Baroda & Ors vs Sri Chandra Shekhar
2021 Latest Caselaw 124 Cal

11.01.2021
  DL 5
ns Ct.04                           M.A.T. No.1016 of 2017


              The Executive Director & Appellate Authority, Bank of
                                 Baroda & Ors.
                                     Versus
                             Sri Chandra Shekhar.

                Mr. Apurba Kumar Bandyopadhyay
                                            ...              for appellants.

                Mr. Soumya Majumdar,
                Ms. Sanjukta Dutta
                                   ... for respondent/writ petitioner.

The appeal has been preferred against

judgment dated 5th April, 2017.

Mr. Bandyopadhyay, learned advocate appears

on behalf of appellants and prays for adjournment. Mr.

Majumdar, learned advocate appears on behalf of

respondent / writ petitioner and submits, his client had

challenged order of punishment awarding compulsory

retirement. The additional question is that intervening

period between suspension and compulsory retirement,

whether is service for purpose of his client's entitlement to

pay pension. These were questions in the writ petition

answered in favour of his client.

List the appeal on 20th January, 2021.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)