DINA NATH DAS Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) BY means of this writ petition, the petitioner, a discharged Bank employee, has prayed for a direction to the respondent-Bank to release the pension amounts including the outstanding pension. According to the petitioner, he is entitled to receive pension having regard to the nature of the penalty imposed and the option he had exercised for pension. The dispute involved is as to whether the petitioner had exercised his option for pension scheme.

(2.) THE petitioner was discharged from service with superannuation benefits as was due at the existing stage of pay. THE petitioner was shown discharged by order dated 3.8.2000 (Annexure-1 to the writ petition) pursuant to a departmental proceeding.

(3.) AFTER the aforesaid communications, the authority of the Kachua Tinali Branch of the respondent-Bank made the communication dated 27.11.1997 (Annexure-6 to the writ petition) to the Regional Office enclosing therewith required statement. In the statement, the name of the petitioner appeared with P.F. Account No.44397, the statement was under the caption - "List of Staff Members opted for Pension and in service as on 30.09.1997".