- (1.) Leave granted.
(2.) After hearing appellant in person and learned senior Counsel for the respondents, Shri V. R. Reddy, we are of the view that there is some merit in the contention raised by the appellant in this appeal. According to the statement of claim furnished by the appellant to the Bank, he claimed various amounts as follows: (a) Difference in basic pay of Rs. 860. 00 of 21.1.81 upto 7.1.82 and Rs. 1200. 00 from 8.1.82 and Rs. 1270. 00 of 21.1.82 i. e. Rs. 1270-860 =rs. 410. 00 -upto 1.2.83 for 12 months = Rs. 4920. 00 and for 1 month in Jan. 82 Rs. 340 Rs. 5260 LESS Officiating allowance of Rs. 100 from 8.1.82 to 1.2.83 -Rs. 1300 Rs. 3,960 (b) Difference of 3 annual increments viz. , 21.1.82, 1.1.83 and fitment increment of 1.2.83 on the basis of retrospective revision of basic pay from Rs. 1200. 00 to Rs. 1800. 00 @ Rs, 300. 00 from 1.2.83 to 31.1.89 (Date of superannuation retirement) for 72 months. Rs. 21,600 (c) Gratuity difference @ Rs. 300. 00 for 13 months Rs. 3,900. 00 (d) PF difference @ 10% on Rs. 21,600. 00 Bank's contribution, Rs. 2,160. 00 (e) Difference in overall emoluments on account of pay revision of Rs. 1200 to Rs. 1800 and subsequent revision on Nov. 87 on account of 3 increments due to enhancement in DA and HRA etc. Rs. 150. 00 for 72 months Rs. 10,800. 00 Rs. 42,420
(3.) In addition to the above amount, the appellant has claimed punitive interest at the rate of 24% from 31/1/89, the date of his retirement.;