N. ELANGOVAN Vs. INDIAN BANK

JUDGEMENT

(1.) By the order impugned, the petitioner/appellant's request for gratuity, leave encashment and travel expenses was rejected on the ground that an officer, whose services were terminated by way of punishment, is not eligible for the same.

(2.) Challenging the order impugned dated 22.9.2006, the appellant herein filed a writ petition in W.P. No. 1382 of 2007 wherein, the learned single Judge, by making reliance upon the decision of the Supreme Court in Allahabad Bank and another Vs.-Deepak Kumar Bhola, 1997 4 SCC 1.), dismissed the writ petition. Challenging the same, the present appeal has been filed.

(3.) Learned counsel appearing for the appellant submitted that there is no bar in law prohibiting the grant of the benefits sought for as there is no moral turpitude involved. The learned single Judge has misconstrued the decision of the Supreme Court and has not appreciated the decision of the Division Bench of this Court in (A. Padmanabhan Vs.-Joint Commissioner of Labour (W.A. Nos. 118 and 144 of 2009) in a right perception.