SABYASACHI BHATTACHARYYA, J. - (1.)The present challenge has been preferred against the Judgment and Order No.12 dated August 1, 2018 passed by the West Bengal Administrative Tribunal in Case No. OA-435 of 2016, whereby the petitioner 's claim to get pro-rata pension immediately on acceptance of his resignation for taking up new assignment was turned down. The Tribunal held that the pro-rata pension will be disbursed in favour of the applicants only on attaining the age of voluntary retirement, that is, 55 years of age.
(2.)The petitioner joined as Sub-Inspector (SI) in the West Bengal Police Service (Unarmed Branch) on January 10, 2000. He submitted his resignation on February 22, 2010, that is, soon after completion of ten years ' service, for joining services at the UCO Bank as Security Officer. Such resignation was accepted on March 12, 2010.
(3.)Prior to submitting resignation, on February 19, 2010, the petitioner admittedly received his appointment letter from the UCO Bank, asking him to join within March 15, 2010. Upon acceptance of resignation, the writ petitioner joined his service with the UCO Bank which is an autonomous body, although a Nationalized Bank.