CANARA BANK AND OTHERS Vs. M.C. RATNAKARAN

JUDGEMENT

(1.) Heard learned counsel for the appellants and the learned counsel appearing for the writ petitioner.

(2.) This writ appeal has been filed by Canara Bank and another against the judgment dated 31.8.2010 in O.P No. 37198 of 2001. The first respondent to the writ appeal was the writ petitioner. The parties shall be referred to as they are in the original petition.

(3.) Petitioner was working as an officer in the Canara Bank at Thiruvananthapuram. The officers of the bank were governed by Canara Bank (Employees') Pension Regulations, 1995. The pay revision and other benefits are extended to the employees of the Bank from time to time on the basis of settlement entered with the representatives of the public sector banks and Indian Banking Association (IBA). With regard to revision of the pay scale and other benefits, a settlement was entered between the officers of the public sector banks and IBA on 14.12.1999 on which, a joint note was prepared. As per joint note, the pay revision was to be effected w.e.f 1.4.1998. However, with regard to extension of other benefits, different dates were specified in the joint note. The joint note further stated that statutory regulation regulating the service conditions of the officers and the Bank may be amended by respective banks in accordance with the statutory procedure. However, as per the joint note, ad hoc payments be made to the officers and the employees.