BHAVMAN PUSHKARRAI PANDYA Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard learned Sr. Advocate Mr. G.M.Joshi appearing with Mr. U.T.Mishra, learned advocate for the petitioner and Mr. Keyur D.Gandhi, appearing on behalf of respondent bank.

(2.) Rule returnable forthwith. Mr. K.D.Gandhi appearing for the respondent bank waives the notice of Rule on behalf of respondent Bank. With the consent of the learned Advocates appearing for both the sides, the present petition is taken up for final hearing.

(3.) By way of this petition filed under Article 226 of the Constitution of India, the petitioner prays for appropriate direction, quashing and setting aside the impugned letter dtd. 7/7/2021 issued by the respondent Bank and to direct the respondent Bank to immediately grant option for pension to the petitioner at par with the other similarly situated co-employees in pursuance to the settlement dtd. 27/4/2010 and further prays for direction to the respondent Bank to pay the arrears of pension and other consequential benefits to the present petitioner along with interest at the rate of 12% p.a.