STATE BANK OF INDIA Vs. RAVINDER KUMAR

JUDGEMENT

(1.) Impugned Award of 19th September, 2016 grants Rs. 46,315.32/- with interest @10% per annum with costs towards leave encashment of 84 days of privilege leave due to deceased-workman on the date of his removal from service i.e. 22nd January, 2001.

(2.) Learned counsel for petitioner submits that workman-Ravinder Kumar was removed from service by way of punishment and after delay of seven years, the claim petition had been filed. It is submitted that in a case of 'removal from service', leave encashment is not payable. To submit so, attention of this Court is drawn to petitioner-Bank's Circular of 8th July, 2015 (Annexure P-10).

(3.) Upon hearing and on perusal of impugned Award and the material on record, I find that leave encashment has been granted to respondent by learned Tribunal while observing as under:-