RAJAN N S Vs. MANAGEMENT OF INDIAN BANK

JUDGEMENT

(1.) THE prayer in W. P. No. 44153 of 2002 is for a writ of certiorari calling for the records of the second respondent in connection with the impugned order passed by the second respondent dated July 7, 2001 in Ref: PENSION/98/7073 insofar as he has deducted the qualifying period of service of the petitioner from 27 years and 215 days to 26 years and the order dated october 11, 2002 and quash the same and consequently direct the respondents to calculate the pension and commutation accordingly and pay to the petitioner with arrears together with interest at 12% p. a. for delayed payment.

(2.) W. P. No. 44157 of 2002 has been filed praying for a writ of certiorari calling for the records of the second respondent in connection with the impugned order passed by the second respondent dated April 23, 2001 in Ref: pension/98/15331 insofar as he has deducted the qualifying period of service of the petitioner from 23 years and 6 days to 22 years and the order dated October 11, 2002 and quash the same and consequently direct the respondents to calculate the pension and commutation accordingly and pay to the petitioner with arrears together with interest at 12% p. a. for delayed payment.

(3.) W. P. No. 44158 of 2002 has been filed praying for a writ of certiorarifled mandamus calling for the records of the second respondent in connection with the impugned order passed by the second respondent dated june 9, 2001 in Ref:pension/98/2996 insofar as he has deducted the qualifying period of service of the petitioner from 31 years and 25 days to 28 years and the order dated October 11, 2002 and quash the same and consequently direct the respondents to calculate the pension and commutation accordingly and pay to the petitioner with arrears together with interest at 12% p. a. for delayed payment.