MAHESH R THAKORE Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) HEARD Mr. Rajesh P. Mankad, learned advocate for the petitioner and Mr. Varun K. Patel, learned advocate for the respondent Bank. By way of this petition, the petitioner claims pension from the respondent Bank.

(2.) THE facts as emerge from record are as under.

(3.) ON the other hand learned advocate Mr.Patel for the respondent Bank vehemently contended that the voluntary retirement of the petitioner was not under the normal rules of the respondent Bank and therefore he is not entitled to pension. He has also relied on the affidavit-in-reply filed by the respondent Bank. It is further contended that the decision of this Court in Special Civil Application No.2738 of 2001 was in the facts of that case and therefore the same will not have any applicability in the facts of this case.