- (1.) Both the appeal and the cross-objection are taken up together.
(2.) This appeal is at the instance of the Chairman, State Bank of India and others and is directed against an order dated 28th August, 2009 passed by a learned Single Judge of this Court by which His Lordship allowed an application filed by the cross-objector/respondent and set aside the order dated 30th August, 2001 with a direction upon the appellant/Bank to pay 12% interest to the writ- petitioner from the date of filing of the writ-petition on all arrears of pension within six weeks from the said date. His Lordship further directed that the pension month by month should be paid to the writ-petitioner in accordance with the Rules.
(3.) Being dissatisfied, the State Bank Authority has preferred the appeal and the writ-petitioner has filed a cross-objection being dissatisfied with the refusal of grant of pre-proceedings interest as also damages claimed in the writ-application.;