CENTRAL MADHYA PRADESH GRAMIN BANK Vs. EMPLOYEES PROVIDENT FUND ORGANISATION MINISTRY OF LABOUR AND EMPLOYMENT

JUDGEMENT

(1.) With consent of learned counsel for the parties, the matter is finally heard.

(2.) Petitioner, a Bank constituted under the provisions of Regional Rural Banks Act, 1976, seeks directions to the respondents not to insist for payment of Employers' Contribution towards provident dues in those cases where the employee is dismissed or removed from the service on account of misconduct causing financial loss to the petitioner-bank.

(3.) Petitioner takes shelter of Regulation 45(4) of the Central Madhya Pradesh Gramin Bank Service (Amendment) Regulation, 201 A plea to that effect having been negatived by the respondents vide their communication and notice dated 28.9.2016 issued in context to one Shri Shricand Saraiyya, a retired bank officer who has been visited with a penalty of removal from service.