MANIK Vs. BANK OF BARODA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to release retiral benefits.

(2.) The father of the petitioner was working with respondent-Bank of Baroda who passed away in harness on 11/1/2010. The deceased was an employee of Dena Bank which merged with Bank of Baroda. The deceased employee was entitled to gratuity, leave encashment and other pensionary benefits. The respondent released arrears Rs.9,26,843.00 on 3/9/2022, gratuity Rs.1,36,500.00 on 12/11/2021 and Provident Fund balance Rs.1,65,471.00 on 12/11/2021. The respondent has further released family pension w.e.f. September, 2022.

(3.) Learned counsel for the respondents submits that application of the petitioner qua compassionate appointment is under consideration and it would be decided in due course.