Y R SHENOY Vs. SYNDICATE BANK

JUDGEMENT

(1.) AS in these Writ Petitions common question of law and facts are involved these petitions are disposed of by a common order. However, for the purpose of clarity the brief facts pertaining to each batch of these writ petitions are set out as hereunder: w. P. Nos. 20780-20789/1997 and W. P, Nos. 13575-92/1997:

(2.) THE petitioner herein joined the service of Canara Bank on June 9, 1959 and after completing 35 years of service he retired from service on May 31, 1994 after reaching the age of superannuation. The service conditions of the petitioner are governed by the statutory regulations called the Canara Bank Officers' Service Regulations, 1979, which came into force on July 1, 1979. In the instant case, also on the basis of agreement dated June 23, 1995 regulations were amended. In terms of the said agreement entered into Regulation-46 (1) of the Canara Bank officers' Service Regulations, 1979 came to be amended introducing second proviso which provided that the pay for the purpose of gratuity for an officer who ceased to be in service during the period July 1, 1993 to October 31, 1994 shall be with regard to the scale of pay as specified in Sub-regulation (1) of Regulation-4. W. P. No. 35137/1997:

(3.) THE petitioner joined the service of the first respondent- Punjab National Bank as a clerk in the year 1956 and earned successive promotions and was finally promoted as officer in Junior management Grade Scale-I. After 38 years of blemishless record of service he retired from service on May 31, 1994 on reaching the age of superannuation. The service conditions for the petitioner is governed by Punjab National Bank (Officers) Service Regulations, 1979. In view of the agreement dated June 23, 1995 the Regulation-46 of Punjab National Bank (Officers')Service Regulations came to be amended introducing the second proviso which provided that the pay for the purpose of gratuity for an officer who ceased to be in service during the period July 1, 1993 to October 31, 1994 shall be with regard to the scale of pay as specified in sub-regulation (1) of Regulation-4.