CHAIRMAN/CHIEF EXECUTIVE OFFICER, SANGLI DISTRICT PRIMARY TEACHERS CO-OP BANK LTD, SANGLI Vs. BABASAHEB MAHADEV PATIL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent heard finally at the stage of admission.

(2.) The Petitioner herein has challenged the order dated 11.2.2020 passed by learned Member of the Industrial Court at Sangli, in Appeal (PGA) No.3 of 2018. By the impugned order, the Appellate Authority has dismissed the Appeal and has thereby confirmed the order dated 02.08.2018 of the Controlling Authority under the Payment of Gratuity Act, 1972, directing release of the amount of gratuity with interest from 21.5.1999 till realization of the amount.

(3.) The brief facts necessary to decide the Petition are as under. The Respondent was working as a Branch Manager in Ramanandnagar Branch of the Petitioner Bank. It was alleged that while in service, the Respondent had misappropriated an amount of Rs.32,97,520/-. An inquiry was conducted and he was found guilty of the charge. Resultantly, vide Order dt. 21.5.1999 the services of the Petitioner came to be terminated. An inquiry was initiated for fixing responsibility for the monetary loss caused to the Petitioner Bank. The authorized Officer has passed an Order under Section 88 of the Maharashtra Co-operative Societies Act requiring the Respondent to pay to the Petitioner Bank a sum of Rs.32,97,520/-.