- (1.) The present writ petition has been filed by the petitioner, making following prayers: (A) To issue writ, order or direction in the nature of mandamus directing respondent-bank to pay further benefit of gratuity of Rs. 1,37,768.00 plus interest for the period which has been delayed by the bank. (B) To issue any other writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case. (C) Award the cost of the petition in favour of the petitioner.
(2.) As per the averments made in the writ petition, the petitioner retired from service on June 30, 2008 as senior Branch Manager in the Bank of respondent Nos. 1 and 2. By the order dated August 13, 2009 (Annexure-2 to the writ petition), the amount of gratuity was directed to be released in favour of the petitioner. Pursuant thereto, the petitioner was paid an amount of Rs. 3,50,000/- as gratuity.
(3.) The grievance of the petitioner is that as per the computation, the petitioner was entitled to an amount of Rs. 4,87,768/- as gratuity but only an amount of Rs. 3,50,000/- has been paid to him apparently on the ground that the same was the maximum amount of gratuity payable to any employee.;