K. NARSAIAH Vs. WARANGAL DISTRICT CO. OP. BANK

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and Learned counsel for Respondents.

(2.) The Present Writ Petition is filed by the Petitioner praying to issue a Writ of Mandamus declaring the impugned action of the 2nd Respondent in not releasing the terminal benefits of Gratuity and Leave Encashment on the Petitioner's retirement on superannuation w.e.f 31/10/2013 and further action of the respondents in withholding the payment of Petitioners fixed deposit for a sum of Rs.1,00,000.00 on its maturity on 13/10/2013 and not allowing the Petitioner to operate his savings bank account including issuing the impugned Proceedings Rc. No. Admn/HRD-I/JFC/2014-15 dtd. 13/1/2014 for punishment of dismissal from service after retirement as totally illegal, apart from in violation tothe 1st Respondent Bank Employees Service Regulations and law laid down by the Hon'ble High Court of A.P and the Hon'ble Supreme Court in 1993(3) SCC P.666 and consequently set aside the same by directing the Respondents to release the Petitioner's terminal benefit of Gratuity, Leave Encashment including withheld fixed deposit amount of Rs.1.00 Lakh along with interest with all consequential reliefs and benefits.

(3.) The case of the Petitioner, in brief, is as follows: