REGENT COMPUTRONICS PVT. LTD.

Shashikant Mohanlal Dave Appellant

V/S

CENTRAL BANK OF INDIA Respondents

Referred Judgements :-

SYNDICATE BANK,BANGALORE VS. SATYA SRINATH [REFERRED TO]
ASGER IBRAHIM AMIN VS. LIC [REFERRED TO]
RESERVE BANK OF INDIA VS. CECIL DENNIS SOLOMON [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
UNION OF INDIA VS. S K KAPOOR [REFERRED TO]
SHEELKUMAR JAIN VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
M.R. PRABHAKAR VS. CANARA BANK [REFERRED TO]
BANK OF BARODA VS. S.K.KOOL [REFERRED TO]
SHASHIKALA DEVI VS. CENTRAL BANK OF INDIA [REFERRED TO]
SENIOR DIVISIONAL MANAGER LIFE INSURANCE CORPORATION OF INDIA LTD VS. SHREE LAL MEENA [REFERRED TO]
JAYANTILAL VASHRAM TERAIYA VS. BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The present appeals are directed against the common judgment dtd. 7/11/2016 passed in the captioned writ petitions. The unsuccessful petitioners have challenged the order of the learned Single Judge wherein and whereby, the learned Single Judge, in a comprehensive judgment, dismissed the writ applications seeking pension from the respondent bank.

(2.) Brief details of appellants are being incorporated from the judgment as under:

(3.) The present appellants, being aggrieved by the action of the respondent bank, challenged Regulation 22 of Pension Regulations, 1995 (herein after referred to as the "Regulations, 1995) of the respondent bank which postulates forfeiture of entire past service on tendering the resignation or on their dismissal or removal or termination from service.

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SHASHIKANT MOHANLAL DAVE Vs. CENTRAL BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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