PUNJAB NATIONAL BANK Vs. CHAMELI DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 19.2.2003 passed by the learned Single Judge allowing the Writ Petition (C) 3789/2001 whereby appellant was directed to bring over the respondent herein, to the pension scheme and give her all the benefits accrued therefrom by taking a decision in that regard within four weeks from the date of receipt of that order. The respondent is aged over 80 years and the widow of an erstwhile employee who retired as Head Cashier from the services of appellant-bank on 31.12.1989.

(2.) The learned Single Judge has, in the impugned judgment, held as follows:

(3.) Mr. Jagat Arora, learned Counsel for the appellant submitted that although the learned Single Judge has clarified that the impugned judgment will not constitute a precedent, the appellant was apprehensive that the impugned judgment, by implication, requires the appellant to inform each and every erstwhile employee and his/her dependents of the 1995 Pension Regulations. He submitted that since these regulations were gazetted, there was no need to separately inform each erstwhile employee of the same. In this context, he sought to rely on certain observations of the Hon'ble Supreme Court in Jai Singh B, Chauhan v. Punjab National Bank & Others, V (2005) SLT 450=2005 (106) FLR 814, which dealt with these very pension regulations.