REGENT COMPUTRONICS PVT. LTD.

Balkrishna Markandray Trivedi Appellant

V/S

BANK OF BARODA Respondents

Referred Judgements :-

D.S. NAKARA V. UNION OF INDIA [REFERRED TO]
ALLAHABAD HIGH COURT,(M.P. TANDON V. STATE OF U.P. [REFERRED TO]
V.P. GAUTAMA V. UNION OF INDIA [REFERRED TO]
STATE GOVERNMENT PENSIONERS ASSOCIATION VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNION OF INDIA TEJRAM PARASHRAMJI BOMBHATE VS. TEJRAM PARASHRAMJI BOMBHATE:ORDNANCE FACTORY AMBAZARI NAGPUR [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
STATE OF RAJASTHAN VS. AMRIT LAL GANDHI [REFERRED TO]
A P STEEL RE ROLLING MILL LTD VS. STATE OF KERALA [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
EASTERN COALFIELDS LTD VS. DUGAI KUMAR [REFERRED TO]
C JACOB VS. DIRECTOR OF GEOLOGY ALIAS MINING [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
VIJAY KUMAR KAUL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr. Darshan Parikh, learned advocate appearing for the respondents waives service of notice of Rule. With the consent of parties the petitions are taken up for final hearing today. Heard learned advocates for both the sides at length.

(2.) By way of filing these petitions, the petitioners have challenged the legality and validity of the action of the respondents in denying the benefits of Bank of Baroda Contributory Medical Assistance Scheme for Retired Employees to the employees who had opted to retire under the Bank of Baroda Employees' Voluntary Retirement Scheme, 2001.

(3.) The facts in brief leading to the filing of the present petitions are set out as under:

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BALKRISHNA MARKANDRAY TRIVEDI Vs. BANK OF BARODA

Referred Judgements :-

JUDGEMENT

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