KIRTI SHARMA Vs. PUNJAB NATIONAL BANK AND ANR

JUDGEMENT

(1.) This writ petition is filed by Mrs. Kirti Sharma seeking directions against the respondent No.1/bank/employer for granting to her the due pensionary benefits w.e.f 1.10.2010.

(2.) The facts of the case are that the petitioner was an employee of the respondent No.1 and was working as Special Assistant with the respondent No.1. Her ordinary date of superannuation was 30.9.2010. The respondent No.1/bank introduced the second pension option for an existing pension scheme and the last date for exercising the option was 25.10.2010. Petitioner admittedly exercised this option within time on 26.8.2010.

(3.) Since the petitioner exercised the option within time, the Manager of the bank directed retaining back of the amount payable to the petitioner towards provident fund, gratuity etc and which becomes clear from the letter of the bank dated 18.9.2010, which reads as under:- <FRM>JUDGEMENT_514_LAWS(DLH)4_2013.html</FRM>