2023 INSC 979 REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  6611 OF 2015

JYOTIRMAY RAY        …APPELLANT

Versus

THE FIELD GENERAL MANAGER, 

PUNJAB NATIONAL BANK & ORS.        ...RESPONDENT(s)

J U D G M E N T

J.K. Maheshwari, J. 

1.Appellant, who was compulsorily retired as Sr. Manager,

was   denied   the   benefit   of   leave   encashment,   employer’s

contribution   of   provident   fund,   gratuity   and   pension   by   the

Punjab National Bank (hereinafter referred to as the “Bank”). On

rejection of his representation by the authorities, a challenge was

made by filing a writ petition before the High Court. The said writ

petition was contested by the Bank, taking the plea that due to

irregularities in granting loans and cash credit facilities under the

Credit   Guarantee   Fund   Trust   Scheme   for   Micro   &   Small

1

Enterprises (for short “CGTMSE”) and otherwise in routine loans,

loss was caused to the Bank. 

2.The background facts were that earlier, the appellant was

charge­sheeted   on   16.10.2009   and   also   served   with   a

supplementary   chargesheet   on   20.11.2009.   On   submitting   of

reply by the appellant, departmental enquiry was conducted and

the   enquiry   report   dated   11.01.2010   was   submitted   to   the

disciplinary authority who found him guilty and vide order dated

29.01.2010, penalty of compulsory retirement was inflicted.  The

appeal filed by the appellant was also dismissed by appellate

authority on 28.07.2010. 

3.The appellant by filing the writ petition did not challenge the

order of compulsory retirement and only claimed the terminal

benefits   i.e.,   leave   encashment,   employer’s   contribution   of

provident fund, gratuity and pension. In the meantime, the review

filed by the appellant before the appellate authority was also

dismissed on 06.01.2011. During pendency of the writ petition,

the   Board   of   Directors   of   the   Bank   vide   resolution   dated

20.12.2010 refused to give employer’s contribution of provident

fund to the tune of Rs. 8,80,085/­ to the appellant.   Learned

2

Single Judge vide order dated 03.04.2012 allowed the said writ

petition in part and directed the Bank to release the employer’s

contribution of the provident fund as well as gratuity with interest

@ 8.5% p.a. and leave encashment in terms of Regulation 38 of

the Punjab National Bank (Officers’) Service Regulations, 1979

(for short “1979 Regulations”). It was also clarified that the dues

be calculated from the date of compulsory retirement and be

released   within   a   period   of   eight   weeks   from   the   date   of

communication.     Learned   Single   Judge   denied   the   benefit   of

pension because the appellant was not an in­service candidate

when   the   scheme   for   shifting   to   the   pension   regime   became

operational.

4.On filing the Special Appeal by the Bank, the Division Bench

allowed the same in part maintaining the order of grant of leave

encashment, but set­aside the grant of provident fund (Bank’s

contribution) and gratuity on the pretext that by an act of the

appellant, loss has been caused to the Bank.  

5.In view of the foregoing facts, grant of leave encashment to

appellant is no more res integra. The appellant is not challenging

3

the refusal to grant pension as he was not an in­service candidate

at the time of change of scheme. The only question that falls for

consideration is whether the denial of employer’s contribution of

Provident Fund and non­payment of gratuity to appellant because

of   the   order   of   compulsory   retirement,   as   directed   by   the

impugned order, is justified or not?

6.Mr.   Irshad   Ahmad,   learned   counsel   appearing   for   the

appellant contends that Rule 13 of the Punjab National Bank

Employees’ Provident Fund Trust Rules (for short “P.F. Trust

Rules”) gives first lien to the Bank on the contributions made by it

to recover any loss, damages and liabilities which the Bank may

at any time sustain or incur by reasons of any dishonest act,

deed   or   omission   or   gross   misconduct   by   a   member   of   the

provident fund. It is submitted that in the main chargesheet or in

the supplementary chargesheet, it is not alleged that due to grant

of loan under the scheme or in other loans, any loss has been

caused to the Bank. In the report of enquiry, finding of loss

having been caused to the Bank has not been recorded. Learned

counsel contends that the Board of Directors unilaterally passed

4

a resolution which has rightly been interfered with by the learned

Single Judge. 

7.Learned   counsel   contends   that   while   reversing   those

findings, the Division Bench has not assigned any cogent reason

or even discussed the issue. It is also submitted that the Punjab

National Bank, Personnel Division, Head Office, New Delhi issued

Circular No. 1563 on 16/01/1997 having due reference to the

provisions   of   the   Payment   of   Gratuity   Act,   1972   (for   short

“Gratuity   Act”)   and   payment   under   the   1979   Regulations.

