SUDHIR KUMAR Vs. ALLAHABAD BANK

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has sought the following reliefs:-

(2.) BRIEF facts giving rise to the present writ petition are that the petitioner was appointed as clerk in Nainital Branch of the Allahabad Bank on 21-2-1976 and continued as such till 23-4-1983. By that time, the services of the petitioner were governed by Industrial Disputes Act. The petitioner was promoted to JMG-Scale I Officer cadre w.e.f. 2-5-1983 and confirmed on the said post. After promotion, the terms and conditions of service of the petitioner were governed by the Allahabad Bank (Officers) Service Regulations, 1979 (for short 1979 Regulation). After enforcement of said Regulations, retirees were offered option of Gratuity under Regulation 46 or pension in lieu thereof.

(3.) THE Bank issued instruction circular no. 6582 dated 28.10.2000 offering voluntary retirement to its employees and officers. Consequently, the petitioner applied for voluntary retirement, which was ultimately accepted by the competent authority and the petitioner stood relieved from service on 30-4-2001.