Allahabad High Court
Prabhakar Porwal vs Union Of India And 4 Others on 1 September, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 12901 of 2022 Petitioner :- Prabhakar Porwal Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Devendra Kumar Counsel for Respondent :- A.S.G.I.,Satish Chaturvedi Hon'ble Mrs. Sangeeta Chandra,J.
Heard learned counsel for the petitioner and Sri Satish Chaturvedi, learned counsel for the respondent nos.2 to 5.
This petition has been filed praying a direction to be issued to the respondent to give voluntary retirement in terms of the Circular dtaed 11/13.08.2014 and give compassionate appointment to the wife of the petitioner, namely, Smt. Shilpi Porwal.
It has been argued by learned counsel for the petitioner that the petitioner was initially posted as Clerk/ Cashier in the year 1995 in the Bank and he was promoted to Middle Management Scale II in November, 2009. He was performing duty as Branch Manager, State Bank of India, Naveen Mandi Sthal, Firozabad, when he suffered an attack of paralysis on 06.06.2015. The petitioner had been on bed for a long time. The Chief Manager, Main Branch, State Bank of India refused to grant medical leave to the petitioner on the ground that leave quota of the employee was limited and the same was exhausted.
The petitioner prays that he may be declared unfit and be given Voluntary Retirement and his spouse Smt. Shilpi Porwal be appointed under the terms of the Circular dated 13.08.2014. He has already made representation in this regard on 02.08.2022 to the respondent no.2.
This petition is disposed of with a direction to the respondent no.2 to look into the grievance of the petitioner and pass reasoned and speaking order within a period of eight weeks from the date a copy of this order is produced.
Order Date :- 1.9.2022 Rahul