GYAN PRAKASH Vs. GENERAL MANAGER PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Sri Jyoti Prakash Pandey, learned counsel for the petitioner and Sri Gopal Krishna Srivastava, learned counsel appearing for the respondent-Bank.

(2.) Instant writ petition has been filed praying for the following main reliefs:-

(3.) The case set forth by the petitioner is that the petitioner was appointed on the post of Peon in the year 1960 in Punjab National Bank. Through efflux of time, the petitioner received promotions and finally retired from the post of Clerk on attaining the age of superannuation. The petitioner did not specifically opt for pension and consequently, all retiral dues in lieu of pension were paid to him after his retirement in the year 2000.