REGENT COMPUTRONICS PVT. LTD.

RATTAN SINGH Appellant

V/S

INDIAN OVERSEAS BANK Respondents

Referred Judgements :-

POWEL V. LEE [REFERRED TO]
STATE BANK OF PATIALA V. RAMESH CHANDER KANOJI AND OTHERS [REFERRED TO]
HARIDWAR SINGH VS. BAGUN SUMBRUI [REFERRED TO]
J N SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
NORTH ZONE CULTURAL CENTRE VS. VEDPATHI DINESH KUMAR [REFERRED TO]
PUNJAB NATIONAL BANK VS. VIRENDER KUMAR GOEL [REFERRED TO]
PUNJAB AND SIND BANK VS. MOHINDER PAL SINGH [REFERRED TO]
KERALA FINANCIAL CORPORATION VS. VINCENT PAUL [REFERRED TO]
STATE OF HARYANA VS. MALIK TRADERS [REFERRED TO]
U.P. AVAS EVAM VS. OM PRAKASH SHARMA [REFERRED TO]

JUDGEMENT

(1.) Rattan Singh, an employee of Indian Overseas Bankrespondent has preferred the instant appeal under Clause 12 of the Letters Patent challenging the view taken by the Writ Court rejecting his claim made in SWP No.1608/2001 vide judgment and order dated 01.11.2006. The question considered by the learned Writ Court is whether the appellant has successfully withdrew his offer of opting for Voluntary Retirement Scheme.

(2.) Facts which have remained undisputed are as under:-

(3.) The writ petitioner-appellant challenged order dated 22.01.2001 and 31.01.2001 passed by the respondent Bank before the Writ Court. The learned Single Judge after referring to various features of VRS-2000 Scheme posed the following question for determination:-

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RATTAN SINGH Vs. INDIAN OVERSEAS BANK

Referred Judgements :-

JUDGEMENT

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