

(2.) THE Andhra Bank, the respondent in the two writ petitions, is the appellant in both the appeals. The issue arises out of the action of the first respondent/writ petitioner (hereinafter referred to as 'the Officer') in seeking voluntary retirement from the service of the Andhra Bank (for brevity, 'the Bank')and his subsequent action in withdrawing therefrom.

(3.) THE officer joined the service of the Bank in the year 1977 as a Rural Credit officer in Middle Management Grade-II scale. In the year 2003 he was working as an Assistant General Manager of the Bank at its Bhubaneswar Branch and sought transfer to Hyderabad. Upon his request, he was retained at Hyderabad for four months under the proceedings dated 2. 1. 2004 and was transferred to Delhi under the proceedings dated 3. 4. 2004. The Bank refused to accept the request of the officer to be retained further at Hyderabad. It was then that the officer submitted his application dated 12. 4. 2004 seeking voluntary retirement from service under the provisions of the Bank's Pension Regulations. He requested the Bank to relieve him from service as per the Rules in force treating the said application as three months notice. The officer did not cite any reasons as to why he was seeking voluntary retirement.