DAULAT RAISINGHANI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This Court has heard the appellant.

(2.) This appeal is directed against the order of the Single Judge dated 12.02.2019. The deceased-writ petitioner has been compulsorily retired by the respondent-bank in 24.11.1997. At that time, he had worked for 18 years with the bank. Claiming that he was wrongfully denied pension, he had approached this Court by filing a writ petition (S.B.C. W.P. No. 7418/2005).

(3.) Various pleas were made in the writ petition and in the course of hearing-prominently, it was argued that the Pension Regulations governing the bank were subsequently amended thus, employees were entitled to pension after 15 years of regular service. It was also argued that the imposition of the minor penalty of censure in 1999 was without authority of law.