RESERVE BANK OF INDIA Vs. CECIL DENNIS SOLOMON

JUDGEMENT

(1.) Leave granted in both the special leave petitions.

(2.) Division Bench of the High Court of Bombay at Nagpur Bench has held by the impugned judgment that the respondents (hereinafter referred to as 'the employees') were entitled to pension in terms of the Reserve Bank of India Pension Regulations, 1990 (in short the 'Pension Regulations'). The Reserve Bank of India (hereinafter referred to as the 'employer') has questioned the correctness of the judgment.

(3.) Factual position is almost undisputed, and brief reference thereto would suffice.