CHITTARANJAN GHOSH Vs. UCO BANK AND ORS.

JUDGEMENT

(1.) Chittaranjan Ghosh was a General Manager of UCO Bank. He retired on 30th December, 2009. At that time disciplinary proceedings against him were pending.

(2.) Learned counsel for the bank drew my attention to UCO Bank (Officers') Service Regulations, 1979. Under clause 20 (3) (iii) of these Regulations, the officer against whom disciplinary proceeding had been initiated would cease to be in service on the date of his superannuation. Disciplinary proceedings would continue as if he was in service until the final order was passed.

(3.) The disciplinary proceedings ended by an order dated 13th January, 2014 exonerating the petitioner. On 30th June, 2014 the bank paid the gratuity amount to him. He approached the Controlling authority under the Payment of Gratuity Act, 1972 for payment of interest on gratuity. He made a ruling on 24th April, 2015 granting simple interest @ 10% p.a. as specified in the Central Government notification dated 1st October, 1987 under section 7(3) of the said Act from 31st January, 2010 till the actual payment of gratuity which was 30th June, 2014. The amount of interest payable was Rs. 4,37,456/-, according to the said order.