Anjana Mishra - (1.) Heard learned senior counsel for the appellant, Mr. K. D. Chatterjee and learned counsel for the respondent-Bank, Mr. Shambu Nath.
(2.) The appellant is aggrieved by the dismissal of his writ petition where he had prayed to quash the communication dated 22nd June, 2011 issued by the Chief Manager, Allahabad Bank informing the petitioner that he was not eligible to receive his pension as per his option dated 11th October, 2010 under the Allahabad Bank (Employees) Pension Regulations, 1995 as well as the other provisions relating thereto. The amount which he was to receive was informed to him and being aggrieved he filed the writ petition.
(3.) The appellant joined the Allahabad Bank on 2nd of June, 1986 and he sought voluntary retirement from Bank which was accepted w.e.f. 31st of March, 2001 under the Voluntary Retirement Scheme of year 2000 that has been filed as Annexure 10 appended to the second supplementary affidavit in the writ petition filed by the appellant-petitioner. In para 5 of the said affidavit the appellant has admitted that he did not opt for pension under the 1995 Regulations and instead accepted the payment of Contributory Provident Fund and gratuity as applicable at the time of retirement.;