SARVA HARYANA GRAMIN BANK Vs. RAJPAL SINGH SANGWAN

JUDGEMENT

(1.) This intra court appeal, under clause X of the letters patent, is directed against the interim order dtd. 23/10/2018, passed by the learned Single Judge directing the appellant to release gratuity along with interest @ 6% per annum to the respondent-petitioner.

(2.) Undisputed facts relevant for the purpose for adjudication of the controversy required to be noticed are limited.

(3.) During the pendency of the disciplinary proceeding initiated against the respondent-petitioner he was retired on attaining the age of superannuation on 29/4/2017. Learned Single Judge after analyzing the regulation known as PUDUVAI BHARATHIAR GRAMA BANK (Officers and Employees) Service Regulations, 2010 (Annexure-P6), 1 of 6 governing the service conditions of the employees of the bank and particularly Regulations 45 and 72 came to the conclusion that the gratuity cannot be withheld and the same is liable to be paid to the respondent- petitioner.