SUNIL KUMAR SINHA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The present writ application has been filed for directing the respondents to grant the following reliefs:

(2.) The brief facts of the case are that the petitioner had joined the service of the Union Bank of India (for short 'the bank') on 14.11.1972 and took voluntary retirement from service under the Voluntary Retirement Scheme 2000-2001 on 20.04.2001. The bank had brought the scheme of voluntary retirement under Staff Circular No.4669 dated 07.11.2000 for the permanent employees who had completed fifteen years of service or had completed forty years of age. Having come to know that pension scheme has been granted to the employees who had voluntarily retired, the petitioner had applied for the same. The pension scheme was open from 01.09.2010 to 30.10.2010. The bank did not entertain the application of the petitioner under the pension scheme, as according to it, the application did not reach within the prescribed period. It is the case of the petitioner that though he had sent the application form in time, the same did not reach before the bank within the stipulated period. Being aggrieved by the decision of the bank whereby the application form of the petitioner had not been considered for the benefit of pension scheme, the petitioner had filed a writ petition before this court vide CWJC No.11748 of 2012 seeking direction to the respondents for the following reliefs:

(3.) The said writ petition bearing CWJC No.11748 of 2012 preferred by the petitioner was dismissed as withdrawn vide order dated 06.03.2013 by this Court.