K JAYACHANDRAN Vs. CANARA BANK

JUDGEMENT

(1.) The short question in this writ petition is whether an employee of a Nationalised Bank who has been dismissed from service is entitled to gratuity. The answer will depend on the concept of gratuity and the impact of the statutory provisions.

(2.) The petitioner, a senior Manager, Canara Bank, was dismissed from service on 29-9-1981. He thereafter applied for disbursement of his terminal benefits. He has received the full provident fund; but was denied the gratuity claimed by him. He was informed as per Ext. P5 issued by the Personnel Administration Section thus:-

(3.) This was reiterated in Ext. P7. The petitioner prays for quashing Exts. P5 and P7 and for consequential reliefs.