- (1.)Leave granted.
(2.)This appeal is directed against the judgment of the High Court of Punjab and haryana.
(3.)The appellant who was an employee of indian Overseas Bank, approached the high Court for directing the bank to allow him to be in the pension scheme in accordance with the scheme of 1994 as well as the regulation that was framed called "staff Pension Scheme under the Indian overseas Bank Employees (Pension) regulation of 1993". The High Court, however, came to the conclusion that since the employee had not indicated the authorisation, which he was supposed to have done within 60 days from the date of the promulgation of the scheme, the bank was justified in refusing his prayer.