BAIJNATH SINGH Vs. PUNJAB NATIONAL BANK AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:

(3.) Learned counsel for the petitioner while assailing the impugned order had submitted that the decision to deny the petitioner of benefit of drawing pension under the policy of the Bank was factually incorrect and legally impermissible. In this regard he has placed reliance on two unreported judgment, namely, the judgment dated 13.3.2003 in C.W.J.C.No. 5629/2011 (Shyam Bihari Rai v. Punjab National Bank & ors.) as well as another unreported judgment dated 5.10.2012 in C.W.J.C.No. 7839/2012 (Veena Devi v. the General Manager. P.F. & Pension Fund Deptt., PNB Head Office, New Delhi & ors.).