N. V. NAGARAJ Vs. INDIAN OVERSEAS BANK,

JUDGEMENT

(1.) The orders impugned, rejecting the claim of the writ petitioners for grant of pension and pensionary benefits are under challenge in the present writ petitions.

(2.) The writ petitioner in W.P.No.32977 of 2014 was working as Senior Manager. After completion of 26 years of service on 27/7/2006, on certain personal circumstances, the petitioner resigned his job.

(3.) It is an admitted fact that the petitioners had not opted for Pension Regulations. Based on their resignation letters, they were relieved from service.