C P KRISHNASWAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the order of the learned single Judge dated 14. 05. 2002, passed in W. P. No. 9572 of 1999.

(2.) THE brief facts are that the appellant joined the third respondent Bank hereinafter called 'the bank' in September, 1953 as a clerk. In September, 1975 he was promoted as an Officer. He was posted as an Officer-in-charge at Pombur Branch near Tindivanam in South Arcot District in the position as Assistant Manager. He was posted in the said branch on 14. 04. 1984 and he worked therein till December 1987. He was issued with a charge sheet on 07. 07. 1989, in relation to certain irregularities in the matter of disbursal of Government sponsored loans under the priority sector. Based on the disciplinary proceedings and the ultimate outcome of the said proceedings, by an order dated 25. 01. 1990, he was compulsorily retired from service as a measure of penalty. In the normal course, the appellant would have retired on reaching the age of superannuation of 60 years on 28. 02. 1990.

(3.) SUBSEQUENT to his compulsory retirement, his terminal benefits except Bank's contribution to P. F. was paid. The appellant filed W. P. No. 9574 of 1991 for payment of bank's contribution and thereafter that was also paid to him on 28. 01. 1998.