RAJKUMAR VERMA Vs. ZONAL MANAGER, DENA BANK

JUDGEMENT

(1.) Denial of the claim for interest on the provident fund contribution is the subject matter projected in this appeal filed by the former employee of the Respondent-Bank.

(2.) The Appellant was given appointment as Single-Window Operator in the Respondent-Bank as per the appointment order dated 23.05.2014 with a basic salary of Rs.7,200/- per month issued by the 2nd Respondent, pursuant to which, he joined at Gariyaband Branch of the Bank. After working for a period of two years, the Appellant resigned from the post by submitting letter of resignation dated 08.06.2016 and was relieved from the service of the Bank vide proceedings dated 15.06.2016, copies of which are collectively filed.

(3.) Alleging lapse on the part of the Respondent-Bank, the Appellant/Writ Petitioner filed Writ Petition (S) No.2504 of 2019 with the following prayers :