PANKAJ MITHAL,J - (1.) AFFIDAVITS have been exchanged between the parties in the present Writ Petition. Therefore, we are proceeding to dispose of the Writ Petition at this stage with the consent of the learned counsel for the parties.
(2.) THE present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India making the following prayers: "(i) to issue writ of mandamus commanding the respondent No.1 to pay Rs. 4,386/- + 6,294/- = 10,680/- with 12% interest which has been deducted by the respondent bank. (ii) to issue writ of mandamus commanding the respondent No.1 to pay Rs. 1,12,916.49 the interest on Rs. 3,63,606/- @ 12% interest from 2.2.1998 to 24.7.2000 and also future interest on the aforesaid amount. (iii) to issue writ of mandamus commanding the respondent bank to release the STDR dated 24.7.2000 contained in Annexure-10 with interest. (iv) to award reasonable compensation. (v) the cost of the petition may also be awarded to petitioner." It appears that the petitioner was working on the post of Assistant Manager in State Bank of India. By the order dated 23.12.1997 (Annexure-9 to the Writ Petition), he was removed from service with effect from 2.2.1998, i.e., the date of service of the said order dated 23.12.1997. It was further directed in the said order dated 23.12.1997 that the period spent by the petitioner under suspension in M.L.N.R. Engineering College Branch fraud case would be treated as on duty and full salary and allowance, as admissible under Rules, would be paid to him for such period.
(3.) THEREAFTER , it appears that the amount of Provident Fund of the petitioner was directed to be released by the order dated 13.1.1999 (Annexure-1 to the Writ Petition).;