UMESH Vs. VIJAYA BANK

JUDGEMENT

(1.) THIS writ petition by a former employee of respondent- Vijaya Bank is for the following relief :

(2.) PETITIONER's grievance essentially is that the provident fund benefit on the termination of services has not been settled on him, though his employment with the bank ceased with effect from 10-10-2000.

(3.) WRIT petition was admitted on 16-4-2004. Though the respondent-bank is represented by a counsel, no statement of objections has been filed so far.