VIRENDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and the learned counsel for the respondents through Video Conferencing. The lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 10.30 a.m. They have no complain in respect to the audio and video clarity and quality.

(2.) Petitioner confines his prayer only in respect of payment of interest on the delayed payment of gratuity.

(3.) It is an admitted case that the petitioner joined service of Allahabad Bank on 12/1/1976 and was dismissed on 14/3/1991. His dismissal order was upheld up to Hon'ble Supreme Court. It is admitted case that the gratuity was paid on 5/3/2010.