TEJ KRISHAN BHAT Vs. STATE AND ORS.

JUDGEMENT

(1.) Learned counsel for the respondents states that the objections already filed by him be permitted to be adopted as Counter. Ordered accordingly.

(2.) Prayer in the instant writ petition is for quashing order (Annexure-E) bearing No. R-III/HR/GKS/1183 dated 20.01.2012 passed by respondent No. 2 as also for the issuance of a writ, order or direction in the nature of mandamus directing the respondents to allow the petitioner to mark his attendance and to pay the petitioner unpaid salary w.e.f. January, 2012 and also to pay the future salary on month to month basis.

(3.) Brief facts of the case leading to the filing of the instant writ petition are that vide order (Annexure-E) dated 20.01.2012, the petitioner was issued a notice dated 20.01.2012 with regard to his unauthorized absence from duty w.e.f. 01.02.2011 and mentioning therein that despite notice, he had failed to report for duty even after expiry of time granted, therefore, it was deemed that he had voluntarily retired from service w.e.f. 01.02.2011. In the aforementioned background, the petitioner was called upon to pay to the Bank within 15 days of the date of notice, 14 days/one month's pay and allowance in lieu of notice, failing which the Bank would be constrained to file a suit for recovery of the same without prejudice to its right to set of the same against terminal dues and any other amount that may be due to him towards satisfaction of the amount, he was required to pay to the Bank.