POONAM CHUGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, 1950, inter alia, seeking the following prayers:-

(2.) It is the case of the petitioner that the petitioner had joined the services of the New Bank of India as a Clerk on 14/9/1976. Subsequently, in the year 1993, the New Bank of India was merged with the Punjab National Bank vide the notification of the Reserve Bank of India on 4/9/1993. Sometime in the year 1995/1996, an option was offered to the confirmed employees of the Bank for joining the Pension Scheme.

(3.) At the initial stage, the petitioner had not opted for the said Scheme. However, subsequently, on various dates in 2010, namely, 16/8/2010, 26/8/2010 and 21/9/2010, the options were yet again sought from the employees in respect of the Pension Scheme floated in the year 1995, vide Circular bearing No. PF and Pension Department Circular No. (s) 8/2010, 9/2010 and 11/2010, detailing the guidelines for submissions thereof.