SANJIB BANERJEE,J. - (1.) The petitioner, who was awarded a punishment in the disciplinary proceedings and made to compulsorily retire from service sometime in 2005, complains of the pension due to the petitioner not being released.
(2.) The petitioner claims the pension pursuant to a memorandum of settlement of April 27, 2010 between the Indian Banks' Association and the employees of banks under Section 2(p) and Section 18(1) of the Industrial Disputes Act, 1947 read with Rule 58 of the Industrial Disputes (Central) Rules, 1957.
(3.) There is no dispute that the petitioner was entitled to exercise an option after the said agreement or bipartite settlement became effective. There is also no dispute that the petitioner opted to receive pension and such request was received by the bank. By an internal note of September 23, 2010, the zonal office recommended pension being awarded to the petitioner and forwarded the recommendation to the head office.;