CHANDRAMATHI Vs. DEPUTY GENERAL MANAGER, BSNL

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner joined the service of Bharat Sanchar Nigam Limited (Hereinafter referred to as 'BSNL' for short) as Telephone Operator on 29/11/1974 and worked in various exchanges/offices in Bangalore. She was promoted as Senior Sec. Supervisor in the year 1993. The petitioner was permanently absorbed in BSNL with effect from 1/10/2000, in pursuance to the order dtd. 1/2/2002 passed by the Director, Department of Tele Communications, Government of India. The petitioner retired from service on attaining the age of superannuation on 31/8/2013 after rendering service of 38 years, 9 months and 2 days. The gratuity amount for a sum of Rs.6,86,901.00 (Rupees Six lakh eighty six thousand nine hundred one only) after deducting a sum of Rs.1,84,778.00 (Rupees One lakh eighty four thousand seven hundred seventy eight only) towards recoveries on account of over-payment in pay and allowances.

(3.) It is aggrieved by the same that the petitioner had approached the Assistant Labour Commissioner (Central) - Controlling Authority, contending that the total amount which was due is Rs.8,71,679.00 (Rupees Eight lakh seventy one thousand six hundred seventy nine only) and no recovery of the sum of Rs.1,84,778.00 (Rupees One lakh eighty four thousand seven hundred seventy eight only) could be made, in terms of Rules 71 to 73 of Central Civil Service (Leave) Rules, 1972 (Pension Rules), (Hereinafter referred to as 'CCS Pension Rules' for short).