DAKSHINAMOORTHY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking to challenge an order dated 24.01.2012 passed by the second respondent State Bank of India and after setting aside the same, seeks for a direction to the second respondent to pay the monthly pension of Rs.13,090/- paid during November, 2011 and continue to pay the pension at the same rate to the petitioner.

(2.) THE writ petition when it came up for hearing on 03.04.2012, this court ordered notice of motion and had granted an interim stay. The matter was directed to be posted along with W.P.No.10469 of 2012. On notice, the first respondent employer has filed a counter affidavit, dated 31.10.2012. In the counter affidavit, in paragraphs 3 to 7, it was averred as follows :

(3.) ALREADY this court in W.P.No.10469 of 2012 in respect of an another employee R.N.Sankaran, vide order dated 19.11.2012 had rejected the contentions and in paragraphs 7 and 8, it was stated as follows :