SUSHANTA ACHARJEE Vs. UTTARBANGA KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) The appeals and the applications are heard together as they involve common questions of law and fact and disposed of by this common order.

(2.) The appellants were employees of Uttarbanga Kshetriya Gramin Bank (in short, 'the bank'). They retired from service prior to issuance of the notification dtd. 30/11/2018.

(3.) On 30/11/2018 the Board of Directors of the said bank in exercise of the power conferred by Sec. 30 read with sub-Sec. (1) of Sec. 17 of the Regional Rural Banks Act, 1976 after consultation with the Central Bank of India being the sponsor bank and the National Bank and with the previous sanction of the Central Government introduced Uttarbanga Kshetriya Gramin Bank Employees Pension Regulation, 2018. It was notified in the gazette of India on 10/12/2018. The said regulation applied to three different categories of employees and in so far as the present writ petitioners are concerned they come under the category of employees who retired from service on or before 30/3/2018 and opted to become a member of Uttarbanga Kshetriya Gramin Bank Employees Provident Fund constituted under Regulation 4.