CHANDRA SEKHAR PAL Vs. UCO BANK

JUDGEMENT

(1.) Affidavit-in-opposition and affidavit-in-reply filed in Court today is taken on record.

(2.) The writ petitioner is aggrieved by an order dtd. 11/2/2021 passed by the General Manager, Personnel Services, Competent Authority under Regulation 48 of the UCO Bank (Employees') Pension Regulations, 1995 (hereinafter referred to as "the pension regulation"). The writ petitioner is also aggrieved by the fact that there was no appeal entertained against the said order by the competent authorities of the Bank.

(3.) The brief facts relevant to the case are that the writ petitioner superannuated from service on 30/6/2018. He last worked as Senior Manager of the Sonarpur Branch of the UCO Bank. He was receiving pension and was paid all other terminal benefits.