Explanation to clause 14(1)(a) of the said circular makes it clear

that the gratuity is payable on termination of service to an officer

on completion of at least 10 years of service. It is clarified that the

said   termination   should   not   be   by   way   of   punishment   as

dismissal or removal. Learned Single Judge has rightly observed

that Regulation 4 of the Punjab National Bank Officer Employees’

(Discipline   and   Appeal)   Regulations   1977   (for   short   “1977

Regulations”) makes it clear that a dismissal of an employee shall

ordinarily be a disqualification for future employment whereas

removal from service shall not be a disqualification for future

employment. It is also stated that no aggravating circumstance of

5

causing loss by appellant or finding as to loss being caused has

been recorded in the enquiry. There was no quantification of loss

or damage. It is urged that on inflicting a penalty of compulsory

retirement after enquiry, ipso facto would not result in forfeiture

of the gratuity as directed by the impugned order. Even otherwise

the forfeiture of gratuity affects the civil right of an employee

having adverse consequence which cannot be directed in violation

of the principles of natural justice.

8.Per contra, Mr. Rajesh Kumar Gautam, learned counsel for

the respondent Bank argued in support of the findings recorded

in   the   impugned   order   passed   by   the   Division   Bench   and

contends that the normal retirement of an employee cannot be

equated with compulsory retirement inflicted by way of penalty.

Therefore, gratuity and Bank’s contribution towards provident

fund   have   rightly   been   withheld   by   the   order   impugned.   In

support of his contention, reliance has been placed on the Full

Bench judgment of the Punjab & Haryana High Court in LPA No.

566 of 2012 titled  UCO Bank and others vs. Anju Mathur

decided on 07.03.2013. It is urged that the said judgment was

cited and relied upon by the High Court of Delhi in B.R. Sharma

6

vs. Syndicate Bank and others,  2015 SCC Online Del 13989.

Learned counsel has also placed reliance on the judgment of this

Court in  Canara Bank and another vs. Lalit Popli (Dead)

through Legal Representatives (2018) 11 SCC 87. 

9.We have heard learned counsel for the parties at length. The

issue of payment of provident fund (Bank’s contribution) and

payment of gratuity and its forfeiture are required to be analysed

with   reference   to   the   relevant   provisions   of   the   Act,   Rules,

Regulations and the circulars issued by the Bank from time to

time. They are being considered in the subsequent sub­headings

and the paragraphs.  

GRANT   OF   PROVIDENT   FUND   AND   WHEN   IT   CAN   BE

FORFEITED    :

10.Chapter  IX  of  1979  Regulations  deals  with  the  terminal

benefits.   As per Regulation 45(1), every officer shall become a

member of the Provident Fund constituted by the Bank and shall

be bound by the Rules governing such fund.  The Rules governing

such fund are known as P.F. Trust Rules. As per Rule 2 of the

Trust Rules, the contribution of the employee and employer shall

be deposited in the provident fund trust account, which shall be a

7

contributory   provident   fund.   Rules   13   and   14   whereof   are

relevant for the purpose of this case and are reproduced as thus:

“13.The   Bank   shall   have   first   lien   on   the

contributions made by it to the individual account of

any   member   together   with   interest   thereon   or

accretions thereto, to recover any loss, damages and

liabilities which the Bank may at any time sustain or

incur   by   reasons   of   any   dishonest   act,   deed   or

omission or gross misconduct of or by such member.

14. In case where the Bank shall have first lien

as provided in Rule No. 13 above, the Trustees shall

on receipt of the resolution passed by the Bank’s

Board   of   Directors   pay   to   the   Bank   out   of   such

member’s   individual   account   in   the   Fund,   such

portion   thereof   not   exceeding   the   Bank’s

contribution   to   it,   as   the   Board   might   ask   the

Trustees to pay, and the receipt of the Bank for any

payment so made, shall be complete discharge to the

Trustees.   In   the   event   of   any   such   payment,   the

remaining   amount   out   of   the   Provident   Fund

balance shall be paid to him. The recovery of such

losses by the Bank shall be limited to the extent of

such financial loss only.” 

