V SUBRAMANIAM Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The writ petitioner, a retired officer of the respondent Bank, has prayed for the issue of a writ of declaration declaring Regulation No.22 of The Central Bank of India Employees Pension Regulation, 1995, is null and void insofar as it disentitles the employees who resigned to pension and, consequently direct the respondent to pay pension to the petitioner.

(2.) Heard Mr.S.Ayyathurai, learned counsel appearing for the petitioner and Mr.Karthik, learned counsel appearing for M/s.T.S.Gopalan & Co., for the respondents. With the consent of either side, the writ petition is taken up for final disposal.

(3.) The facts leading to the present writ petition has to be summarised briefly for considering the contentions advanced by petitioner. The petitioner, who joined the respondent Bank as a clerk on 3.9.56, in course of time earned promotion to the cadre of officer. In September 1986, the petitioner submitted his resignation in accordance with the Central Bank of India (Officers) Service Regulations, 1979, and the same was accepted by the respondent. On completion of 30 years of continuous service, the petitioner voluntarily retired from service. On retirement, all terminal benefits payable as per the existing rules, it is admitted has been paid and received by the petitioner.