ASHOK KUMAR SAWHNEY Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) These two appeals raised a similar question of law with a similar set of facts and are accordingly being disposed of by this common judgment.

(2.) Both appeals involved an interpretation of Regulation 33(1) of the Central Bank of India (Employees) Pension Regulations, 1995 (Pension Regulations) whereunder the Respondent-Central Bank of India (hereafter „the Bank?) has sought to reduce the pension payable to each of the Appellants by 1/3rd after they were compulsorily retired from the services of the Bank.

(3.) As far as is concerned, the facts in brief are that the Appellant Shri Ashok Kumar Sawhney was appointed as clerk by the Bank on 16th May, 1964. He was promoted as Chief Manager in June, 1995. His services were terminated by an order of compulsory retirement dated 15 th December, 2003. Mr. Sawhney made various representations to the Bank seeking release of pension and leave encashment. In December, 2006, 2/3rd of the pension was released to him.