- (1.) This is an appeal from an order of an Hon'ble Single Judge dated 26.9.2006 whereby the refusal of the appellant-Bank to pay pension, as recorded in their letter dated 5.2.2002 has been quashed and the matter has been remitted to them for considering the case of the entitlement of the writ petitioner to pension.
(2.) Since there is no cross appeal, we are not in a position to grant a more favourable order to the writ petitioner and on arguments we are in respectful agreement with the order passed by Hon'ble Ms. Bharti Sapru, J on the said date.
(3.) However since the matter is not free from legal doubts and the Bank is to consider the matter, some of the arguments made by learned counsel and some of the notings of the so called "Bound and rebound of ideas between the Bench and the Bar" a phrase used by Rt. Hon'ble Lord Justice Megary should be noted.;