ARUN KUMAR SOOD Vs. CHAIRMAN & MANAGING DIRECTOR

JUDGEMENT

(1.) This is second round of litigation between the parties. Learned Single Judge though did not interfere with the decision of the respondents-bank in granting 2/3rd of the pension to the petitioner, however directed the respondents-bank to release the gratuity to the petitioner. Aggrieved against this decision, petitioner has filed LPA No.128 of 2011, praying for grant of full pension and as well as for interest over withheld gratuity. Respondents-bank has filed its own LPA No.353 of 2011, against the directions issued to it in respect of releasing withheld gratuity in favour of the petitioner. Subsequent to the judgment, impugned in the present appeals, gratuity has been released to the petitioner.

(2.) The factual position common to both the appeals:

(3.) Following aspects are being considered by us hereinafter:-