K. L. BHASIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby to set aside the Board of Directors Resolution dated 12.08.2006 of respondent no.l with regard to appropriation of Bank Contribution of PF of the petitioner amounting to Rs. 76,020/- towards alleged losses, as intimated to the petitioner by the respondent no.2 vide letter dated 23.01.2018, with all consequential and attendant benefits.

(2.) Further seeks directions thereby to direct the respondents to release the Pensionary Benefits to the petitioner in terms of Regulation 33 of P.N.B.(Employees') Pension Regulations 1995 after completing the requisite formalities.

(3.) Also seeks direction to the respondents, to treat the Bank Contribution of PF of the petitioner, as his contribution towards Pension Fund and if any further amount is liable to be contributed by the petitioner towards Pension Fund, the same may kindly be deducted/set off, out of dues/arrears of Pension payable to the petitioner and the balance amount be released to the petitioner, along with interest.