ASHOK KUMAR MATHUR, J. - (1.) THE petitioner by this writ petition has prayed that by an appropriate writ order or direction the respondents may be directed to pay the entire gratuity and provident fund amount as well as sum of Rs. 10,000/ - by way of compensation for depriving the petitioner for use of the amount. The petitioner further sought a direction that the petitioner may be paid interest at rare of 18 per cent on the amount from the date this amount became due to the petitioner.
(2.) THE petitioner was an employee of the State Bank of Bikaner and Jaipur (here in after referred as 'the Bank') till he was discharged from the service after disciplinary proceedings by order dated 6th May, 1980. The petitioner challenged this order of discharge from service by filing writ petition but that writ petition was dismissed on 15th April, 1984. Soon after discharge from service the petitioner made an application to the Managing Director on 24th December, 1980 praying that provident fund and gratuity due may be paid to him at earliest, vide Annexure -1. This application was replied by the Bank by communication dated 24th September, 1982 and the petitioner was asked to forward an application addressed to the trustees of the State Bank of Bikaner and Jaipur to enable them to refund the provident fund balance to him. Thereafter another communication was received by the petitioner from the Bank on 14th May, 1983 whereby the petitioner was informed through his Advocate that the matter has been taken up by the Branch and also with the Controller in regard to refund of the P.F. balance to him.
(3.) THE petitioner also made an application for payment of provident fund on 3rd June, and again on 1st July, 1982 and 10th September, 1982 before he was served with the communication dated 24th September, 1982. Thereafter on 2lst February, 1983, 20th April, 1983 the petitioner further submitted applications for refund of provident fund and finally he sent a notice through Advocate on 1lth May, 1983 which was replied by the respondent Bank on 14th May, 1983 mentioned above. Thereafter nothing transpired and the petitioner filed the present writ petition praying the aforesaid relief that a mandamus should be issued directing the respondents to make the payment of gratuity and provident fund to him.;