UNION BANK OF INDIA Vs. DEVENDRAKUMAR D. PARMAR

JUDGEMENT

(1.) Admit. Learned advocate Mr.Aakash Modi waives service of admission on behalf of the respondent No.1- employee.

(2.) With the consent of the learned advocates appearing for the respective parties, the present appeal is taken up for final disposal today.

(3.) The present Letters Patent Appeal under Clause 15 of the Letters Patent, 1865, emanates from the CAV Judgement dtd. 22/12/2023, wherein the learned Single Judge has allowed the writ petition and has held that the petitioner is entitled to exercise pension option under the Circular No.5690 dtd. 27/8/2010.