JYOTI KAMAT MANGESHKER Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Heard Mr G.K. Sardessai, who appears with Ms S. Bangera for the Petitioner and Ms Christabel Afonso for the Respondents.

(2.) This petition challenges the charge sheet dtd. 13/7/2016 issued to the Petitioner a few days before she was to retire on attaining the age of superannuation effective from 30/7/2016. Based on the charge sheet and the proposed inquiry, a gratuity amount of over 11,00,000/- was sought ? to be withheld from the Petitioner's terminal benefits. The only charge against the Petitioner was her alleged failure to report for duties to Mumbai, where she was transferred.

(3.) By Order dtd. 12/9/2017, this Court granted interim relief in terms of prayer clause (c), which reads as follows:-