CHAMAN SINGH Vs. UCO BANK & OTHERS

JUDGEMENT

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

(2.) However, before answering this question certain minimal facts need to be stated.

(3.) The petitioner initially served the Indian Army from 1973 to 1986 and was discharged from service on compassionate grounds. Thereafter, on 10.06.2006, the petitioner was appointed as armed guard with the respondents at its branch at Kihar, where he joined as such on 26.06.2006. The petitioner retired from the service of the bank on 30.04.2016 after rendering nine years, ten months and five days of service with the respondent bank. The request made by the petitioner for grant of pension was turned down by the respondents on the ground that he had not completed the minimum required service in the bank was, therefore, not eligible for pension.