V. PANNERSELVAM Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) This Writ Appeal is directed against the order, dated 11.11.2011 passed in W.P(MD)No.12814 of 2011.

(2.) In the said Writ Petition, the prayer was to issue a Writ of Mandamus, seeking a direction to the respondents to give pension to the appellant / writ petitioner in accordance with the 9th Bipartite Settlement, dated 27.04.2010 reached under the Indian Overseas Bank (Employees') Pension Regulations, 1995.

(3.) The learned Single Judge, vide order 11.11.2011, dismissed the said Writ Petition. Aggrieved over the same, the above Writ Appeal is preferred by the appellant/writ petitioner.