RAVI SHANKAR MALANI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Affidavit of service filed in Court today is taken on record.

(2.) The present writ application has been filed, inter alia, praying for disbursal of interest in favour of the petitioner, consequent upon determination of gratuity payable to the petitioner under the Payment of Gratuity Act, 1972 (hereinafter referred to as the 'said Act').

(3.) The petitioner claims to be a Chartered Accountant and was appointed in the respondent bank on contractual basis vide appointment letter dtd. 12/11/2008. Although, the initial appointment of the petitioner was for the period from 14/11/2008 to 13/11/2011, the same was, however, subsequently renewed from time to time by the respondent bank.