Delhi High Court - Orders
Devender vs Indian Bank And Ors on 20 October, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14913/2022
DEVENDER ..... Petitioner
Through: Mr.M.K.Bhardwaj, Adv.
versus
INDIAN BANK AND ORS. ..... Respondent
Through: Mr.Brijesh K Tamber with Mr.Yashu
Rustagi, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 20.10.2022 CM APPL. 45892/2022 -Ex.
1. Exemptions allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 14913/2022
3. The petitioner has approached this Court seeking the following reliefs:-
"(i) To quash and set aside the impugned order dated 19.07.2022 ( P- 1 ) as well as 01.09.2022 (P-2) and direct the respondents to accept the resignation of petitioner dated 24.08.2022 with immediate effect.
(ii) To declare the action of respondents in placing the petitioner under suspension and issuing him Memo dated 01.09.2022 as illegal and direct the respondents to withdraw the impugned suspension order as well as Memo dated 01.09.2022 and relieve the petitioner by accepting resignation.
(iii) To allow the Writ Petition with costs."Signature Not Verified Digitally Signed By:KESHAV Signing Date:20.10.2022 16:32:55
4. After some arguments, learned counsel for the petitioner submits that for the present, the petitioner would be satisfied if the respondents were to consider his representation dated 21.09.2022 before 01.11.2022 as he is required to join on the post of TGT(Computer Science) in the Govt of NCT of Delhi by that date.
5. Learned counsel for the respondents, who appears on advance notice submits that the petitioner's representation dated 21.09.2022 is already under consideration.
6. In the light of the aforesaid stand taken by the parties, the writ petition is disposed of by directing the respondents to decide the petitioner's representation within a period of one week by following the laid down procedure.
7. Needless to state, this Court has not expressed any opinion on the merits of the petitioner's claim and, therefore, in case the petitioner is aggrieved by any order passed by the respondents, it will be open for the petitioner to seek legal recourse as permissible in law.
REKHA PALLI, J OCTOBER 20, 2022 sr Signature Not Verified Digitally Signed By:KESHAV Signing Date:20.10.2022 16:32:55