VIJAYA PREMA KUMARI Vs. KUMAR NAIK G

JUDGEMENT

(1.) As regards the amounts payable to the complainants under the orders of which breach is alleged, the learned counsel appearing for the complainants has no grievance except regarding non-payment of the revised amount of Death- cum-Retirement Gratuity to the first complainant in CCC No.15/2021. It is not in dispute that a sum of Rs.3,00,000.00 has been paid on the said count.

(2.) The learned Additional Government Advocate states that the first complainant in CCC No.15/2021 is rightly paid a sum of Rs.3,00,000.00 as she is not entitled to a sum of Rs.6,00,000.00as claimed by her. As regards the issue of quantum of amount payable on the count of Death-cum-Retirement Gratuity, the first complainant in CCC No.15/2021 will have to adopt an appropriate remedy.

(3.) By the order dtd. 8/4/2021, the Manager of the State Bank of India (SBI) was directed to remain present through video conferencing only in view of the fact that the submission of the State Government was that the delay in payment of retirement benefits to the complainants was on the part of SBI. Accordingly, Shri Abhijit Mazumdar, the Chief General Manager of SBI remained present.