CENTRAL BANK RETIRED EMPLOYEES ASSOCIATION Vs. GENERAL MANAGER

JUDGEMENT

(1.) THIS petition is filed by the Central Bank Retired Employees Association against the General Manager and Chairman/ Managing Director of the Central Bank of India for following reliefs in para 19(A) and 19(B):

(2.) IT is pointed out that by order dated 11.10.2002, this petition was ordered to be heard with Special Civil Application No.7443 of 2002 with other two matters as common questions of law and fact were involved in all the petitions. Learned advocate for the respondents has not disputed the above position. Learned advocate Shri Mishra states that he is no longer on panel of the Bank. However, nobody in his place has appeared.

(3.) IN view of the above, this petition is disposed of in terms of order dated 1.5.2009 passed in Special Civil Application No.7443 of 2002 and allied matters. The respondents are directed to give benefits to the members of the petitioner Association in light of the decision of the Hon'ble Supreme Court in the case of K. Mohandas (supra). The respondents are directed to make necessary calculation of the benefits on the basis of the said judgment within a period of two months from the date of service of this order to the respondents and make actual payment thereof to the members of the petitioner Association within a period of one month thereafter. It is ordered that if actual payment, contemplated above, is not made within the stipulated period to the members of the petitioner Association, the members of the petitioner Association shall be entitled to interest on delayed payment at the rate of 9% per annum till such payment is made to them.