On perusal, it is clear that the Bank shall have first lien on the

contributions made by it to the individual account of any member

together with interest thereon or accretions thereto, to recover

any loss, damages and liabilities, sustained any time by the Bank

or incurred by reasons of any dishonest act, deed or omission or

gross misconduct of the member.  It is further apparent that the

8

Board of Directors shall pass an order to pay the contribution of

the Bank which is in the account of fund to the Bank to the

extent of recovery of the loss, damages and liabilities.

11.Let us apply the said Rules to the facts of the present case

in the context of the allegations made in the chargesheet dated

16.10.2009 and supplementary chargesheet dated 20.11.2009 to

consider the position that emerges. 

12.It was alleged that while granting the loans or extending

cash   credit   facilities   under   the   CGTMSE   or   otherwise,   due

diligence of the procedure was not followed by the appellant. In

the charge­sheet, it is not alleged that by such an act, the Bank

has suffered loss nor has the quantification of the amount of loss

been done. In the report of enquiry, finding about loss being

caused or quantification of the amount of loss has not been

recorded.   The   contribution   of   Bank   to   provident   fund   was

forfeited as per resolution dated 20/12/2010 of the Board of

Directors based  on the   communication  dated  19/11/2010  as

referred by the learned Single Judge.  The said resolution refers

that the Bank has suffered a loss of Rs. 77.59 lakhs by an act of

the appellant for which the penalty of compulsory retirement has

9

been   directed.   However,   the   recommendations   were   made   for

appropriation of the Bank’s contribution of provident fund to the

tune of Rs. 8,80,085/­ and it was withheld from the provident

fund account of the appellant. By filing this appeal, the appellant

has averred and produced the report of the internal auditor dated

27/7/2009 (Annexure P­1). The said report was of the prior date,

from the date of issuance of the chargesheet. However, relying on

the said report, it is submitted that no loss has been caused to

the Bank. It is contended that nothing is alleged towards loss in

the chargesheet.

13.In the counter affidavit to this appeal, it is stated that the

Report (Annexure P­1) was not part of the record of the writ

petition before the High Court and without an application to take

the additional evidence on record, it cannot be read by this Court.

On perusal of the averments of the counter affidavit, the existence

of   the   report  (Annexure   P­1)  has   not   been   denied   by   the

respondents. In the finding of the enquiry report, quantification of

the loss caused is not recorded. The resolution of the Board of

Directors dated 20/12/2010 is subsequent to the order of penalty

of compulsory retirement. Thus, prior to the chargesheet as per

10

report of the internal auditor, loss has not been reported to the

Bank. Presumably, it appears to us, for the said reasons in the

chargesheet, allegations causing loss and quantifying the amount

of loss have not been specified. The Board of Directors on the

basis of information unilaterally passed the resolution alleging

loss of  Rs. 77.59 lakhs. Prior to passing the resolution, notice

asking   response   and   opportunity   was   not   afforded   to   the

appellant. In the facts as discussed, the unilateral report cannot

be relied upon by the Board of Directors to deny the benefit of

payment of employer’s contribution of provident fund. In this view

of the matter, learned Single Judge was right in observing that

the Board of Directors has not afforded an opportunity to the

appellant on the issue of causing loss or damage to the Bank,

prior to the passing of the resolution of appropriation of the

contribution of the Bank from the provident fund account of the

appellant.   Moreover,   in   the   absence   of   any   allegation   in   the

chargesheet about the quantifiable amount of loss, the argument

as advanced by respondents is bereft of any merit. In view of the

above discussions, the findings recorded by learned Single Judge

with regard to payment of Bank’s contribution of provident fund

11

is equitable, just and is liable to be upheld, setting aside the

findings of the Division Bench.  

PAYMENT OF GRATUITY AND WHEN IT CAN BE WITHHELD:

14.Regulation 46 of Chapter IX of 1979 Regulations deals with

gratuity.     The   relevant   extract   of   the   said   Regulation   is

reproduced as thus:

“46. Gratuity:

46.(1)Every officer shall be eligible for gratuity on:

a) retirement

b) death

c) disablement rendering him unfit for further service as

certified by a medical officer approved by the Bank

d) resignation after completing ten years of continuous

service; or

e) termination of service in any other way except by way

of punishment after completion of 10 years of service. 

15.In view of the above, an officer of the Bank shall be eligible

for gratuity on retirement; death; disablement rendering him unfit

as   certified   by   an   approved   medical   officer;   resignation   after

completion of 10 years of continuous service or termination of

service after completion of 10 years except in a case if such

termination   is   by   way   of   punishment.     However,   the   said

Regulations   are   silent   on   the   contingency   as   to   what   would

12

happen   if   an   officer   is   met   with   a   penalty   of   compulsory

retirement.   

16.Further   if   we   look   at   Section   4   of   the   Gratuity   Act,   it

elucidates the conditions of payment of gratuity to an employee

on termination of his services. In particular, sub­section (6) of

Section 4 highlights the conditions when gratuity can be withheld

to an employee on his termination. The relevant portion has been

reproduced as under:

(6) Notwithstanding anything contained in sub­

section (1)­ 

(a) the gratuity of an employee, whose services have

been   terminated   for   any   act,   wilful   omission   or

negligence   causing   any   damage   or   loss   to,   or

destruction of, property belonging to the employer

shall be forfeited to the extent of the damage or loss

so caused;

(b)   the   gratuity   payable   to   an   employee   shall   be

wholly forfeited­

(i)   if   the   services   of   such   employee   have   been

terminated for his riotous or disorderly conduct or

any other act of violence on his part, or

(ii)   if   the   services   of   such   employee   have   been

terminated for any act which constitutes an offence

involving   moral   turpitude,   provided   that   such

offence  is committed by him in the course of his

employment.

17.The provisions of Gratuity Act make it clear that forfeiture of

gratuity may be  directed  to the extent  of damage or loss so

13

caused or destruction of property belonging to employer. In twin

situations where the termination is due to riotous or disorderly

conduct   or   involvement   of   the   employee   in   a   criminal   case

involving moral turpitude, the gratuity shall be wholly forfeited. 

18.This Court in the case of Y.K. Singla vs. Punjab National

Bank and others (2013) 3 SCC 472, while considering the issue

of interest on the late payment of gratuity to a retired employee of

Punjab National Bank held that the payment of Gratuity Act will

override   the   Punjab   National   Bank   (Employees’)   Pension

Regulations, 1995 (for short “1995 Pension Regulations”).  While

dealing with the issue of recovery from gratuity under Regulation

46 or withholding of pension under Regulation 46(2) of the said

Regulations, this Court in paragraph 22, after referring to Section

14 of the Gratuity Act, has held as under:

“22.     In   order   to   determine   which   of   the   two

provisions   (the Gratuity   Act,   or   the  1995

Regulations) would be applicable for determining the

claim of the appellant, it is also essential to refer

to Section   14 of   the   Gratuity   Act,   which   is   being

extracted hereunder:­

“14. Act to override other enactments,

etc. – The provisions of this Act or any rule

made   thereunder   shall   have   effect

notwithstanding   anything   inconsistent

14

therewith   contained   in   any   enactment

other than this Act or in any instrument or

contract   having   effect   by   virtue   of   any

enactment other than this Act.” 

(emphasis supplied) 

A perusal of Section 14 leaves no room for any doubt

that   a   superior   status   has   been   vested   in   the

provisions   of   the Gratuity   Act  vis­

à­vis   any   other

enactment   (including   any   other   instrument   or

contract) inconsistent  therewith. Therefore,  insofar

as   the   entitlement   of   an   employee   to   gratuity   is

concerned,   it   is   apparent   that   in   cases   where

gratuity of an employee is not regulated under the

provisions of the Gratuity Act, the legislature having

vested superiority to the provisions of the Gratuity

Act over all other provisions/enactments (including

any instrument or contract having the force of law),

the provisions of the Gratuity Act cannot be ignored.

The term “instrument” and the phrase “instrument

or   contract   having   the   force   of   law”   shall   most

definitely   be   deemed   to   include   the   1995

Regulations, which regulate the payment of gratuity

to the appellant.”

19.In view of the above, it is apparent that the provisions of the

Gratuity   Act   have   superiority   over   all   other   provisions   of

Regulations.  

20.The Bank harmonizing the provisions of Regulation 46 of

1979 Regulations and the Gratuity Act issued Circular No. 1563

on   16.01.1997   through   its   personnel   division.   Therein

harmonizing the Regulations with the provisions of the Gratuity

15

Act and in clauses 8 and 14 of the Circular, the instances as to

when   gratuity   could   be   forfeited,   have   been   specified.   Those

clauses are relevant and have been reproduced as under: 

“8.   FORFEITURE OF GRATUITY UNDER ACT

The gratuity payable under the payment of gratuity

act,   is   liable   to   full   or   partial   forfeiture   under

different circumstances. Section 4(1) of payment of

gratuity act deals to payment of gratuity whereas

section   4(6)   of   the   act   deals   with   forfeiture   of

gratuity. Section 4(1) reads as under:

Gratuity   shall   be   payable   to   an   employee   on   the

termination of his employment after he has rendered

continuous service for not less than five Years,

a. On his superannuation, or

b. On his retirement or resignation, or

c. On his death or disablement due to accident or

disease.

