REGENT COMPUTRONICS PVT. LTD.

BANK OF INDIA Appellant

V/S

Ghanshyambhai Muljibhai Patel Respondents

Referred Judgements :-

STATE OF KERALA VS. N M THOMAS [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
ALL INDIA RESERVE BANK RETIRED OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. P N MENON [REFERRED TO]
A P SRIVASTAVA DEAD VS. UNION OF INDIA [REFERRED TO]
T N ELECTRICITY BOARD VS. R VEERASAMY [REFERRED TO]
BANK OF INDIA VS. INDU RAJAGOPALAN [REFERRED TO; (2)]
STATE OF PUNJAB VS. AMAR NATH GOYAL [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. N SUBBARAYUDU [REFERRED TO (2)]
UNITED BANK OF INDIA VS. PRASANTA KUMAR ROY [REFERRED TO]
ASHWANI KUMAR SHARMA VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
BHAGUBHAI F SONI VS. UNION BANK OF INDIA [REFERRED TO]
MADHAV K KIRTIKAR VS. BANK OF INDIA [REFERRED TO (1)]
M.R. PRABHAKAR VS. CANARA BANK [REFERRED TO]
KALLAKKURICHI TALUK RETIRED OFFICIAL ASSOCIATION TAMILNADU VS. STATE OF TAMILNADU [REFERRED TO]

JUDGEMENT

(1.) THIS Appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful respondent of a writ -application and is directed against an order dated 11th February 2013 passed by a learned Single Judge of this Court in Special Civil Application No.8605 of 2000, by which the learned Single Judge allowed the petition, directing the appellant -Bank to consider the case of the respondent herein (original petitioner) for grant of pension under Regulation 33 of the Pension Regulations, 1995.

(2.) BEING dissatisfied, the unsuccessful respondent of the writ -application has come up with the present Letters Patent Appeal.

(3.) IN the Special Civil Application No.8605 of 2000 filed by the respondent herein before us, the following prayers were made : -

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BANK OF INDIA Vs. GHANSHYAMBHAI MULJIBHAI PATEL

Referred Judgements :-

JUDGEMENT

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