K N NAUHRIA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This order shall dispose of Civil Misc. as well as the main writ petition. The petitioner has attached a letter from the Zonal Office of the State Bank of India, Sector 17, Chandigarh dated 20th May, 1993 informing the petitioner, with reference to his letter dated 18th April, 1993 seeking voluntary retirement from the service of the bank, that disciplinary proceedings against him relating to Bagha Purana branch have been finalised and he has been inflicted penalty of 'Censure'. Further it is mentioned that the matter was being taken up with the appropriate authority for seeking their approval for acceptance of the petitioner's request for voluntary retirement. The Appropriate Authority to grant approval to the acceptance of the request for voluntary retirement is the Executive Committee, Central Board, State Bank of India.

(2.) The petitioner had put in his papers for voluntary retirement as far as back on 18th April, 1990 and even a letter was addressed to him on 20th May, 1993 that the matter is being taken up with the appropriate authority for seeking their approval for acceptance of the request for voluntary retirement. Since the disciplinary proceedings against the petitioner also stand finalised, I do not see any reason why the matter regarding voluntary retirement cannot be decided expeditiously especially in view of the letter addressed to the petitioner on 20th May, 1993.

(3.) Considering the above facts, the Appropriate Authority i.e. the Executive Committee, Central Board, State Bank of India is directed to take final decision on the matter regarding petitioner's voluntary retirement within one month of the receipt of a copy of this order from this Court or certified copy of the order from the petitioner. With the above directions, this writ petition stands disposed of. Ordered accordingly.