REGENT COMPUTRONICS PVT. LTD.

UNITED BANK OF INDIA Appellant

V/S

Kamlesh Pratap Singh Respondents

Referred Judgements :-

B. PRABHAKAR RAO V. STATE OF A.P. [REFERRED TO]
CANARA BANK V. B.M. RAMACHANDRA AND OTHERS [REFERRED TO]
SHYAMLAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
BRIJ MOHAN SINGH CHOPRA VS. STATE OF PUNJAB [REFERRED TO]
ALL INDIA RESERVE BANK RETIRED OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
BAIKUNTHA NATH DAS VS. CHIEF DISTRICT MEDICAL OFFICER BARIPADA [REFERRED TO]
STATE OF WEST BENGAL VS. RATAN BEHARI DEY [REFERRED TO]
S RAMACHANDRARAJU VS. STATE OF ORISSA [REFERRED TO]
V KASTURI VS. MANAGING DIRECTOR STATE BANK OF INDIA BOMBAY [REFERRED TO]
BANK OF INDIA VS. INDU RAJAGOPALAN [REFERRED TO]
BISHWANATH PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
KAILASH NATH SINGHAL VS. UNION OF INDIA [REFERRED TO]
BANK OF BARODA VS. S.K.KOOL [REFERRED TO]

JUDGEMENT

(1.) The afore-stated Letters Patent Appeal and writ petition raise similar issues and are, therefore, being disposed of by this common judgment for clarity and convenience. At the same time, as facts in each case are required to be noticed and there are dissimilarities, we have preferred to separately deal with each case. LPA No. 403 of 2015

(2.) LPA No. 403/2015 impugns the order and judgment of the learned Single Judge dated 5th May, 2016 passed in W.P.(C) No. 3521/2014 titled Kamlesh Pratap Singh v. United Bank of India .

(3.) The United Bank of India by notification/circular dated 16th August, 2010 and in terms thereof had invited fresh options from the serving and retired employees to join the pension scheme. The short question is whether the respondent was eligible and qualified to exercise option and join the pension scheme as per notification/circular dated 16th August, 2010.

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UNITED BANK OF INDIA Vs. KAMLESH PRATAP SINGH

Referred Judgements :-

JUDGEMENT

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