- (1.) Seeking a writ of mandamus to the respondents to permit him to rejoin service as a Scale III officer, to direct them to pay him full salary with effect from 1 -4-1993 and to grant him all ancillary and attendant benefits or in the alternative to direct the respondents to pay him compensation of Rs.20.00 lakhs, W.P.No.21796 of 1995 is filed by the petitioner herein.
(2.) When W.P.No.21796 of 1995 was pending on the file of this Court, the first respondent, in exercise of the powers conferred under Regulation 19(1) and (2) of the UCO Bank (Officers') Service Regulations, 1979, issued proceedings dated 24-11 -1995 retiring the petitioner from service with immediate effect and directed that he be paid an amount equivalent to three months substantive salary/pay and allowances last drawn by him. Seeking a writ of certiorari to quash the said proceedings dated 24-11 -1995 and consequently permit him to rejoin service as a Scale III officer, to pay him full salary with effect from 1-4-1993 and grant him all ancillary and attendant benefits or in the alternative to direct the respondents to pay him compensation of Rs.20.00 lakhs, the petitionerfiledW.P.No.28824 of 1995.
(3.) Facts, to the extent necessary, are that the petitioner, a graduate in commerce with C.A.I.I.B, was appointed as a clerk in the respondent bank on 20-7-1964. He was promoted to "D-Grade" officers cadre (Scale-l) on 1-12-1970 and thereafter as a 'C' Grade officer (Scale - II) on 1-4-1976. He was promoted as a Scale III officer on 1-7-1983. In 1986 he was appointed as an enquiry officer to enquire into the charges levelled against Sri S.S. Murthy who was then working as the Manager of the Sarojini Devi Road Branch, Secunderabad. On 18-6-1986, when the petitioner was returning home from off ice, acid was thrown on him which resulted in his face being completely disfigured and in loss of vision in both his eyes. Within an hour, the petitioner was rushed to Osmania General Hospital for treatment. For the next three years, till the end of September, 1989, the petitioner underwent 17 operations, necessitating his hospitalization for a period ranging between two to eight weeks each, time. These operations were largely plastic surgeries for correction of the disfigured eyelids, lips, nose, neck and different portions of the face. The petitioner's efforts to have his vision restored, getting advanced treatment at reputed medical institutions like Rajendra Prasad Eye Center of the All India Institute of Medical Sciences, New Delhi and the L.V. Prasad Eye Institute, Hyderabad were all in vain. The then Chairman and Managing Director of the 1st respondent - Bank visited the petitioner at his residence in the third week of August, 1986 to enquire about his health. The Officers' Association submitted several memoranda, to the Chief Executive Director of the bank, seeking special leave, full medical aid, compensation etc., to officers victimized on account of such incidents during the course of their duty.;