G PALANI Vs. BANK OF BARODA

JUDGEMENT

(1.) THE appellants are the retired employees of the respondents 1 and 2/Bank of Baroda between 30.11.1998 and 31.8.2000, either on superannuation or on voluntary retirement.

(2.) ORIGINALLY, they have initiated these writ proceedings praying to issue a writ of mandamus directing the second respondent to pay the difference in basic pension and additional pension and commutation of pension with interest at a rate to be determined by this Court, in terms of the Bank of Baroda (Employees') Pension Regulations, 1995 (hereinafter referred to as the Regulations).

(3.) FROM the materials placed on record, it is seen that Pension scheme was first introduced in 1995 in Banks and thereafter by virtue of the Joint Note signed by the Indian Banks' Association with various Bank Officers Unions on 14.12.1999, on salary revision for officers in Public Sector Banks, a salary revision was proposed and accepted.