RAMESH GAJANAN NIGUDKAR Vs. THE BANK OF BARODA
LAWS(BOM)-2016-8-72
HIGH COURT OF BOMBAY
Decided on August 18,2016

Ramesh Gajanan Nigudkar Appellant
VERSUS
The Bank Of Baroda Respondents


Referred Judgements :-

SHASHIKALA DEVI VS. CENTRAL BANK OF INDIA [REFERRED TO]


JUDGEMENT

- (1.)Rule Returnable Forthwith. Respondents Waives Service. By consent of the parties taken up for final hearing.
(2.)This Is An Unfortunate Case Wherein The Petitioner Who retired after 39 years of unblemished service with the 1st respondent, has been deprived of the benefits of pension under the Bipartite Settlement/Joint Note dated 27 April 2010, when admittedly he is held eligible for pension, the reason being that the petitioner did not deposit within three days, some amount as stated under the 1st Respondent's acceptance letter. In nutshell the facts are:
(3.)The Petitioner Joined Service Of The 1St Respondent As A subordinate staff on 4 March 1967. After thirty nine years of service, the petitioner superannuated on 31 October 2006.


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