Delhi High Court - Orders
Raj Kumar Wadhera vs Canara Bank & Ors on 23 May, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12359/2021 & CM APPL. 38870/2021
RAJ KUMAR WADHERA ..... Petitioner
Through: Mr. Shashank Shekhar,
Advocate.
versus
CANARA BANK & ORS. ..... Respondents
Through: Mr. Puneet Taneja, Advocate.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 23.05.2023 Learned counsel appearing on behalf of the Petitioner presses prayer (b) of the writ petition at this stage and submits that a sum of Rs.09,01,327/- has been deducted from the salary of the Petitioner who was critically ill on account of COVID-19 coupled with his co- morbidities. He has also placed on record medical documents to support this.
Mr. Taneja, learned counsel appearing on behalf of the Respondents No. 1 to 4 seeks some time to come back with instructions, albeit pointing out Annexure R-6 filed with the counter affidavit, which is a chart reflecting, according to him, the sick leaves granted to the Petitioner due to medical ailments and the fact that despite notices, the Petitioner did not join his duties.
Learned counsel for the Petitioner refutes this submission and urges that repeated requests were made to the Bank to permit the Petitioner to work from home on account of his illness and adverse circumstances of the COVID-19, but the Bank did not indulge.
List on 07.07.2023 for Mr. Taneja to revert on the deduction of salary with respect to relief (b) in the petition.
JYOTI SINGH, J MAY 23, 2023/shivam This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/09/2023 at 23:52:21