DINESHWAR JHA Vs. THE CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Central Bank of India (hereinafter referred to as the "Bank?) .

(2.) The petitioner has moved the Court for the following reliefs:

(3.) In sum and substance, the petitioner seeks a direction that the option exercised by him for getting the pensionary benefits under the policy of the Bank be granted to him though he may have applied for the same a little late on account of him being unaware of such policy/circular.