Madras High Court
T.Govindaraj vs Uco Bank on 27 September, 2022
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P. No.24624 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.09.2022
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
Writ Petition No.24624 of 2022
T.Govindaraj .. Petitioner
Vs.
1.UCO Bank
Personnel Services Department
Pension Cell
Kolkata - 700 064
Rep. by its General Manager
2.UCO Bank
Zonal Office
Bengaluru
Karnataka State
Rep. by its Zonal Manager
3.UCO Bank
Service Branch
Thambu (C) Street
Chennai - 600 001
Rep. by its Chief Branch Manager .. Respondents
***
Prayer : Writ petition filed under Article 226 of the Constitution of India
for issuance of a writ of mandamus, directing the 1st respondent to pay
pension and commutation amount with interest for the arrears of said
amount applicable to CPF account to the petitioner for which he has
submitted a representation dated 29.07.2022.
***
https://www.mhc.tn.gov.in/judis
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W.P. No.24624 of 2022
For Petitioner : Mr.R.Malaichamy
For Respondents : R1 to R3 served - No Appearance
ORDER
This writ petition has been filed for a mandamus seeking for a direction to the first respondent to pay pension and commutation amount with interest for the arrears of the said amount applicable to CPF account to the petitioner, based on his representation dated 29.07.2022, within a time frame to be fixed by this court.
2. The petitioner was working as Chief Manager in the third respondent bank. He has rendered about 40 years of service and he retired on 30.06.2022.
3. According to the petitioner, before 27.04.2010, his services were treated under non-pension scheme. According to the petitioner, as per the settlement/joint note dated 27.04.2010, he opted to join pension scheme, by his letter dated 04.10.2010.
4. According to the petitioner, his entire services were brought under the pension scheme with certain conditions. According to the petitioner, the bank's contribution amounts have also been duly transferred to pension fund of the petitioner. According to him, the pay https://www.mhc.tn.gov.in/judis ________ Page 2/5 W.P. No.24624 of 2022 slip issued in his favour will prove that his service was brought under the pension scheme. On superannuation on 30.06.2022, he was settled with retirement service benefits. However, according to the petitioner, pension and commutation amount was not settled.
5. The petitioner made a representation on 29.07.2022 to the first respondent, requesting for payment of pension and commutation amount with interest for the arrears of the said amount applicable to CPF account. Since the petitioner's representation was not considered, he has filed this writ petition.
6. The respondents have been duly served in this writ petition and their names have been printed in the cause list today. But despite receiving the notice in this writ petition, they remain undefended.
7. No prejudice will be caused to the respondents, if the petitioner's representation referred to supra, is considered on merits and in accordance with law, within a time frame to be fixed by this court. According to the petitioner, he comes under the pension scheme of the third respondent bank.
8. For the foregoing reasons, this court directs the first respondent to pass final orders on petitioner's representation dated 29.07.2022 on https://www.mhc.tn.gov.in/judis ________ Page 3/5 W.P. No.24624 of 2022 merits and in accordance with law, seeking payment of pension and commutation amount with interest for the arrears of the said amount applicable to CPF account of the petitioner, within a period of twelve weeks from the date of receipt of a copy of this order.
9. With the above direction, the writ petition is disposed of. However, there shall be no order as to costs.
27.09.2022
Asr
Index : Yes/No
https://www.mhc.tn.gov.in/judis
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W.P. No.24624 of 2022
ABDUL QUDDHOSE, J.
Asr
W.P. No.24624 of 2022
27.09.2022
https://www.mhc.tn.gov.in/judis
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