L.NAGARAJU Vs. SYNDICATE BANK
LAWS(APH)-2013-12-30
HIGH COURT OF ANDHRA PRADESH
Decided on
December 18,2013
L.Nagaraju
Appellant
VERSUS
SYNDICATE BANK
Respondents
Referred Judgements :-
STATE OF MAHARASHTRA VITHOBA BABAN VS. GHANDRABHAN TALE:STATE OF MAHARASHTRA:STATE OF MAHARASHTRA [REFERRED TO]P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
FAKIRBHAI FULABHAI SOLANKI VS. PRESIDING OFFICER [REFERRED TO]
STATE OF BIHAR VS. SUBHASH SINGH [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
SYNDICATE BANK VS. GENERAL SECRETARY SYNDICATE BANK STAFF ASSOCIATION [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
PRABHA ATRI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BANK OF INDIA VS. O P SWARANKAR [REFERRED TO]
Y P SARABHAI VS. UNION BANK OF INDIA [REFERRED TO]
ERANNA H K VS. CHAIRMAN AND MANAGING DIRECTOR NATIONAL TEXTILES CORPN LTD [REFERRED TO]
S KRISHNA MURTHY VS. INDIAN OVERSEAS BANK MADRAS [REFERRED TO]
DELHI ELECTRICITY SUPPLY UNDERTAKING VS. TARA CHAND [REFERRED TO]
JUDGEMENT
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(1.)The unsuccessful plaintiff in O.S.No.576 of 2000 on the file of the XII
Additional Chief Judge (Fast Track Court), City Civil Court, Hyderabad,
preferred this appeal against the impugned decree and judgment dated 11.11.2002.
(2.)The appellant was the plaintiff and the respondents were the defendants in the suit and hereinafter referred to as "the appellant" and "the respondents", for the sake of convenience.
(3.)The appellant filed suit against the respondents for the following reliefs:-
"(a) for recovery of a sum of Rs.14,00,000/- with interest @ 12% per annum from the date of the suit till the date of realization by way of damages on account of humiliation, harassment and insult by D4, who acted as Manager of D3 and inaction, illegal and unconstitutional decision of D1 and D2;
(b) for recovery of Rs.23,000/- with interest @ 12% per annum from the date of suit till the date of realisation towards salary arrears on account of Pay Revision as Award Staff from 1.11.1997 to 2.5.1999 and as Officer from 3.5.1999 to 27.4.2000;
(c) for recovery of Rs.16,720/- with interest @ 12% per annum from the date of the suit till the date of realisation being salary for 31 days of Privilege Leave after deducting the amount already paid to his Privilege Leave Account;
(d) for recovery of a sum of Rs.40,451/- with interest @ 12% per annum from the date of the suit till the date of realisation as salary for 75 days from 1.11.1999 to 15.11.1999 and from 25.11.1999 to 27.4.2000 by treating it as Sick Leave;
(e) to direct D1 and D3 for re-fixing his pension taking into account the correct figures of salary, pursuant to the revision of pay scales from 1.11.1997 with interest thereon @ 12% per annum from the date of the suit till the date of realisation;
(f) for recovery of Rs.28,990/- with interest @ 12% per annum from the date of the suit till the date of realisation being the differential amount of gratuity due and payable after recalculating the gratuity amount taking into account the correct figures of salary after revision of pay scales; and
(g) for costs of the suit."
(2.)The appellant was the plaintiff and the respondents were the defendants in the suit and hereinafter referred to as "the appellant" and "the respondents", for the sake of convenience.
(3.)The appellant filed suit against the respondents for the following reliefs:-
"(a) for recovery of a sum of Rs.14,00,000/- with interest @ 12% per annum from the date of the suit till the date of realization by way of damages on account of humiliation, harassment and insult by D4, who acted as Manager of D3 and inaction, illegal and unconstitutional decision of D1 and D2;
(b) for recovery of Rs.23,000/- with interest @ 12% per annum from the date of suit till the date of realisation towards salary arrears on account of Pay Revision as Award Staff from 1.11.1997 to 2.5.1999 and as Officer from 3.5.1999 to 27.4.2000;
(c) for recovery of Rs.16,720/- with interest @ 12% per annum from the date of the suit till the date of realisation being salary for 31 days of Privilege Leave after deducting the amount already paid to his Privilege Leave Account;
(d) for recovery of a sum of Rs.40,451/- with interest @ 12% per annum from the date of the suit till the date of realisation as salary for 75 days from 1.11.1999 to 15.11.1999 and from 25.11.1999 to 27.4.2000 by treating it as Sick Leave;
(e) to direct D1 and D3 for re-fixing his pension taking into account the correct figures of salary, pursuant to the revision of pay scales from 1.11.1997 with interest thereon @ 12% per annum from the date of the suit till the date of realisation;
(f) for recovery of Rs.28,990/- with interest @ 12% per annum from the date of the suit till the date of realisation being the differential amount of gratuity due and payable after recalculating the gratuity amount taking into account the correct figures of salary after revision of pay scales; and
(g) for costs of the suit."
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