STATE BANK OF INDIA Vs. RATAN KUMAR RABABI

JUDGEMENT

(1.) This intra court appeal is directed against a judgment and order dated July 30, 2018 passed by a learned Single Judge in WP 4229 (W) of 2018.

(2.) The short question that arises for consideration in the instant appeal is whether the appellant/employer was justified in withholding the payment of gratuity of the respondent no. 1/ employee even after his superannuation from service on the ground of pendency of disciplinary proceedings.

(3.) The facts in a nutshell that are necessary for the consideration of the above issue are as follows:-