MANAGEMENT OF INDIAN BANK Vs. G RAMACHANDRAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 13.9.2005 passed by a Division Bench of the Madras High Court in civil writ petitions filed by the respondents herein.

(3.) The short question involved in these appeals related to interpretation of Regulation 17 of the Indian Bank (Employees') Pension Regulations, 1995 (hereinafter referred to as "Pension Regulations"), vis-a-vis Regulation 37 of the Indian Bank Officers' Service Regulations, 1979, (hereinafter referred to as "Service Regulations").