Ruma Pal, J. - (1.) This appeal has been preferred from an order dated August 18, 1999 by which the learned single Judge disposed of two writ applications. The first writ application (W.P. No. 2695 of 1997) was filed by the appellant for direction on the respondents to release the appellant's dues on account of Provident Fund, salary for 18 days, pay against unavailed leave for 82 days, conveyance allowance for the months of June and August, 1997 along with interest and a further claim on account of interest by way of damages alleged to have been suffered by the appellant because the respondents did not make payment on the appellant's account to the S.B.I. Home Finance Limited.
(2.) The second writ application (W.P. No. 498 of 1999) has been filed by the respondent Corporation challenging proceedings under the Payment of Gratuity Act, 1972 (referred to as the 1972 Act) which have been initiated at the instance of the appellant.
(3.) By the impugned order of the learned single Judge, the learned single Judge held- (i) That the disciplinary proceedings have been commenced against the appellant before the appellant resigned from the respondent Corporation; (ii) The appellant had not been relieve (sic) by the respondent Corporation (iii) That the disciplinary proceedings should be completed (sic) within two months, if such steps were not taken within the aforesaid period the respondent Corporation should release all dues to the appellant within two months thereafter. No specific order was passed in respect of the second writ petition.;