ANDHRA BANK Vs. R.UMA MAHESWARI

JUDGEMENT

(1.) This instant writ petition is directed against the order dated 11.12.2014, passed by the learned Single Judge of this Court in WP.No.37764 of 2004.

(2.) Shorn of details, the facts leading to this appeal are as under:-

(3.) The respondents/appellant have filed a counter stating that an employee who opts for VRS 2000 has to put in a minimum period of 15 years for grant of pension which is provided for under the Pension Regulation.