SUBODH CHANDRA SAHA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Mr. A. Dasgupta, learned senior counsel assisted by Mr. S. Chakraborty, learned counsel for the applicant and Mr. A. Ganguly, learned counsel for the respondents.

(2.) Applicant as the writ petitioner has filed the related writ petition challenging the legality and validity of the order dated 5.9.2013 passed by the Circle Head of Punjab National Bank imposing the penalty of removal from service on the applicant following a departmental proceeding. This court by order dated 8.9.2014 had admitted the writ petition for hearing. However, it was observed that as regards claim of gratuity of the applicant, respondents may consider the same and pass appropriate order. Thereafter, the Circle Head of Punjab National Bank passed the order dated 27.9.2014 rejecting the claim of the applicant by declaring that gratuity amount of the applicant has been forfeited by the Punjab National Bank (Bank).

(3.) This Miscellaneous Application has been filed by the applicant for quashing of the said decision of the Circle Head and for a direction to the respondents to release the gratuity amount of the applicant.