RAJENDER KUMAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Petitioner by this writ petition filed under Article 226 of the Constitution of India seeks direction to the respondent/Bank to pay pension along with the interest from the date on which payment of pension was stopped.

(2.) The only defence of the respondent/Bank is that the petitioner on account of taking unnecessary leaves had not completed the requisite term of service of 15 years for grant of pension, inasmuch as, petitioner after adjusting his leaves the petitioner would have worked only for 14 years, 9 months and 2 days i.e less than 15 years.

(3.) I have pointed out to the counsel for the respondent para 10.2 of the PNB Employees Voluntary Retirement Scheme-2000, under which the petitioner took his retirement, and as per which clause the service beyond six months even for one day will be taken as a total of one year of service. This para 10.2 reads as under:-