- (1.) The petitioner was initially appointed as Agriculture Extension Officer in the service of the State of Rajasthan. While he was working in the service of the State, the post of Technical Field Officer (Agriculture) was advertised by the Punjab National Bank (PNB). The post required the qualification of graduation in Agriculture with a minimum 5 years' service in the field of Agriculture. The maximum age prescribed for applying to the post was 25 years. The petitioner was selected and was given appointment on the post of Technical Field Officer (Agriculture) in PNB on 13.3.1970, after giving the age relaxation in terms of the advertisement as he was 31 years of age at that time.
(2.) The petitioner was promoted as Assistant Manager in PNB in the year 1976. In the year 1980, he was promoted as Manager Scale-II and in the year 1986, as Senior Manager. He was superannuated from the service of PNB on 31.5.1997.
(3.) The petitioner applied for grant of benefit of additional period of qualifying service under Regulation 26 of the Punjab National Bank (Employees') Pension Regulations, 1995 (for short, "the Regulations of 1995"), by a representation dated 24.4.1997. The representation was rejected by a communication dated 21.5.1997 on the ground that since the provisions of benefit of additional period of qualifying service were made after the petitioner was appointed, he was not entitled to the benefit of the same.;