A R LAKSHMANAN Vs. BANK OF BARODA

JUDGEMENT

(1.) From among all the above thirteen writ petitions, though they have been filed by different parties as petitioners, the respondent in W.P. No.7365 of 1999 is the Bank of Baroda, wherein, in all other writ petitions, the respondent is one and the same, viz., the Indian Overseas Bank.

(2.) For easy reference, W.P.Nos.7365 of 1999, 17968 to 17973 of 1999, 19965, 20483, 20484, 20498 of 1999, 4070 & 4080 of 2000 are hereinafter referred to as the first to thirteenth writ petitions and the petitioners therein as the first to thirteenth writ petitioners, respectively.

(3.) So far as the first writ petition above is concerned, it is filed by three petitioners, as against the Bank of Baroda, praying to issue a Writ of Certiorarified Mandamus calling for the records pertaining to the second proviso to Regulation 46 of Bank of Baroda Officers' Service Regulations 1979 as amended on 19.9.1996, quash the same and consequently direct the respondent to calculate the pay gratuity as paid to those officers, who retired on or after 1.11.1994.