R.C.VASUDEV Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) By means of the present petition, the petitioner who was an employee of the respondent/Punjab National Bank seeks the relief of setting aside of the orders passed by the respondent-bank dated 10.12.2002 and 22.06.2009 in not treating the petitioner as a pension optee under the scheme for which the cut-off date was 30.10.1994. Before me, it could not be disputed on behalf of the respondent-bank that petitioner had in fact applied as a pension optee under the scheme of which cut-off date was 30.10.1994, inasmuch as, a specific letter dated 16.10.2002 to this effect was written by the concerned officer of the bank to the Chief Manager of the Pension Fund Department at Head Office at New Delhi. This letter dated 16.10.2002 therefore is unquestionable record of the respondent-bank itself and which shows that the petitioner had duly exercised the option for the pension under the 1994 scheme (which got converted to a regular PNB (Employees) Pension Regulations, 1995 and reference in this order to the 1994 scheme will be read accordingly).

(2.) The petitioner on the pension not being credited to his account wrote a letter dated 14.6.2002 to the respondent -bank which reads as under:-

(3.) The consideration of this representation by the petitioner took a long time and ultimately Appellate Authority rejected the representation vide letter dated 22.6.2009 leading to filing of this writ petition in the year 2010.