S. SUNDARARAJA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for grant of pension is under challenge in the present writ petition.

(2.) The petitioner entered the services in the State Bank of India as Clerk Typist on 7/5/1981. He was promoted as Trainee Officer (Time Scale) with effect from 1/8/1987 in the Junior Management Scale; with effect from the year 1993 in the Middle Management Scale-II. The petitioner states that during the year 2000, he was posted as Manager (Credit Analyst) in the Industrial Finance Branch (Commercial Branch) at Coimbatore on promotion. His aged parents had been living alone with his wife and two minor sons at Chennai and there was nobody else to look after his aged parents and minor children. Due to personal and domestic reasons, the petitioner submitted a letter on 25/5/2001, seeking Voluntary Retirement/Resignation from SBI services with effect from 25/6/2001. The said application was accepted and the petitioner was relieved from service in the year 2001.

(3.) The writ petitioner filed writ petition in W.P.No.22433 of 2004 along with two other petitioners for the same relief to grant pension and other retirement benefits with interim stay. The said writ petition has elaborately adjudicated, wherein, the very same learned counsel, who is appearing in the present writ petition appeared and elaborately placed the facts before the Court. This Court adjudicated the issues and passed the following orders: