BANK OF BARODA Vs. HARSHADGIRI CHANCHALGIRI GOSWAMI

JUDGEMENT

(1.) By way of present appeal under Clause 15 of Letters Patent, the appellant - Bank (original respondent) has challenged the oral order dtd. 18/2/2022 passed by learned Single Judge in captioned writ petition, by which, the petition filed by the present respondent (original petitioner) with the prayer for issuance of writ of mandamus directing the Bank to grant pension from the date of his voluntary retirement under the provisions of Dena Bank (Employees') Pension Regulations, 1995 (hereinafter referred as "Pension Regulations") came to be accepted.

(2.) The short facts are as under:

(3.) In response to the notice, an affidavit-in-reply was filed by the Bank opposing the grant of relief. Learned Single Judge after considering the rival submissions, accepted the petition and directed the Bank to calculate the pension of the petitioner as per the Pension Regulations. Hence, this Appeal.