Sat Pal Chauhan vs Bank Of Baroda & Anr
2023 Latest Caselaw 16712 P&H

                                                           Neutral Citation No:=2023:PHHC:125767




CWP-6700-2017                            -1-          2023:PHHC:125767


      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

114                               CWP-6700-2017
                                  Date of Decision : 25.09.2023


Sat Pal Chauhan                                       ......... Petitioner
                                     Versus
Bank of Baroda and another                            ......... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :    Mr.Rakesh Sobti, Advocate
             for the petitioner.

             Mr.C.S.Pasricha, Advocate
             for respondent No.1.

             Mr. Sanjay Tangri, Advocate
             for respondent No.2.

             ****

JAGMOHAN BANSAL, J. (Oral)

1. The petitioner through instant petition under Articles 226/227

of Constitution of India is seeking directions to the respondents to release

pension and retiral benefits along with interest.

2. The petitioner vide order dated 23.05.2001 was removed from

service, however, the removal was with superannuation benefits without

disqualification from future employment. The petitioner was paid GPF and

gratuity, however, he was not extended benefits of pension and leave

encashment. The petitioner is further seeking directions to the respondents

to grant pension and leave encashment.

3. Learned counsel for the petitioner relies upon the judgment of

Hon'ble Supreme Court in Bank of Baroda Versus S.K. Kool (D) through

LRs and Another; Civil Appeal No.10956 of 2013.

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                                                           Neutral Citation No:=2023:PHHC:125767




CWP-6700-2017                           -2-          2023:PHHC:125767

4. Affidavit of Chief Manager dated 22.09.2023 filed by learned

counsel for respondent No.1 is taken on record. Registry is directed to tag

the same at appropriate place.

5. Learned counsel for respondent No.1-bank, pointing out the

affidavit, submits that respondent-bank has sent requisite form to the

petitioner, however, he is not coming forward.

6. Faced with this, learned counsel for the petitioner submits that

tomorrow i.e. 26.09.2023, the petitioner would appear before the Chief

Manager and complete all the required formalities.

7. In the wake of statements of both sides, the petition stands

disposed of with liberty to the petitioner to avail remedies as permissible by

law, if the grievance of the petitioner including interest is not redressed.

                                               ( JAGMOHAN BANSAL )
25.09.2023                                           JUDGE
anju

               Whether speaking/reasoned         Yes/No
                  Whether Reportable             Yes/No




                                                          Neutral Citation No:=2023:PHHC:125767

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