SURINDERJIT SINGH Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) This application is for placing on record accompanying documents.

(2.) The present writ petition has been filed for issuance of a writ in the nature of certiorari for quashing of the charge-sheet dated 30.08.2005 (Annexure P-1), whereby, the petitioner was charge- sheeted for release of the loan amount on the basis of irregular documents; inquiry report dated 03.10.2006 (Annexure P-2), whereby, the petitioner along with the Branch Incharge was found jointly responsible; order of penalty dated 30.12.2006 (Annexure P-3), whereby, the penalty of dismissal was imposed; order dated 30.06.2008 (Annexure P-4) passed by the Appellate Authority, whereby, the appeal filed by him was dismissed; order dated 25.11.2008 (Annexure P-5), whereby, the penalty of dismissal was converted into that of compulsory retirement without issuing any notice and order dated 16.09.2010 (Annexure P-6), whereby the benefit of leave encashment has been denied.

(3.) Learned counsel for the petitioner has restricted his prayer only with regard to release of retiral benefits as only the amount of gratuity has been paid whereas the amount of leave encashment and pension has been denied. He also submits that the petitioner is also entitled for interest on the delayed amount of leave encashment as well as pension.