PUNJAB NATIONAL BANK Vs. JAYENDRA N. SHAH

JUDGEMENT

(1.) This appeal under clause 15 of the Letters Patent arises out of a judgment and order passed by the learned Single Judge dtd. 1/2/2018. The respondent was the original petitioner before the learned Single Judge. He shall hereinafter be referred to as the petitioner. The appellants shall hereinafter be referred to as the respondent. The petitioner approached this Court by filing Special Civil Application No.18630 of 2011, inter alia praying for quashing of the communications dtd. 12/1/2011 and 8/10/2011. By the aforesaid communications, on a request for pension made by the petitioner, the respondent - Bank informed the petitioner that he was not entitled to an option vide Pension Circular dtd. 27/4/2010 as he did not fall within the categories meant for the purposes of that Circular. He was treated to ineligible for another pension option.

(2.) Before the learned Single Judge it was the case of the petitioner that he was working as a clerk-cum-cashier in the Bank.

(3.) Relying on the decision of the Hon'ble Apex Court in the case of Bank of Baroda v. S.K. Kool (D) Through L.Rs.and Anr., reported in AIR 2014 SC 915, the learned Single Judge held thus :-