N. BALU Vs. CHAIRMEN, STATE BANK OF INDIA

JUDGEMENT

(1.) Writ petition in W.P. No. 13346 of 2013 has been filed seeking for a direction to the respondents to forthwith disburse petitioner's retirement benefits of Rs. 9,24,291/- towards employer contribution of Provident Fund and Rs. 9,91,607/- towards Gratuity. Writ Petition in W.P. No. 19055 of 2013 has been filed seeking for a direction to the respondents to forthwith settle all terminal benefits of the petitioner with effect from the date of her retirement, i.e. from 30.04.2012.

(2.) The case of the petitioner in W.P. No. 13346 of 2013, as pleaded in the affidavit filed in support of the petition is as follows:

(3.) The third respondent in W.P. No. 13346 of 2013 has filed a detailed counter, which was adopted by the first and second respondents, wherein, it was stated as follows: