(1.) Leave granted.
(2.) These appeals, by special leave, are directed against the Judgment and Order dated 25.02.2009 of the High Court of Uttarakhand in Writ Petition No. 69 of 2007. By the impugned order, the Court has rejected the Writ Petition filed by the Appellant for granting certain reliefs which would include claim for pensionary benefits under the New Pension Scheme, known as Allahabad Bank Employees (Pension) Regulations, 1995 (hereinafter referred to as, "the 1995 Regulations").
(3.) The issue involved in the present appeals for our consideration is: Whether the Appellant is eligible and entitled for the pensionary benefits under the Allahabad Bank Employees Pension Scheme, 1890 (hereinafter referred to as "Old Pension Scheme") in terms of the Allahabad Bank Officers Service Regulations, 1979 (hereinafter referred to as "the 1979 Regulations").