TSETEN TASHI BHUTIA Vs. STATE BANK OF SIKKIM

JUDGEMENT

(1.) 1(i). The Petitioner, a General Manager under the Respondent No. 1, State Bank of Sikkim, went on voluntary retirement w.e.f. 30 -04 -2010. He has preferred this Writ Petition having been deprived of payment of gratuity in terms of the recommendations of the 4th Pay Commission which, as per the Petitioner, had been adopted by a Resolution of the Board of Directors of the State Bank of Sikkim.