RAJASEKHAR MANTHA,J. - (1.) Affidavit-in-opposition filed by the respondent Bank is kept on record.
(2.) The writ petitioner is aggrieved by non-payment of interest towards back wages for the period between 1st July, 2001 and 30th April, 2002. He has quantified an amount of Rs. 1,48,851/-. The claim for back wages arose for that period as he was not allowed to work by the respondent as he had made an application for voluntary retirement. The Writ Petitioner subsequently withdrew his application for voluntary retirement. The bank had not allowed him to withdraw such application for voluntary retirement. The writ petitioner's right withdraw his application for voluntary retirement came to be considered, and upheld, in W.P. 9472(W) of 2001 in a judgment and order dated 30th April, 2002 passed by this Court.
(3.) The writ petitioner, by the aforesaid order was directed to be reinstated in the bank and the period for which the writ petitioner was not allowed to work, was directed to be treated as on service for all intents and purposes, except for back wages. The writ petitioner preferred an appeal from the said order dated 30th April, 2002. The appeal was numbered in FMA 1890 of 2006.;