TAMIL NADU STATE APEX CO OPERATIVE BANK LTD Vs. TAMIL NADU STATE APEX CO OPERATIVE BANK PENSIONERS ASSOCIATION

JUDGEMENT

(1.) THE common question that arises for consideration in these appeals is whether the learned single Judge is correct in directing the Tamil Nadu State Apex Co-operative Bank to pay 20% of last drawn salary as pension to its retired employees.

(2.) THE facts leading to the filing of these appeals are as follows:

(3.) THIS led to the filing of another writ petition in W.P. No. 36632 of 2006 by the Tamil Nadu State Apex Co-operative Bank Pensioners' Association along with one of its Members, seeking direction to the Bank to pay pension to all the retired employees, as per the Scheme.