CENTRAL BANK OF INDIA Vs. AVINASH DUGGAL

JUDGEMENT

(1.) This appeal is directed against the order dated 24.4.2007 passed by the learned Single Judge allowing the writ petition of the respondent with a direction to the appellant herein to release all the pensionary benefits of the respondent in accordance with the order of the disciplinary authority dated 20.2.2002.

(2.) A disciplinary proceeding was instituted against the respondent. In the said disciplinary proceeding an order was passed on 22.2.2002 in the following manner :-

(3.) In view of the aforesaid order the respondent is entitled to all the superannuation benefits as are admissible. The appellant however, took up the stand that the respondent is not entitled to the superannuation benefits in terms of Clause 31 and 22 of the Regulations. The aforesaid provisions on which reliance is placed by the appellant are extracted herein:-