G. SAMRAJ JAYAKUMAR Vs. INDIAN BANK AND ORS.

JUDGEMENT

(1.) By consent, the writ petition itself is taken up for hearing.

(2.) The petitioner herein was working as a Manager with the respondent Bank. The petitioner reached the age of superannuation on 31.8.2010. A notification was issued by the respondent Bank on 21.8.2010 exercising second option for the pension scheme. Option was opened on 21.8.2010 and closed on 21.10.2010. The petitioner exercised the option on 27.8.2010. The following is the Annexure - I viz., Option Form to be filled in by the employees who are in the service of the Bank, signed by the petitioner on 27.8.2010 and addressed to the General Manager of the respondent Bank:

(3.) The following are the relevant terms of the Circular dated 21.8.2010 issued by the respondent Bank: