UNION BANK OF INDIA, REP. BY ITS GENERAL MANAGER(HR) DEPARTMENT OF PERSONNEL, TERMINAL BENEFIT DIVISION, PENSION SECTION, UNION BANK BHAVAN, 239 VIDHAN BHAVAN MARG, NARIMAN POINT, MUMBAI 400 02 Vs. D. KALAICHELVAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties for some time.

(2.) The writ appeal is filed challenging the order of the learned Single Judge directing the appellants to consider the option given by the writ petitioner to joint the pension scheme pursuant to the Circular No.5690 dated 27th Aug. 2010, on merits and without reference to clause 7.

(3.) It appears that the respondent was compulsorily retired from service as a punishment for some misconduct and subsequently, the writ petitioner had opted for grant of Pension in terms of Union Bank of India (Employees) Pension Regulation, 1995 from 27.11.2009 along with arrears and interest. It also appears that originally, the writ petitioner had not opted for the Pension Scheme. In the meanwhile, it appears that the Bank had introduced Circular No.5690 dated 27.8.2010 disabiling the persons who were compulsorily retired, from opting for Pension Scheme. The learned Single Judge quashed such clause and directed the appellants to consider the writ petitioner's case for Pension Scheme. Hence, the present appeal has been filed.