RADHEY SHYAM KAPOOR Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Heard the counsel for the petitioner Sri Rajesh Singh Chauhan and Sri Gopal Krishna Srivastava for the Bank (respondent Nos. 1 to 4).

(2.) We do not find any reason to issue notice to respondent No. 5.

(3.) The petitioner, who was initially inducted in the services of Allahabad Bank as a Clerk on 15.5.1991. retired on reaching the age of superannuation on 31.7.2006, from the post of Assistant Branch Manager, Allahabad Bank Branch, Lakhimpur Kheri. At the time of retirement of the petitioner, the pension of the employees of the Bank was governed by the rules known as Allahabad Bank (Employees') Pension Regulations, 1995 but the petitioner was not entitled to pension as he did not opt for the same within the prescribed period of 120 days in terms of Regulation 3(b) of the Regulations.