LEELADHAR PURIA Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This appeal has been filed by the appellant under Section 2(1) of the Madhya Pradesh Uccha Nyayalaya (Khand Nyaypeeth to Appeal) Adhiniyam, 2005, being aggrieved by order dated 17.6.2014 passed in W.P. No.12927/2009, whereby the petition filed by the appellant/petitioner claiming interest on delayed payment of gratuity has been dismissed.

(3.) It is submitted by the learned counsel appearing for the appellant that the appellant was serving as a Senior Technical Inspector in the establishment of the respondents and was undergoing a departmental enquiry in which he was under suspension. It is submitted that subsequently he submitted his resignation on 4.11.1998 with immediate effect and contested the State Assembly election. It is also admitted that the appellant was prosecuted by the CBI under Sections 420 and 468/120-B of the Indian Penal Code read with Sections 5 (1) (d) and 5 (2) of the Prevention of Corruption Act, 1947, which ultimately ended in his acquittal on 26.10.2007.