RADHAKRISHNA K Vs. INDIAN BANK

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of mandamus to direct the respondents to pay monthly pension to the petitioner in accordance with Regulation 29 of the Indian Bank (Employees) Pension Regulations, 1995, at the rate which is on par with the rate of pension payable to the employees of the respondents, who retire under normal voluntary retirement scheme.

(2.) The brief facts necessary for disposal of this writ petition are as follows: The petitioner, who was employed in Indian Bank, joined as a sub-staff on February 9, 1972, and he was later promoted as a clerk-cum-shroff. He continued in that post till the year 2000. A special voluntary retirement scheme was offered from November 27, 2000, to December 26, 2000. About 4,000 employees of the Indian Bank opted for that and retired from service voluntarily. The petitioner also opted for that; his offer was accepted and he was relieved from service on December 30, 2000.

(3.) According to the scheme or package that was offered, the provision with respect to pension was that the Indian Bank (Employees') Pension Regulations, 1995 (hereinafter referred to as "the Pension Regulations"), would apply to all those who opted for the scheme.