L MANI Vs. ASST GENERAL MANAGER

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and perused the records.

(2.) THIS writ petition is filed by the petitioner seeking to release the petitioner's terminal benefits such as Provident Fund, Gratuity and group saving linked insurance with interest at the rate of 24% per annum w.e.f. 02.02.1997 till the date of realization.

(3.) IT is fairly admitted by the learned counsel for the petitioner that the petitioner had not challenged the punishment imposed pursuant to the enquiry conducted against him. When that is the case, it cannot be accepted that the petitioner should be paid terminal benefits from the date on which he left the services of the company on his own and joined with a foreign employer. In any event, the learned counsel for the petitioner has now stated that the terminal benefits have been paid and the only question remains is the question of interest. The petitioner is not able to rely upon any rule by which he is entitled to get any interest.