ARUP BASU CHOWDHURY Vs. UCO BANK & ORS.

JUDGEMENT

(1.) In re : F.M.A. 1375 of 2017 This appeal will be heard. Let requisite number of informal paper books be filed by the appellant within a month. Liberty is given to the parties to mention the matter before the appropriate bench after expiry of the aforesaid period. In re : C.A.N. 3922 of 2017

(2.) This application is filed by the applicant/appellant for releasing his unpaid back wages and other consequential benefits as also the gratuity.

(3.) A supplementary affidavit to this application has subsequently been filed to draw the attention of this Court that the applicant is entitled to pension payable to the compulsory retired employees under the Circular issued by the Indian Bank Association bearing no. CHO/PMG/18/2010-11 dated August 20, 2010(hereinafter referred to as the said circular) whereby a consensus had been arrived at to extend the option of pensionary benefits to the compulsory retired employees on the terms and conditions in the bipartite settlement dated April 27, 2010.