DALBIR SINGH SOHI Vs. GENERAL MANAGER & ANR

JUDGEMENT

(1.) The decision of the learned Single Judge in an application for modification of order, filed post the pronouncement of the judgment on 17.08.2018, wherein interest on leave encashment and gratuity was declined, has led to filing of the present appeal.

(2.) The appellant had filed a writ petition before the learned Single Judge of this court seeking quashing of order dated 07.02.2000 read with corrigendum dated 06.06.2000, whereby the appellant stood dismissed from service, as well as of appellate order dated 18.08.2000 and review order dated 15.06.2002 made by respondent No. 1.

(3.) The Single Judge allowed the writ petition directing the respondents to accept the resignation of the appellant from the date he resigned i.e. 05.02.1992. In addition, the learned Single Judge was further pleased to direct respondent No.2/bank that should the appellant be entitled to any benefits consequent to the judgment, the same be disbursed within a period of two weeks from the receipt of a certified copy of the judgment.