SHIV NATH SINGH Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) HEARD counsel for the petitioner and Sri krishna Mohan for the respondent-bank.

(2.) THIS petition is directed against an order dated August 9, 2001 rejecting the claim of the petitioner for payment of pension and its communication dated August 11, 2001.

(3.) THE admitted facts are that the petitioner after retiring from the Army joined respondent-Bank as a Security Guard on the strength of appointment letter dated November 4, 1986. The Board of Directors of the Bank framed a scheme known as 'oriental Bank of commerce Employees Voluntary Retirement scheme, 2000' and gave option for voluntary retirement under the said scheme to its employees. The petitioner opted under the said scheme through application dated December 22, 2000 which was duly accepted with effect from January 15, 2001. The petitioner was granted all other benefits under the said scheme excluding pension, which claim has been rejected.