UCO BANK AND OTHERS Vs. CHAMAN SINGH

JUDGEMENT

(1.) Review Petition No. 11 of 2019

(2.) It is not in dispute that the respondent had rendered 9 years 10 months and 5 days service as against the minimum 10 years of service prescribed by the Rules. However, this Court after relying upon Regulation 18 which provides for the mode and manner in which the broken period of service is to be treated, allowed the petition and the broken period of service of the respondent was rounded off and treated as one year, thus making him eligible for pension.

(3.) It is averred by learned counsel for the petitioners that while filing reply even though the copy of Regulations had been filed, but the complete Regulation could not be placed before this Court, which has resulted in an erroneous decision having been passed against the petitioners.