KANGRA CENTRAL COOPERATIVE BANK PENSIONERS WELFARE ASSOCIATION (REGISTERED) Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CIVIL APPEAL NO.5251 OF 2022 (Arising out of SLP (Civil) No.1246 of 2015)Leave granted.

(2.) This appeal challenges the judgment and order dated 03. 09.2014 passed by the High Court of Himachal Pradesh at Shimla in LPA No.316 of 2012.

(3.) While dealing with the claim preferred by the Kangra Central Co-operative Bank Pensioners Welfare Association ("the Association", for short) challenging the Orders dtd. 21/4/2010 and 24/4/2010 stopping grant of pension to the Members of the Association, the Single Judge of the High Court by his judgment dtd. 15/5/2012 in CWP No.1679 of 2010 directed as under: