B VEERIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition challenges the order of the third respondent dated 30.6.1998 rejecting the request for an invalid pension claimed by the first petitioner. THE reasons found in the impugned order are as follows:- 1.THE resigned employee had not sought retirement on medical grounds with the benefit of invalid pension. 2.THE resigned employee did not satisfy the eligibility conditions for invalid pension as stipulated under Regulation 30 of Indian Bank (Employees) Pension Regulations, 1995."

(2.) IN the writ petition, notice of motion was ordered on 07.6.1999 and subsequently it was admitted on 21.1.2004. On behalf of the second and third respondents, a detailed counter affidavit dated 17.8.2008 has been filed. IN the meanwhile, since the original writ petitioner had passed away on 06.7.2006, his legal representatives have come on record.

(3.) THE petitioner once again sent another letter seeking for pension and followed it by a legal notice. It was in response to the same, the impugned order came to be passed as noted already.