A.N. RASTOGI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THIS is a petition filed against the order dated 21.7.2003 passed by the disciplinary authority and order dated 14.1.2004 passed by the appellate authority, in an appeal preferred by the petitioner.

(2.) IT may be pertinent to note that an amended writ petition was filed, in which, an additional prayer was sought qua the respondents herein, which was to the effect that the retiral benefits ought to be paid to the petitioner along with interest at the rate of 18 per cent per annum. The amounts which, according to the petitioner, have been withheld, are tabulated in paragraph (GA) of the amended writ petition.

(3.) ADMITTEDLY , both the petitioner and the branch manager, Ms. S. Kapoor, are arrayed as accused, amongst others, in the criminal action, which is proceeding in the appropriate court.