GENERAL MANAGER UCO BANK Vs. ADITI GAUR

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 24/11/2022 passed by the learned Single Judge.

(2.) The central issue that arises for consideration is whether respondent no.1, i.e., the contesting respondent was entitled to be accorded the benefit of the pension scheme framed by the appellant via circular dtd. 1/1/2013.

(3.) The record shows that respondent no.1 was inducted into employment, by the appellant/Bank, as a Probationary Officer (PO), in 1977.