A.K. WADHWA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner against the respondent No.1/Central Bank of India, respondent No.2/UOI and respondent No.3/Indian Banks' Association, praying inter alia for quashing/setting aside the respondent No.1/Bank's letter dated 10.2.2014 issued in reply to his legal notice dated 9.1.2014, demanding voluntary retirement pension, under Regulation 29 of the Central Bank of India (Employees) Pension Regulations, 1995.

(2.) With the consent of the learned counsels for the parties, the matter is taken up for final disposal at the stage of admission.

(3.) Briefly stated, the facts of the case are that on 11.5.1973, the petitioner had joined the respondent No.1/Central Bank of India (in short 'the Bank') as a Clerk. In July 1994, the petitioner submitted his option to join the pension scheme and requested for transfer of the Bank's share in the PF to the pension fund, in terms of a Memorandum of Settlement dated 29.10.1993 executed between the Management of 58 Banks as represented by the respondent No.3 Indian Banks' Association and their workmen (Annexure P-3).