PARASURAMAN Vs. CANARA BANK

JUDGEMENT

(1.) THE petitioners in W. P. No. 5816/2002 and W. P. No. 4261/2002 have come forward with a similar prayer seeking the relief of direction to the second respondent to pay the petitioner's revised amount of basic pension and the consequential difference in the amount of commutation of pension resulting from increase in qualifying service as laid down in sub-regulation (5) of Regulation 29 in terms of the Bank of Baroda (Employees') Pension regulations 1995 with interest.

(2.) THE petitioners in W. P. No. 7744/2002 have come forward with the petition seeking for the relief of calling for the records from the respondents relating to Circular No. 237/2000 dated December 15, 2000 issued by the personnel Management Section, of the respondent and quash the same and consequently direct the respondents to give the benefit of additional 5 years service as provided under Regulation 29 (5) of the Canara Bank (Employees) Pension Regulations, 1995 and prefix the pension payable to the members of the 1st petitioner association taking into account their last drawn salary as per the revised basic under the 7th Bipartite settlement and pay them the arrears thereof with interest at 18% p. a.

(3.) THEREFORE, all the three writ petitions arise out of similar and identical question involved in respect of seeking the benefit as per sub-Regulation 5 of Regulation 29 of the pension Regulations 1995 of the respective banks. W. P. Nos. 5816/2002 and 7744/2002 relates to Canara Bank and W. P. No. 4261 /2002 relates to Bank of Baroda. Therefore, with the consent of the learned counsel appearing for both sides, all the writ petitions have been taken together for hearing and for passing common order