ANJU MATHUR Vs. UCO BANK

JUDGEMENT

(1.) The only prayer made in the present writ petition is for directing the respondent-Bank to pay the amount of Bank's contribution towards the Provident Fund, gratuity and leave encashment to the petitioner along with interest at the rate of 18% per annum from the date she was compulsorily retired from service.

(2.) The facts as relevant for the purpose of this Court are that the petitioner was awarded punishment of compulsory retirement on 15.10.2007 and she was brought down to MMG-2 at the first stage in the time scale i.e. Rs. 13,820/- from the present basic pay of Rs. 19,920 and two stagnation increments of Rs. 620/- each in MMG scale III. The appeal preferred by the petitioner was dismissed. A cheque of Rs. 7,85,259.56 towards the full and final settlement of provident fund dues was sent to the Patiala Branch, where the petitioner was serving last with direction that the amount should be paid to the petitioner only after being fully satisfied that nothing was outstanding on account of any loan. Even the amount of leave encashment was not given. Her gratuity was also withheld.

(3.) Learned counsel for the petitioner relies on the judgement rendered by the Division Bench of this Court in the case of UCO Bank and others v. Ashwani Kumar Sharma (LPA No. 191 of 2006, decided on 01.02.2010), copy thereof placed on record vide CM No. 17174 of 2010 with the prayer that Civil Writ Petition No. 761 of 2009 is squarely covered by the said judgement.