Dhananjaya Y Chandrachud, J. - (1.) Leave granted.
(2.) This appeal arises from a judgment dated 6 August 2018 of a Division Bench of the High Court of Kerala, (Writ Appeal No. 2681 of 2015) by which the order of the learned Single Judge dismissing the Writ Petition filed under Article 226 of the Constitution of India has been affirmed.
(3.) The appellant was an employee of the first respondent, a co-operative bank in the State of Kerala. He entered service in 1978 and rendered nearly 29 years of service before attaining the age of superannuation on 31 January 2007. The Government of Kerala formulated a self-financing pension scheme called the State Co-operative Bank and District Co-operative Bank Employees Self Financing Pension Scheme 2005, ("Pension Scheme") for the employees of the State Co-operative Bank and District Co-operative banks.;