ANSARI A K Vs. BHARAT OVERSEAS BANK LTD

JUDGEMENT

(1.) SINCE the petitioners in both these writs happened to be the retired officers of the Bharat Overseas Bank Limited, the first respondent in both these writ petitions and both the petitioners are aggrieved by the denial of pension by the respondent-Bank, both these writ petitions have been taken up together with the consent of both the parties and are disposed of by this common order.

(2.) THE petitioner, A. K. Ansari, in W. P. No. 8191 of 1996 has filed in the said writ petition invoking Article 226 of the Constitution for a writ of certiorarifed mandamus to quash the order Reference No. 24/133/96, dated May 7, 1996, and to direct the respondent to pay petitioners pension under the Bharat Overseas Bank Employees (Pension) Regulations, 1995, with effect from November 1, 1993.

(3.) THE petitioner, Mr. V. Raman, in W. P. No. 9235 of 1996 has filed the said writ petition invoking Article 226 of the Constitution of India for a writ of certiorarified mandamus to call for the records bearing Reference No. CHSECT/102 of 1996, dated May 4, 1996, and the letter No. 24/110 of 1996, dated May 13, 1996, and to quash the same and to issue a direction to the respondent bank to grant the petitioner the pension and the commuted pension with effect from July 1, 1994, as per the Bharat Overseas Bank Ltd. Employees' (Pension) Regulations, 1995, and other benefits of additional pension from November 1, 1994, arrears of basic pay and dearness allowance from July 1, 1993, and the arrears of house rent allowance from November 1, 1992.