MRS. HUTOXI NOSHIR SHROFF Vs. BANK OF INDIA

JUDGEMENT

(1.) The issue involved in all these Petitions is common. The petitioners who had resigned the services of the Respondent-Bank of India seek a relief directing the respondents to extend the pensionary benefit to the petitioners. In brief the petitioners' case is that the Bank of India (Employees) Pension Regulations, 1995 (hereinafter referred to as "PR of 1995") differentiating between the voluntary retirement and resignation is bad-in-law and unjustified. All the petitioners had resigned their services before coming into force of the said PR of 1995.

(2.) For the purpose of convenience and easy reference the details of the petitioners are set out in the chart hereunder :- Sr. Writ Petitioner Length Date of No. Petition of resignation Service 1 2323/2001 Hutoxi Shroff 21 21/10/1992 2 2324/2001 Mrs.Maya Chandra 27 01/01/86

(3.) 2325/2001 Subhash V. Mayekar 27 14/2/1989