G K AHUJA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Rule With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner has filed this writ petition seeking a writ of mandamus for payment of his retiral benefits. Petitioner had opted for Voluntary Retirement Scheme (In short V.R.S). The grievance of the petitioner is that unauthorised deduction was made out of the amounts due to him on account of V.R.S. Petitioner protested against the same. Over a period of time, the controversy got narrowed down. Notional increments for the period of suspension were being computed. Based on the proceedings that took place in the writ petition, the petitioner accepted payments of Rs.24,366.42 and Rs.35,082.37 on 22nd October, 2003, without prejudice to the rights and contentions of the parties.

(3.) Learned counsel for the petitioner Mr.Ashok Bhalla has submitted that the only subsisting grievance of the petitioner is with regard to denial by the respondent of counting the "period of suspension" as period of qualifying service. This, he says, has an adverse effect on the computation of his pensionary benefit.