JAYANTILAL VASHRAM TERAIYA Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The appellant, who happened to be petitioner in the original petition being S.C.A. No. 9818 of 2012, who has made prayers in S.C.A., which are reproduced hereunder, has taken out this Letters Patent Appeal under Clause 15 of the Letters Patent Appeal Act being aggrieved and dissatisfied with the judgment and order passed by the learned single Judge on 20.07.2012, whereunder the learned single Judge has dismissed the petition summarily. The prayers of S.C.A. No. 9818 of 2012 is reproduced as under;

(3.) Facts in brief, as could be gathered from the proceedings, would indicate that the petitioner was serving with the respondent Bank and he had put in almost about 33 years of services when on account of his health he had to put up his papers on 17.12.2007, which was accepted by the Bank and he stood relieved from the services on 31.02008. The respondent Bank assigned a settlement with all the concerned once again offering an option and a chance to those who had not opted or missed in the year 1995 of switching over to the pension scheme by refunding the proportion, as envisaged thereunder, so as to be entitled, eligible and receive the pensionary benefits from the funds that was envisaged to be created to cater to the needs of pension.