M. KASI Vs. INDIAN BANK

JUDGEMENT

(1.) This writ appeal is directed against the order made in W.P.No.13000 of 2003 dated 21.4.2011, wherein the appellant has prayed to quash the order dated 12.6.2002 passed by the second respondent herein and for a direction to pay compensation equivalent to five years salary and usual allowances, last drawn by him as on the date of his retirement on 30.4.1998 together with interest rate to be determined by this Court.

(2.) The appellant/writ petitioner was employed as Clerk-cum-Godown Keeper in the year 1960 in the respondent Bank, who was promoted as an Officer on 15.4.1972 and further promoted as Manager and posted at the Pondicherry Branch. Charges were framed against the appellant for certain delinquencies and after enquiry, he was dismissed from service. The said dismissal order was challenged by the appellant and ultimately the Division Bench of this Court disposed of the writ appeal filed by the appellant by judgment dated 13.3.2001 in W.A.No.25 of 1993, reported in (M. Kasi v. Management of Indian Bank, 2001 2 LLJ 617) with the following directions:

(3.) After receipt of compensation, the appellant/writ petitioner has chosen to agitate the quantum of compensation in the writ petition contending that the last drawn wages should be calculated considering the date of retirement and not the date on which the appellant/writ petitioner was permitted to serve. The learned counsel for the appellant argued that last drawn wages should be given a liberal meaning and the appellant is not seeking review of the order but praying for interpreting the words 'salary last drawn'.