SUDHIR KUMAR MEHROTRA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction directing the respondents to release the pension to the petitioner and the arrears of pension with effect from 27.11.2009 in terms of Circular No. 06/2018 dated 07.06.2018 issued by the Respondent Bank.

(2.) The case of the petitioner is that respondent bank compulsorily retired the petitioner from service in the year 2004 in public interest. On 07.06.2018, the Department of PF & Pension Fund of the respondent bank issued a circular bearing No.06/2018 regarding second Option of Pension for Compulsory Retired Officers/Employees. As the benefits were being provided by the aforementioned circular, the Petitioner applied under the 2nd Option of Pension to the Chief Manager of the PF &Pension Fund Department, PNB, Dwarka, New Delhi.

(3.) The petitioner received a letter from PNB on 10.08.2018 regarding inclusion of the petitioner's application under 2nd Pension Option, in which Department of PF & Pension Fund of the respondent bank stated that since the petitioner was retired from the Bank's service in public interest under the PNB (Officers) Service Regulations, 1979, the petitioner is not eligible to exercise 2 nd Pension Option in terms of Circular mentioned above. After receiving the aforesaid letter from the Department of PF & Pension Fund of the respondent bank, the petitioner wrote a letter dated 14.08.2018 to the President/General Manager of the All India Punjab National Bank Officers Association and also to the Chairman of the Punjab National Bank on 02.09.2018 regarding not considering petitioner's application for 2nd Option of Pension.