MOHANLAL GUPTA Vs. MADHYANCHAL GRAMIN BANK

JUDGEMENT

(1.) The petitioner has filed this petition while praying for following reliefs:-

(2.) The contents as elaborated in the petition reveal that the petitioner, who was working with the respondent/Bank, as Officer Category-II, after disciplinary inquiry, vide order dtd. 22/4/2014, was removed from service and the said order of removal was passed just before the scheduled date of superannuation i.e. 30/6/2014.After the said order, the petitioner made representation to the respondents to release the benefits, which are admissible to the petitioner upon superannuation.

(3.) The respondents though, released the gratuity to the petitioner but, did not release the earned leave encashment and the same was withheld. The petitioner then submitted representation dtd. 3/7/2014 but, the said representation was declined vide letter dtd. 10/7/2014(Annexure P/3). Thereafter, the petitioner submitted another representation dtd. 15/7/2014 (Annexure P/4), the same was again declined vide impugned order dated 23-032015. Thereafter, an appeal was also preferred by the petitioner vide memo contained in Annexure-P/6 but, the petitioner was not extended the benefit of encashment of privileged leave. Therefore, seeking quashment of order dtd. 23/3/2015, this petition was filed by the petitioner with a further relief to direct the respondents to confer the benefit of earned leave encashment with interest.