INDIAN OVERSEAS BANK Vs. K C KUMAR

JUDGEMENT

(1.) The Management of Indian Overseas Bank is the appellant and aggrieved by the order dated 12.3.2008, made in W.P. No. 49012 of 2006 under which, the appellant was directed to settle the Gratuity and Provident Fund to the respondent within a period of four weeks from the date of receipt of copy of the order together with interest at the rate of 6% per annum.

(2.) The facts leading to the filing of this writ appeal are as follows: The respondent joined the services of Bharat Overseas Bank Limited, Chennai-2, as a Clerk in the year 1981. He was promoted to the officer cadre Scale-I in the year 1987 and was further promoted to Scale-II in the year 1995. In the year 1998, he was promoted to Scale-Ill and got further promotion to Scale-IV in the year 2002. According to the respondent, his service record is excellent and therefore, he was selected for Overseas Assignment and worked at Bangkok from 1997 to 2000. The respondent had also got several appreciation letters for his excellent performance.

(3.) While the respondent was working as a Chief Manager of the Nungambakkam Branch of Bharat Overseas Bank, he tendered his resignation by means of a letter dated 7.4.2006 to the first appellant through his branch. In the resignation letter, it has been stated that the respondent is tendering his resignation due to compelling domestic and personal reasons.