KALEWAR MUKHIYAR Vs. PUNJAB NATIONAL BANK AND ORS

JUDGEMENT

(1.) Petitioner was compulsorily retired on 23rd October, 2010 and he challenges impugned order of 3rd February, 2012 (Annexure P-2) whereby two-third pension i.e. '6,76,905/- was credited to his account.

(2.) Learned counsel for petitioner submits that petitioner had made several Representations to respondents to seek full pension instead of 2/3rd pension and the said Representations have not been responded to, thereby compelling petitioner to serve a legal notice of 5th September, 2017 (Annexure P-7) upon respondents. It is further submitted that there is no response to the said legal notice also.

(3.) Learned counsel for respondents raises the question of territorial jurisdiction while relying upon Supreme Court's decision in M/s.Sterling Agro Industries Ltd. Vs. Union of India & Ors., (2011) 6 ILR(Del) 729.