ASHOK WAMANRAO BANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule. It is made returnable forthwith. Mr. Ajay G. Talhar, learned advocate waives service for respondent no.1 and Mr. Prashant K. Nikam, learned advocate waives service for respondent nos.2 to 6. At their joint request the matter is heard finally at the admission stage.

(2.) By the present petition, the petitioner seeks implementation of the penalty order dtd. 25/11/2011 by paying him all superannuation benefits in the form of Pension, Provident Fund, Gratuity, Commutation of Pension and leave encashment etc., along with interest. During pendency of the present petition, the petitioner has expired and his legal heirs have been brought on record.

(3.) In the disciplinary enquiry held against the petitioner on the charge of misappropriation of amounts while functioning as Cashier in the respondent - Bank, following punishment was imposed on him.