RATTAN SINGH Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) THE facts are not in dispute.

(2.) PETITIONER was working as Special Assistant in the respondent Bank and was posted at Srinagar. The respondent -Bank issued a circular Memo No.7(f)86 of 2000 -2001 dated 2nd of Dec2000 called IOB Officers/Employees Voluntary Retirement Scheme -2000(here -in -after referred to as VRS). This Scheme was valid for a period of five weeks w.e.f. 15th of Dec2000 to 19th of Jan01. The petitioner applied under the VRS on 11th of Jan01, seeking voluntary retirement. The application of the petitioner for voluntary retirement was considered and the same was accepted vide its decision dt. 19th of Jan01, which decision was communicated to the Regional Office, Chandigarh on 22nd of Jan01. The petitioner moved an application on 29th of Jan01 to respondent No.4 whereby he withdrew his offer seeking voluntary retirement under the VRS. The said application of the petitioner was rejected and he was directed to be relieved w.e.f. 31st of Jan01. Through the medium of present writ petition, the petitioner is seeking quashment of orders dt. 22nd of Jan01 and 31st of Jan 01.

(3.) MR . A.V. Gupta, learned Senior Advocate, appearing on behalf of the petitioner submitted that the petitioner was to relinquish the charge on 31st of Jan01 and it was well before the aforesaid date, the petitioner had made a request to withdraw his offer of voluntary retirement, and therefore, the same could not be rejected by the respondents.