KRISHAN DEV Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The present writ petition filed by an ex-employee of the respondent/bank assails the order dated 30.07.2007 passed by the learned Central Government Industrial Tribunal cum Labour Court-II, Rajender Place, New Delhi in LCA. No.29/2006. Under the impugned award, the petitioner's claim was rejected.

(2.) The petitioner who had been serving in the respondent/Bank since January, 1971 applied for voluntary retirement as per the scheme floated by the respondent. Upon his request being accepted, he was released from service on 31.03.2001. Soon thereafter in May, 2001, the petitioner came to be apprehended in a criminal case arising out of FIR No.14/2001, which had been registered before his retirement and even though no disciplinary action was initiated by the respondent, the petitioner's pension as also the ex-gratia payment payable to him, in terms of the Bank's Voluntary Retirement Scheme, 2001 was withheld.

(3.) The petitioner therefore, approached the Central Government Industrial Tribunal cum Labour Court on 31.07.2006 by way of an application under Section 33-C(2) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the I.D. Act) which came to be rejected under the impugned order dated 30.07.2007, by observing as under:-