DARSHAN KUMAR Vs. PUNJAB NATIONAL BANK AND ORS.

JUDGEMENT

(1.) C.M. No. ....../2015 (to be numbered and registered by the registry)

(2.) BY this writ petition filed under Article 226 of the Constitution of India, petitioner, the erstwhile employee of the respondent no.1/Punjab National Bank seeks the relief of quashing the action of respondent no.1 in denying the petitioner the pensionary benefits.

(3.) COUNSEL for the petitioner concedes that the issue in the present case is covered against the petitioner in view of the judgment of the Supreme Court in the case of M.R. Prabhakar and Ors. Vs. Canara Bank and Ors. : (2012) 9 SCC 671 which holds that a person who resigns from services is not entitled to pension. I have followed M.R. Prabhakar's case (supra) in the judgment in the case of Anand Parkash Batra Vs. Central Bank of India in W.P.(C) No. 5698/1998 decided on 30.9.2013.