LAWS(MAD)-2019-6-420

R.GOGULACHANDRAN Vs. UNION OF INDIA

Decided On June 24, 2019
R.Gogulachandran Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The rejection of the claim of the writ petitioners for grant of pension scheme and payment of pension with retrospective effect from 27.11.2009 as per the Joint note of the third respondent, dated 27.04.2010 is under challenge in these present writ petitions.

(2.) The order impugned states that all these writ petitioners had joined the services of the Lakshmi Vilas Bank Limited and continued in the services and thereafter, opted Bank's Voluntarily Retirement Scheme. The Voluntary Retirement Scheme applications submitted by the respective writ petitioners were accepted by the competent authorities of the Bank and these writ petitioners were relieved from service on various dates.

(3.) The impugned order further states that all these writ petitioners had opted for Contributory Provident Fund and when the Bank gave an option for the employees to join the pension fund during the year 1995 as per the All India Settlement. Inspite of the options granted, the writ petitioners had opted for contributory provident fund and accordingly, their terminal and other benefits were settled in accordance with the terms and conditions of the Voluntary Retirement Scheme.