KIRITKUMAR LALLUBHAI CHAUHAN Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(2.) The issue pertains to the grant of pension to the petitioner, considering the case of the petitioner to have resigned from the service. The respondent-Bank has treated the petitioner to be ineligible for the purpose of pension under the Scheme.

(3.) At the outset, it is observed that learned Advocate appearing for the respondent-Central Bank of India has remained consistently absent. Today, also when the matter is called out, learned Advocate for the respondent-Bank is absent. Hence, matter is taken up for hearing and final disposal with the assistance of the learned Advocate for the petitioner and the pleadings filed on behalf of the respondent-Bank, as the matter being of the year 2017.