Siddharth, J. - (1.) Heard learned counsel for the parties.
(2.) This writ petition has been filed by the petitioner praying for quashing of the order dated 31.05.2016, passed by respondent no.2, Secretary/ Chief Executive Officer, Allahabad District Co-operative Bank Ltd.,Allahabad, wrongly and illegally withholding the pensionary benefits of the petitioner. Direction has been sought against the respondents for payment the post retiral dues of the petitioner i.e., gratuity, leave encashment, group insurance, security amount, etc., with interest from the date of retirement of the petitioner.
(3.) The brief facts of the case are that the petitioner retired from the post of Junior Manager in the Allahabad District Co-operative Bank Ltd., Allahabad on 31.10.2014. His post retiral dues were not paid on the ground that the disciplinary proceedings have been initiated against him and decision was to be taken regarding the payment of gratuity and other dues of the petitioner after the completion of the enquiry.;