M JAYASHEELA NAIK Vs. VYSYA BANK LIMITED

JUDGEMENT

(1.) THIS appeal is by the complainant challenging the order of the District Forum dismissing his complaint.

(2.) THE facts in this case are as follows : The complainant was working as an Officer in the opposite party Bank (for short, the 'Bank') since 13.10.1977. There are no complaints whatsoever against him while he was serving in the Bank. He tendered his resignation to the post, which he held, on 8.8.1997, i.e., after serving the Bank for 19 years 9 months and 25 days. Before the resignation was accepted by the Bank, the complainant had written another letter dated 17.8.1997 to the Bank requesting the Bank to treat the letter submitted by him on 8.8.1997 as a letter opting for Voluntary Retirement from the service of the Bank.

(3.) AFTER the coming into force of the Pension Scheme, the complainant opted for pensionary benefits under the Pension Scheme on 29.9.1995. Under the Pension Scheme, an employee would be entitled for pension depending upon the qualifying service required for availing the pension.