JUDGEMENT
ATTAU RAHMAN MASOODI,J. -
(1.) Heard Sri S.K. Kalia, learned senior counsel assisted by Sri Rajat Rajan Singh learned counsel for the petitioner, Sri Asit Kumar Chaturvedi learned senior counsel assisted by Sri Anand Dwivedi learned counsel for Union of India and Dr. Ashok Nigam assisted by Sri Neerav Chitravanshi learned counsel appearing for NABARD.
(2.) The grievance as regards family pension raised in the present petition stands redressed with the issuance of notification on 18.12.2014 whereby the National Bank for Agricultural and Rural Development Pension Regulations,1993 have suitably been amended.
(3.) The surviving grievance relating to which the present writ petition is pressed is for updation of pension so as to remove certain anomalies.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.