Madhavanand G.Bhatt vs Indian Overseas Bank
2022 Latest Caselaw 10698 Mad

                                                                    W.P.No.10183 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 21.06.2022

                                                    CORAM

                                  THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM

                                             W.P.No.10183 of 2014
                                                     and
                                               M.P.No.2 of 2014

                     Madhavanand G.Bhatt                             ...Petitioner

                                                      -Vs-

                     1.Indian Overseas Bank,
                       Rep. by the Chairman &
                           Managing Director,
                       Central Office,
                       762, Anna Salai,
                       Chennai - 600 002.

                     2.The General Manager &
                       Competent Authority under
                       Indian Overseas Bank (Employees')
                       Pension Regulations, 1995,
                       Indian Overseas Bank,
                       Central Office,
                       762, Anna Salai,
                       Chennai - 600 002.

                     3.Senior Manager,
                       Pension Cell, P.A.D.,
                       Indian Overseas Bank,
                       Central Office,
                       762, Anna Salai,
                       Chennai - 600 002.                            ...Respondents




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                              W.P.No.10183 of 2014

                     Prayer: Writ Petition filed under Article 226 of the Constitution of

                     India praying to issue a Writ of Certiorarified Mandamus calling for

                     records from the respondents pertaining to the impugned order No. Nil

                     of the third respondent dated 18.04.2011 and quash the same and to

                     direct the respondent bank to revise pensionary benefits of the

                     petitioner reckoning qualifying service of 5 years from the date of his

                     voluntary retirement as laid down in Regulation 29(5) of Indian

                     Overseas Bank (Employees') Pension Regulations, 1995.


                                       For Petitioner   :     Mr.R.Ramesh

                                       For Respondents :      Mr.K.Srinivasa Murthy


                                                            ORDER

The grievance of the writ petitioner is that he was allowed to

retire from service under Voluntary Retirement Scheme and he has

served for 19 years 6 months and 1 day in the respondent Bank.

2. The learned counsel for the respondents states that on

completion of 20 years of service, the petitioner would be eligible for

additional 5 years benefits. However, the issues in this regard are now

subsidized before the Hon'ble Supreme Court of India.

https://www.mhc.tn.gov.in/judis W.P.No.10183 of 2014

3. This being the factum, the judgment to be passed by the

Hon'ble Supreme Court of India in the pending case is to be acted

upon for the case of the writ petitioner also and it is needless to state

that the benefit is to be granted depending upon the order to be

passed by the Hon'ble Supreme Court.

4. With this observation, the Writ Petition stands disposed of. No

costs. Consequently, the connected miscellaneous petition is closed.

21.06.2022 Index:Yes/No Internet:Yes/No Speaking/Non speaking jeni/hvk

https://www.mhc.tn.gov.in/judis W.P.No.10183 of 2014

S.M.SUBRAMANIAM, J.

jeni/hvk

W.P.No.10183 of 2014

21.06.2022

https://www.mhc.tn.gov.in/judis