(1.) The petitioner joined the respondent Bank on 16.04.1985 as Armed Guard. On 16.08.2010, the respondent Bank issued a Circular No.8/10 dated 16.08.2010 giving second pension option to its working employees as well as to its retired employees and as per para 3(A) of the said pension circular, the petitioner, being working employee, was entitled to the second pension option.
(2.) For convenience, the said para 3(A) is quoted below:-
(3.) On account of the upward wage revision settlement dated 27.04.2010, the arrears of difference of upward wage revision from 01.11.2007 were paid to employees of the Bank and accordingly were paid to the petitioner in the month of July, 2010 after deducting an amount of Rs.36,932/- equivalent to 2.8 times of the Revised Pay for the month of November, 2007 as envisaged in terms of para 3(A)(c) of the circular dated 16.08.2010.