BABITA MOR Vs. CENTRAL MADHYA PRADESH GRAMIN BANK

JUDGEMENT

(1.) The petitioner is widow of late Rajesh Mor, who was dismissed officer of respondent- Bank. She claims gratuity that was payable to her deceased husband.

(2.) The factual matrix in brief for the purpose of disposal of present petition is that the deceased employee was subjected to departmental/disciplinary proceedings by issuance of charge sheet dtd. 30/8/2016 which levelled two charges which were as under:-

(3.) Upon both the charges being found proved in the departmental enquiry, the deceased husband of petitioner was dismissed from service vide order dtd. 30/4/2017 which was confirmed in appeal vide order Annexure P-4 dtd. 2/11/2017. The husband of the petitioner thereafter expired on 19/11/2017, shortly after his appeal had been rejected by the appellate authority of the bank.