A K ANSARI Vs. BHARAT OVERSEAS BANK LTD

JUDGEMENT

(1.) IN the above writ appeals, notice of motion was ordered. The respondents have been served and they have entered appearance through their counsel. Excepting the factual difference between the two appeals and exercising their options and the materials being connected therein, all other contentions arc common. Learned counsel appearing for either side submitted common arguments and hence the two writ appeals are disposed by this common judgment.

(2.) W. A. No. 368 of 1998, has been preferred by one A. K. Ansari aggrieved by the dismissal of this Writ Petition No. 8181 of 1996 praying this Court to issue a writ of certiorarified mandamus calling for the records of the first respondent/bharat Overseas Bank Ltd. , and quash the order Ref. No. 24/133/96, dated May 7, 1996, and issue mandamus directing the respondent to pay pension under the Bharat Overseas Bank Employees (Pension) Regulations, 1995, with effect from November 1993 and award exceptional costs.

(3.) W. A. No. 369 of 1998 has been filed by one V. Raman being aggrieved by the order passed by the learned single Judge in W. P. No. 9235 of 1996 praying for the issue of certiorarified mandamus calling for the records pertaining to the respondent's order No. CHSECT/102/96, dated May 4, 1996 and the letter No. 24/110/96, dated May 13, 1996, and quash the same and issue a mandamus directing 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 H. R. A. from November 1, 1992 and award exemplary costs.