V.SIVARAMA KRISHNAN Vs. GENERAL MANAGER, SYNDICATE BANK

JUDGEMENT

(1.) This Court, taking into consideration the limited scope of the prayer in the Writ Petition, is inclined to dispose of it at the admission stage itself.

(2.) The petitioners are former employees of the Syndicate Bank/ respondents and claim to have put in service of 32 to 40 years and they have been sanctioned with basic pension according to their pay scale at the time of retirement and it was never revised after 1993.

(3.) Mr.S.Ilamvaludhi, learned counsel appearing for the petitioners would submit that the residuary provisions of the Pension Regulation Scheme 1993 of the employees of the Syndicate Bank are similar and on par with the employees of the Central Government and the Central Government retirement and pension rules are also applicable to the retired Syndicate Bank employees also. It is further submitted by the learned counsel appearing for the petitioners that in this regard, the petitioners have submitted a joint representation dated 09.12.2016 to the 1st respondent and despite receipt and acknowledgment, so far no orders have been passed and therefore, came forward to file this Writ Petition.