H G S PAHWA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioner was compulsorily retired in the year 1991 from New Bank of India. THE New Bank of India merged with the respondent no.1 Punjab National Bank in the year 1993. This writ petition was filed in the year 2009 seeking direction to the respondents to release the payment of pension and other retiral benefits stated to be due to the petitioner and not paid, together with interest.

(2.) NOTICE of the petition was issued. Pleadings have been completed.

(3.) IT has next been enquired from the counsel whether "retired" would include compulsorily retired.