CHANDRA DITYA NATH DAS Vs. NORTH BIHAR GRAMIN BANK, PRINCIPAL OFFICE, KALAMBAGH CHOUK, MUZAFFARPUR, THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel representing the respondent Bank.

(2.) Petitioner in the present case is an employee of the respondent Bank who, at one point of time, had been removed from service on the basis of a letter of resignation dated 23.11.2000 allegedly submitted by him. At the relevant time he was also subjected to a disciplinary proceeding by serving a memo of charge contained in HO/DAW/255/2K-01/115 dated 20.10.2000. The letter of resignation was accepted by the management of the Bank and the resignation was given effect to from 01.12.2000 which was communicated to the petitioner vide letter dated 24.11.2000 issued by the management of the Bank.

(3.) The petitioner, however, questioned the acceptance of his resignation and filed a Writ Application before this Court giving rise to CWJC No. 9690 of 2001. Since the prayers made in the Writ Application filed by the petitioner are relevant for purpose of adjudication of this case, those prayers are being reproduced hereunder for a ready reference:-