R.N. MADHAVA Vs. CANARA BANK

JUDGEMENT

(1.) Petitioner is a clerk of Canara Bank is before this Court seeking for the following prayers.

(2.) Petitioner joined the services of respondent Bank as a clerk. He has blemishless service records. Annexure A is a scheme providing to the employees in the matter of special voluntary retirement in terms of the Clauses contained therein. Petitioner though has worked for more than 24 years did not get even a single promotion. He has two children. In these circumstances he submitted an application to the respondent in terms of the scheme seeking voluntary retirement. Petitioner has filed a Writ Petition in this Court with regard to the denial of promotion to him WP No. 19777/86. The said petition was disposed on 20.1.93. A writ Appeal was filed in WA No. 367/93. The appellate Court allowed the appeal and remanded the matter to learned Single Judge for disposal of the same on merits. Thereafter, the learned Single Judge dismissed the petition on merits by an order dated 26.3.1999. Against which the petitioner filed a Writ appeal in WA No. 4170/99 which came to be dismissed on 26.5.2000. A Special leave petition No. 17041-42/00 was filed before the Apex Court. The same came to be dismissed on 30.10.2000. An interlocutory application was filed to recall the said order and restore the said petition. Supreme Court issued notice on the said application. Except these proceedings no other proceedings were pending at the instance of the petitioner at the time of his application.

(3.) Petitioner states that annexure B was issued by the respondent stating therein that his application is not considered on account of pending suit filed against the Bank. It was further stated that the matter would be revived and a final decision would be taken with regard to acceptance or otherwise of the application submitted by the petitioner however before 30.6.01. Subsequent to annexure B petitioner made a representation in terms of Annexure C, followed by another representation Annexure D. The bank interims of Annexure E declined his request in terms of this scheme, immediately as per Annexure F, petitioner sought for reconsidering the matter. In these circumstances petitioner is before this Court.