NARENDRA LAL SARASWAT Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The petitioner joined the services of the Central Bank of India, the third respondent, in 1946 and he was promoted as Branch Manager on the 28th of April, 1975. Disciplinary proceedings were initiated against him and was found guilty. A major penalty of compulsory retirement was imposed on him. That was challenged by him before the High Court of Allahabad. Eventually, the appellate authority considered the matter as per the directions of the High Court of Allahabad and the order of compulsory retirement was confirmed by order dated the 28th of July, 1980.

(2.) The petitioner has claimed interest on the amount of provident fund paid to him on the 22nd of July, 1986. The petitioner has also claimed gratuity.

(3.) As per the Central Bank of India (Officers Services Regulations), 1979, the petitioner is not entitled to gratuity. Regulation 46 of the Central Bank of India (Officers Services Regulations), 1979 is relevant and the same reads as under:-