V LAKSHMINARAYANAN Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) THE above Writ Appeal is directed against the order of the learned single Judge dated 02. 08. 2002 made in W. P. No. 11491 of 2001, in and by which, the learned Judge, after finding that there is no merit in the writ petition, dismissed the same.

(2.) THE writ petitioner is the appellant. For convenience, let us refer the parties as arrayed in the writ petition.

(3.) THE case of the petitioner is briefly stated hereunder. According to him, he retired from the services of the 1st respondent bank as Head Clerk on 28. 02. 2003 on attaining the age of 58 years. At the time of retirement, he was drawing a salary of Rs. 7417/- inclusive of all allowances and his basic pay was Rs. 3220/- per month. The 2nd respondent, in their meeting held on 10. 03. 1993, rightly sanctioned him a monthly pension of Rs. 1949/- with effect from 01. 03. 1993 and he was getting the same regularly. While so, a Settlement under Section 18 (1) of Industrial Disputes Act, 1947 between the Indian Banks Association and various Employees Unions was entered into in February, 1995 (to which the respondent Bank was a signatory), revising the pay scales of the employees retrospectively from 01. 11. 1992. Pursuant to the said Settlement, his basic salary was revised as Rs. 6190/- as against the earlier basic of Rs. 3220/- with effect from 01. 11. 1992 and he was also paid arrears till 28. 02. 1993, i. e. the date of his retirement.