MAVJI C.LAKUM Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The L.P.A. No.1336 of 2016 is preferred by the petitioner of S.C.A. No.11772 of 2009 insofar as benefit of pension is not granted to the petitioner from the date of his retirement and confined the same from the date of petition i.e. 11th November 2009, whereas L.P.A. No.1471 of 2017 is preferred by the respondent in S.C.A. No.11772 of 2009 challenging the judgment and order of learned Single Judge, wherein the pension benefit is granted to the petitioner on the ground that the same ought not to have been granted. Hence, both these appeals as they arises from the common judgment and order were heard together and are being disposed of by this common judgment.

(2.) For the sake of convenience, the parties have been referred in this common judgment as per their original status in the S.C.A. No.11772 of 2009.

(3.) The facts in brief, as could be gathered from the material on record deserves to be set-out as under :-