VIDYA ANANT Vs. ASSISTANT GENERAL MANAGER
LAWS(CHH)-2021-3-29
HIGH COURT OF CHHATTISGARH
Decided on March 09,2021

Vidya Anant Appellant
VERSUS
ASSISTANT GENERAL MANAGER Respondents




JUDGEMENT

P. Sam Koshy,J. - (1.)The present writ petition has been filed challenging the acceptance of resignation dated 30.09.2019 issued by the respondent no.2.
(2.)The brief facts of the case relevant for disposal of the writ petition is that the petitioner herein was appointed as Clerk under the respondents in March, 2008. Down the line petitioner got promoted to the post of Junior Management Grade Scale-I w.e.f. 20.12.2010 and thereafter was again promoted to the post of Middle Management Grade Scale -II w.e.f. 08.06.2015. The petitioner was posted as Branch Manager at City Branch, District Korba from where she was transferred to Bilaspur. Since the petitioner could not cope with the work pressure and faced some personal difficulties at home the petitioner tendered her application for voluntary retirement on 03.06.2019. In the said letter she had stated that on account of personal difficulties the petitioner was not interested to continue with her employment and therefore she had applied for the voluntary retirement from service giving four months period of notice, coming to an end on 03.10.2019.
(3.)The petitioner continued to discharge her duties at Bilaspur when the department considered the application tendered by the petitioner and accepted the same on 30.09.2019 Annexure P-1 whereby the application of the petitioner for voluntary retirement/resignation was accepted w.e.f. 3- 10-19. The letter of acceptance of resignation was sent by Email to the concerned Branch from where the Branch Manager had tendered the same to the petitioner vide correspondence dated 09.10.2019 whereby it was intimated to her that her resignation has been accepted w.e.f. 03.10.2019. The said application was duly received by the petitioner also and the petitioner stood discontinued from the service of the respondent Bank.


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