KURIAN,J. - (1.) Leave granted.
(2.) Whether forfeiture of gratuity, under The Payment of Gratuity Act, 1972 (hereinafter referred to as 'the Act'), is automatic on dismissal from service, is the issue for consideration in this case.
(3.) The respondent was an employee of the appellant-Bank. While serving as a Branch Manager, disciplinary proceedings were initiated against him on the following charges: "a) Failure to take all steps to ensure and protect the interest of the Bank. b) Failure to discharge his duties with utmost devotion, diligence, honesty and integrity. c) Doing acts unbecoming of an Officer Employee." ;