NIRBHAY LODH Vs. UCO BANK

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner, Sri Nirbhay Lodh praying for a writ of and/or a writ in the nature of Mandamus commanding the Chief Executive Officer and Managing Director, UCO Bank/respondent no.2 to release the arrear salary from the date of suspension till the date of superannuation and other retiral benefits such as gratuity, leave encashment and balance provident fund with interest. The petitioner has also prayed for a writ of and/or a writ in the nature of Mandamus seeking directions against respondent no.2 to dispose of the representation made by the petitioner through letter dated November 21, 2019 in relation to receiving his service benefits as well as other retirement benefits.

(2.) I have laid down the factual matrix of instant case below:-

(3.) The counsel for the petitioner has made the following submissions:-