CHANDRAKANT DEVJIBHAI PATEL Vs. VIJAYA BANK

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India, is at the instance of a former employee of the respondent-Vijaya Bank, wherein the petitioner has prayed for an appropriate writ, order or direction on the respondent to extend the benefits of Vijaya Bank Employees' Pension Scheme, 1993, pursuant to the option given by the petitioner to the Bank, vide letter dated 30th June 1994.

(2.) THE facts shortly stated be thus:

(3.) 2002. The respondent-bank appeared and has opposed this petition by filing affidavit-in-reply.