INDIAN OVERSEAS BANK Vs. C.R.CHANDRASEKARAN

JUDGEMENT

(1.) IN W.A.No.355/2013, order dated 14.12.2012 made in W.P.No.3198/2007, filed by Mr.C.R.Chandrasekaran, has been challenged. In W.A.Nos.688 to 690/2013, common order dated 14.12.2012 made in W.P.Nos.50000 to 50002 of 2006, has been challenged.

(2.) ALL the above said writ petitions were allowed by the learned Single Judge of this Court by a common order dated 14.12.2012. Hence all these writ appeals are disposed of together by this common judgment.

(3.) THE writ petitioner in W.P.No.3198/2007, namely, Mr.C.R.Chandrasekaran, in the affidavit filed in support of the writ petition, averred among other things that he retired from the services as an Officer of the Indian Overseas Bank on 31.01.1993, and in terms of Clause (1) of Regulation 37 of the Indian Overseas Bank (Employees') Pension Regulations, 1995, employees who retired on or after 01.01.1986 but before the 1st day of July 1993, have been granted basic pension or family pension or invalid pension or on compassionate allowance as enumerated in Appendix II of the above said Pension Regulations. The writ petitioner would further state that the salary payable to the serving officers/employees were again revised by way of Joint Note and for serving staff by the 8th Bipartite Settlement dated 02.06.2005, with effect from 01.11.2002. As per the Joint Note on the above said Settlement, merger of Dearness Allowance upto 2288 points in Consumer Price Index series 1960=100 with Basic Pay was effected and thereby 100% neutralization at 0.18% of Basic Pay was effected.