DENA BANK Vs. INDRAJEET SINGH SOLANKI

JUDGEMENT

(1.) This petition is directed against the order dated 24-2-2014 passed by the appellate authority under the Payment of Gratuity Act, 1972 (for short, 'the Act, 1972'), whereby the appellate authority has modified the order of the controlling authority and directed the petitioner Bank to release the amount of gratuity of 3,76,320/- along with 10% interest.

(2.) The aforesaid order has been passed in the following factual backdrop: -

(3.) Mr. Vinod Deshmukh, learned counsel appearing for the petitioner Bank, would vehemently submit that respondent No.1 has been convicted for offence under Sections 120B, 420, 468, 471 of the IPC and Section 13 (2) read with Section 13 (1) (d) of the Prevention of Corruption Act, for having committed criminal conspiracy, forgery etc., and having been compulsorily retired, therefore, he is not entitled for gratuity in terms of Section 4 (6) (b) (ii) of the Act, 1972 and Rule 12 (b) (ii) of the Dena Bank Employees Gratuity Fund Rules.