PUNJAB AND SIND BANK Vs. ASHOK K AGGARWAL

JUDGEMENT

(1.) The appellant-Bank is aggrieved by the order/judgment dated 28th October, 1998, by which the learned Single Judge allowed the writ petition and directed the appellant-Bank to calculate the amounts as per the details given by respondent No. I, petitioner in the writ petition, and pay to him the amounts due on or before 30th December, 1998.

(2.) The grievance of respondent No. I in the writ petition was that despite the acceptance of his resignation and his being relieved from service w.e.f. 20th March, 1995, he had not been paid provident fund, gratuity and other amounts due to him. The appellant-Bank had contended before the learned Single Judge that respondent No. I had not completed the requisite period of service for being entitled to the benefits of gratuity and the contribution on provident fund. It was further contended that the appellant-Bank was entitled to deduct three months salary in lieu of the notice period as per the terms of appointment and the rules.

(3.) It would be appropriate, at this stage, to set out the relevant facts in brief: