INDIAN OVERSEAS BANK Vs. N N VEERAPPAN

JUDGEMENT

(1.) By consent of the appellant as well as the contesting respondent, the writ appeal is taken up for final disposal even at the admission stage.

(2.) This writ appeal is directed against the order dated July 25, 2009 made in W.P. No. 20470/1998, wherein the learned single Judge allowed the writ petition filed by the first respondent herein and declared that the first respondent is entitled for Premature Retirement Pension under Clause 32 of the Pension Regulations, 1995, from February 15, 1989 provided the first respondent refunds the entire amount of bank contribution of Provident Fund and the interest accrued thereon together with further simple interest at the rate of 6% per annum on the said amount from the date of settlement till the date of remittance.

(3.) Central Office, Chennai, who in turn informed the first respondent that he should submit an application along with an amount equivalent to one month pay and allowance in lieu of notice period in accordance with the service regulations. Accordingly, on March 23, 1989 he applied for voluntary retirement by remitting the amount of one month salary and allowances. Thereafter the said request of the first respondent was accepted and he was 'voluntarily retired from service with effect from February 15, 1989. According to the first respondent, he completed 28 years of unblemished service and at the time of retirement he was working as Special Assistant at Velampalayam Branch and after his retirement he was paid gratuity and provident fund.