ASHOKE DASGUPTA Vs. UNITED BANK OF INDIA
LAWS(CAL)-1999-8-8
HIGH COURT OF CALCUTTA
Decided on August 26,1999

ASHOKE DASGUPTA Appellant
VERSUS
UNITED BANK OF INDIA Respondents

JUDGEMENT

Ajoy Nath Ray, J. - (1.) The two writs by the same writ petitioner against United Bank of India are disposed of by this common order.
(2.) After long years of service, while the writ petitioner was the Branch Manager of United Bank of India at Birpara Branch , Jalpaiguri he wrote a letter on May 14, 1996 and also served it 6n the same day on the Bank Authorities.
(3.) By the said letter he sought to exercise an option for voluntary retirement which is given to him by Rule 29 of the Pension Regulations of the Bank, 1995.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.