- (1.) Heard learned counsel for the parties.
(2.) The petitioner has made four fold prayers:-- "(i) for quashing a decision of the respondent-Bank dated 11.06.2011, Annexure-11, issued by the respondent No. 5, the Chief Manager, Circle Office, Punjab National Bank, district-Midnapur West (WB). (ii) He has also made a prayer for quashing the order of punishment of compulsory retirement dated 05.02.2010, Annexure-6, passed by the respondent No. 3, the General Manager-cum-Disciplinary Authority, HRD Department, New Delhi. (iii) He has also sought quashing of the Appellate Order dated 30.04.2010, Annexure-8 passed by the respondent No. 2, the Executive Director-cum-Appellate Authority, Punjab National Bank, Head Office, New Delhi. (iv) finally he has made a prayer for payment of all retirement benefits including pension and leave encashment to him as also other admissible dues."
(3.) It appears that impugned order dated 11.06.2011, Annexure-11 has been served to the petitioner on his address at Midnapur in the district of West Midnapur, West Bengal. The original order of punishment dated 05.02.2010, Annexure-6 has also been communicated to the petitioner while he was posted as Chief Manager, Circle Office, Midnapur, West Bengal. The Appellate Order dated 30.04.2010 has also been served upon the petitioner on his address at Midnapur in the district of West Midnapur, West Bengal. Apart from that the petitioner himself had approached the Calcutta High Court in W.P. No. 3354(w) of 2011 after imposition of penalty of compulsory retirement for direction upon the Bank for release of his post retiral dues, which was disposed of vide judgment dated 15.03.2011, which is at Annexure-9 to the writ petition. Therefore, each of these orders impugned have been passed or served by the respective authorities upon the petitioner within the territorial jurisdiction of West Bengal where he was posted or has residential address. Apart from that it also appears that the respondent-Bank themselves have preferred a review petition bearing review petition No. 182 of 2011 against the judgment dated 15.03.2011 passed in W.P. No. 3354(w) of 2011 before the Calcutta High Court, which is said to be pending. The petitioner, however, on passing of the impugned order at Annexure-11 pursuant to the direction passed in W.P. No. 3354(w) of 2011 by the Calcutta High Court, has chosen to invoke the jurisdiction of this Court.;