SHRI. GAJANAN DHOTRE Vs. BANK OF INDIA

JUDGEMENT

(1.) The Petitioner, who retired as Chairman and Managing Director of Respondent No.1 Bank of India, has challenged impugned order dated 7 January 2014, passed by Respondent No.1-Bank and also seeks to quash and set aside Regulation 14 of the Bank of India (Employees) Pension Regulations, 1995 and also prays for directions to Respondent Nos. 1 and 3 to pay enhanced all pensionary benefits, along with accrued interest in accordance with law.

(2.) The brief facts are as under:- The Petitioner began his career as a Probationary Assistant in the State Bank of India with effect from 1st July 1957. The Petitioner thereafter served in various capacities with the State Bank of India during the period June 1957 to December 1976. Whilst being so employed with the State Bank of India (SBI), the Petitioner's rise in SBI was steady and rapid. By 1976, the Petitioner was the Chief Officer (Merchant Banking Division) at SBI. The Petitioner joined Respondent No. 1 bank in 1976. The Petitioner's rise in Respondent No. 1 bank is stated as under:

(3.) A brief summary of the Petitioner's total service with Respondent No. 3's public sector banks is as follows:-