CHAMAN SINGH Vs. UCO BANK

JUDGEMENT

(1.) The moot question in this petition is whether the period of 9 (nine) years, 10 (ten) months and 5 (five) days of services rendered by the petitioner can be rounded off by 10 (ten) years, so as to enable him for grant of pension.

(2.) This petition was earlier allowed vide judgment dated 27.06.2018 on the basis of the regulations framed by the respondents i.e. UCO Bank (Employees') Pension Regulations, 1995, more particularly, regulations 14 and 18.

(3.) However, later the bank filed a Review Petition No. 11 of 2019 before this Court on the ground that the respondents while filing reply had even though placed copy of regulations but the same was not complete and on this account, the review petition was allowed and the petition was directed to be restored to its original number.