VIRENDAR KUMAR SURI Vs. UCO BANK & ORS.

JUDGEMENT

(1.) The issue involved in the present appeal is whether an employee who has been compulsorily retired by way of punishment is entitled to pension.

(2.) A charge sheet was issued to the appellant on 22nd December, 2006 for certain acts of misconduct and an enquiry was held against him and he was found guilty of the charges levelled. By an Order dated 28th January, 2008 the appellant was awarded the punishment of compulsory retirement.

(3.) After the order of punishment was passed, the appellant requested the respondent Bank to pay him the Bank's contribution of provident fund. The appellant was intimated by the Bank by a communication dated 17th November, 2008 that the trustees of the Provident Fund had decided not to release the Bank's contribution of the Provident Fund to the appellant as he had been punished.