BANK OF BARODA Vs. GIRISH SHANTILAL SHUKLA

JUDGEMENT

(1.) This Letters Patent Appeal has been filed challenging the judgment and order dated 6.5.2013 passed by the learned Single Judge in Special Civil Application No.9092 of 2008 by which the learned Single Judge allowed the writ petition filed by the respondent herein - original petitioner and held that the petitioner is entitled to claim and receive pension from the appellant Bank and the appellant Bank was directed to pay arrears of pension to the original petitioner within a period of three months from the date of the judgment.

(2.) The facts giving rise to the present Letters Patent Appeal can be summarised as under:-

(3.) 1 The respondent was working as Special Assistant in Bank of Baroda at Moti Khavdi branch, District Jamnagar. The services of the respondent were terminated vide order dated 25.5.2007. The operative part of the dismissal order of the respondent is extracted below:-