SATENDER KUMAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to grant pension to the petitioner as per Union Bank of India (Employees Pension) Regulations 1995 and refund a sum of Rs.2,66,562.00 which was deposited by the petitioner in lieu of 3 months' notice. The petitioner is further seeking interest on the delayed payment of Provident Fund, Leave Encashment and Gratuity.

(2.) The petitioner was appointed as Clerk with the respondent-Bank on 19/12/2006. The petitioner was promoted to the post of Assistant Manager on 9/7/2020. By order dtd. 24/5/2021, the petitioner was transferred from Kurukshetra Branch to Azamgarh (U.P.). The petitioner, on account of his family problem, was not keen to join at Azamgarh (U.P.) and requested respondents to cancel his transfer. On account of non-acceptance of his request, the petitioner submitted resignation dtd. 5/8/2021. The resignation was not accepted. The petitioner on the oral direction of respondent deposited 3 months' salary on 20/5/2022. The salary was deposited in lieu of 3 months' notice, nevertheless, the respondent accepted resignation of the petitioner on 12/9/2022. The petitioner was released Leave Encashment on 29/3/2023, Contribution of Provident Fund on 3/4/2023 and Gratuity on 27/4/2023.

(3.) Learned counsel for the petitioner on being confronted with Regulation 22 of Union Bank of India (Employees Pension) Regulations, 1995, concedes that he does not press his prayer qua pension, however, he prayed for refund of 3 months' salary as well as interest on delayed payment of retiral benefits.