- (1.) Heard the learned counsel for the parties.
(2.) This application has been filed by the appellant Bank for correction of factual submission No. 1 recorded at internal page 4 of the judgment of this Court dated 12.01.2007.
(3.) In the judgment dated 12.01.2007, this Court recorded three submissions made by Shri Raju Ramachandran, Senior Advocate appearing on behalf of applicant bank. The first submission as recorded in the judgment was, "pension regulations do not apply to the respondent No. 1 as he is an award staff". This submission appears to have been mistakenly mentioned in the judgment dated 12.01.2007 and it needs to be suitably corrected to the extent that "there was no scheme/provision of voluntary retirement in the terms and conditions of service applicable to the award staff to which respondent No. 1 belonged.;