UCO BANK Vs. VIJAY KUMAR HANDA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal by special leave is directed against the judgment and order dtd. 11/1/2017 passed by the High Court of Punjab and Haryana at Chandigarh (briefly 'the High Court' hereinafter) dismissing Letters Patent Appeal No. 1525 of 2016 preferred by the appellant.

(3.) By the judgment and order dtd. 11/1/2017, the letters patent appeal filed by the appellant Bank against the judgment and order of the learned Single Judge was dismissed by the Division Bench of the High Court. Learned Single Judge vide the judgment and order dtd. 14/3/2016 had allowed the writ petition filed by the respondent being Civil Writ Petition No. 2490 of 2014 by directing the appellant to process the case of the respondent for pension and to release the pensionary dues to him expeditiously.