Provided that the completion of continuous service of

five   years   shall   not   be   necessary   where   the

termination of the employment of any employee is

due to death or disablement.

Section 4(6) provides as under:

"Notwithstanding anything contained in subsection (1)

a. The gratuity of an employee, whose services have

been   terminated   for   any   act,   wilful   omission   or

negligence   causing   any   damage   or   loss   to,   or

destruction of, property belonging to the employee,

shall be forfeited to the extent of the damage or loss

so caused:

b.   The   gratuity   payable   to   an   employee   may   be

wholly or partially forfeited.

I)   If   the   services   of   such   employee   have   been

terminated for his riotous or disorderly conduct or

any other act of violence on his part, or

16

II)   If   the   services   of   such   employee   have   been

terminated for any act which constitutes an offence

involving   moral   turpitude,   provided   that   such

offence  is committed by him in the course of his

employment.

14. PAYMENT UNDER OFFICERS SERVICE REGULATIONS

Rules relating to payment of gratuity of officers staff

have been laid down  under Regulation 46 of PNB

Officers   Service   Regulations,   1979   which   is   as

under:­

(I) Every officer shall be eligible for gratuity on:

(a) Retirement, (b) death (c) disablement rendering

him unfit for further service as certified by a medical

officer approved by the bank, or (d) resignation after

completing   ten   years   of   continuous   service   or

termination of service in any other way except by

way of punishment after completion of 10 years of

service.

Explanation: We have to clarify that gratuity may be

paid in case of termination of service, subject to the

condition that the officers has put in at least 10

years of service with the bank and provided that the

termination is not by way of dismissal or removal

from service as punishment.

(II) The amount of gratuity payable to an officer shall

be   one   month's   pay   for   every   completed   year   of

service, subject to a maximum of 15 months’ pay.

Provided that where an officer has completed more

than 30 years of service, he shall be eligible by way

of gratuity for an additional amount at the rate of

one half of month pay for each completed year of

service beyond thirty years. 

Pay for the purpose of gratuity in case of officer shall

mean basic pay only. While calculating gratuity, that

part of PQA & FPA drawn by an officer, which rank

for superannuation benefit, shall also be taken into

account.

Note:  If   the   fraction   of   service   beyond   completed

years of service is six months or more, gratuity will

17

be paid pro­rata for the period. In this connection,

we have to clarify that for the purpose of calculating

gratuity,   the   number   of   days,   beyond   6   months

period is also to be taken into account.

On a combined reading of the provisions of the Gratuity Act, 1979

Regulations and the circular, it becomes clear that the gratuity

shall   become  payable  to   every   officer   on  retirement,   death,

disablement or on resignation except in a case of termination of

service in any other way, by way of punishment after completion

of 10 years of continuous service. 

21.At this stage, it is relevant to refer to the provisions of 1977

Regulations.  Regulation 4 of the said Regulations specifies major

penalties: ­ 

“Major penalties : 

(f)   ……..

(g)  ……..

(h) Compulsory retirement; 

(i) Removal from service which shall not be a disqualification

for future employment; 

(j) Dismissal which shall ordinarily be a disqualification for

future employment. ”

18

The   explanation   to   Regulation   4   under   the   heading   “Major

Penalties” specifies some of the situations which shall not amount

to   penalty   within   the   meaning   of   this   Regulation.   As   those

conditions are not relevant for the present case, they are not

being referred to.   

22.Under Regulation 4 of the 1977 Regulations, the compulsory

retirement of an officer is a major penalty. The explanation as

given in clause 14(1)(a) of the said Circular clarifies that in case of

termination after at least 10 years of service in the Bank, if such

termination is not by way of punishment as dismissal or removal,

the gratuity may be paid.  In the said explanation, the denial of

gratuity to an employee, who is inflicted with the major penalty of

compulsory retirement, has not  been included. Therefore, the

gratuity is payable to the appellant under the 1979 Regulations in

terms   of   the   explanation   under   the   said   Circular.     Even

otherwise, if we see the provisions of the Gratuity Act, gratuity

can   be   withheld   in   case   of   damages   or   loss   so   caused   or

destruction of property belonging to the employer or otherwise

where the termination of service is due to riotous or disorderly

conduct or due to criminal case involving moral turpitude.

19

23.The facts of the case at hand are not a case of riotous

behaviour of appellant or his involvement in any criminal case.

As   discussed   hereinabove,   while   dealing   with   the   issue   of

forfeiture   of   employers’   contribution   of   provident   fund   in   the

enquiry report, no finding regarding causing loss to the bank or

on quantification of the amount of loss has been recorded.

24.While   passing   an   order   of   withholding   of   gratuity,

opportunity of hearing has not been afforded to the appellant.  In

this regard, the judgment of the Full Bench of Punjab & Haryana

High Court in  UCO Bank  (supra) is relevant, wherein the Full

Bench has duly considered the issue of forfeiture of gratuity and

the   relevant   paras   of   the   said   judgement   are   reproduced   as

under: 

“22.  ……. No doubt, in the charge­sheet as many as

24  accounts are mentioned where the respondent

had given loans or  other  financial accommodation

either   beyond   her   powers   or   without   obtaining

proper   securities.   That   would   show   that   certain

accounts   were   overdrawn.   Even   the   operation   of

these   accounts   was   not   satisfactory.   However,

whether the appellant­Bank ultimately suffered loss

and what was the actual loss is not reflected. No

doubt,   the   irregularities   committed   by   the

respondent   may   have   exposed   the   Bank   to   such

losses. However, that is entirely different from loss

having been actually suffered by the bank. Even if

some accounts became bad and the Bank had to file

20

suits for recovery concerning those accounts against

the defaulting parties, that would not automatically

lead   to   the   conclusion   that   the   loss/damage   has

been   suffered.   It  is  possible   that  Bank is  able to

recover   full  money   in   those   proceedings.   Whether

that happened in fact or not and whether loss is

actually suffered or not is not discernible from either

the charge­sheet or the enquiry report.

23.   It is for this reason that it was incumbent upon

the appellant­Bank to mention specifically about the

actual loss having been suffered, if it suffered, in the

show cause notice itself with particulars of that loss

in order to enable the respondent to meet the same.

That  has   not   been   done   even   in   the   final   order.

Though the figure of 4 crores is given, in the final

order,   even   that   is   not   substantiated   by   giving

particulars thereof. We are, therefore, of the opinion

that   the   show   cause   notice   or   the   final   orders

passed, forfeiting the gratuity, do not meet the legal

requirements and have to be set aside.”

25.In the facts of the present case, the said judgement squarely

applies looking to the situation wherein the quantification of loss

has not been proved in the enquiry.   Even otherwise, prior to

passing of an order of forfeiture of gratuity, opportunity of hearing

has not been afforded to the appellant.  We acknowledge the view

taken by the Full Bench in the said judgment and reaffirm the

same.

[

26.The counsel for appellant also relied upon the judgement of

B.R. Sharma  (supra), in which the  riotous  behaviour  of the

employee was found proved. However, the said judgment does not

21

apply in the facts of the present case.  Similarly, reliance was also

placed on the case of Canara Bank (supra) wherein as per the

Regulations of the Canara Bank, the withholding of the amount of

gratuity to the extent of loss caused was permissible.  In the facts

of the present case and contents of Regulations and Circular of

the   Bank,   the   said   judgment   being   distinguishable,   has   no

application. The learned Single Judge has correctly observed that

as per the 1977 Regulations, compulsory retirement; removal

from   service   which   shall   not   be   a   disqualification   for   future

employment   and   dismissal   which   shall   ordinarily   be   a

disqualification for future employment are distinct and separate

punishments. The act of forfeiture of gratuity is not envisaged in

the present case as the provisions are silent on the aspect of

forfeiture in case of compulsory retirement. As per Circular No.

1563 dated 16.01.1997 of the Bank, in our view, the Division

Bench  erred   in reversing  the   judgment   of   the  learned  Single

Judge.  

27.Therefore, taking a wholistic view of the 1977 Regulations,

1979 Regulations, Circular dated 16.01.1997 and the facts on

record, we are of the view that the present civil appeal deserves to

22

be allowed. We affirm the findings of the learned Single Judge and

set­aside the judgement rendered by the Division Bench.   The

appeal is allowed. No order as to costs.

……...............................J.

                                              (J.K. MAHESHWARI)

………...........................J.

                                                (K.V. VISWANATHAN)

NEW DELHI;

NOVEMBER 06, 2023.

23