MUKUL SHRIVASTAVA Vs. CHAIRMAN PUNJAB AND SINDH BANK

JUDGEMENT

(1.) The petitioner was employed as Clerk-cum-Cashier at the Satna branch of the respondent Punjab and Sindh Bank. By this petition under Article 226 of the Constitution of India, the petitioner claims that he had withdrawn the resignation tendered by him before it was accepted by the bank and, therefore, he should be granted relief of reinstatement with back wages in service.

(2.) It is necessary to examine the terms and conditions under which the petitioner was appointed, the circumstances leading to his resignation and the action of the bank in response to the notice of resignation.

(3.) The petitioner was employed in the year 1983 as Clerk-cum-Cashier in Punjab and Sindh Bank. While in service, he applied for the post of Mining Inspector under the State Government. He was selected for the post and thereafter on 8-6-1988 he gave a notice of abandonment of service. (Annexure-R/1) and the contents of the said notice are as follows :