Sri C Narasimhappa vs Vijaya Bank on 18 April, 2012

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Karnataka High Court

Sri C Narasimhappa vs Vijaya Bank on 18 April, 2012

Bench: H N Nagamohan Das

EN '§HE HIGH {EQBRT (DE K_%§f'EA'EL%E<f§ AT 

BATED 'Q58 TEE W 1273:' GE' APRZ{;,-- i%f2'§:f2k%%}%%[:   

BEFGR3  

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{By MISS SNEHA» NAGARA;f; Arﬁi

THESEVV§5R{ff PETITIOMSVVEILED U,/A 226 5; 227 OF
CONSTETUTIQN _ 'INDIA. PRAYING TO QUASH
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M5 and M5 anal endersement ciazeé EGJLZGES, 'and fa: asther reliefs.

Between 2971 and 1982, péﬁfitis A

2. 116353 jaiﬁeé .9 L ;:e of respcmdent bank as Clerks; A.ft:?:"é;=:;111p1é¥:.£::1.g"2Q §:;e.éi*§ §ﬁif"sérviCe,V 'petitioners resigned fro1:a_:he Q11 '2iT?{3;2OGZ the respanden: bank ascepteﬁ the 1.;?%$iig§1at;'i@:.tisfééirzdered by the £15 The service €OHdiEiQﬁ:-- -"fthe _,;5c1;iii£j1:-:3rs.. ﬁnd the respondent bank was governeé, 53:' ' 5eftZ'éa1}:2¢:1{ts :é%iﬁ, :;: 51316 :9 mime eiizergd izzte %e:szzé:e:1 {he :*e£§g:2i'sedirag:1é" :::*£s::s f€§EES€E1§§EEg the éazaféz:

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I,WMWglwwﬂ,4;i_x««mxxx-;mxx3;~;m<m\\?. § retérai beneﬁi. Finaiiy in 3 ﬁpagzite meeting between' Banks' Asseciatiaxz representing the managementbfv Bénkg ariél trade unians cf bank employees heléié extend the benefit of pension sche:%1 é*-3;: thé ";>f"i?ii3VI"pensi0n scheme with agreed iI'IIpr0'if€}.'I.1€I1tS._.."T}£<'é.?f¢:31Ff&: on 29:}'.'{}A. 1993 there V iE1i3.,...§é-ttlement sperjifies that em 30 ees ve'Eunta'ri2vV'r:.é3iirin*éé;E"ei';.2G ears af sen: ietsé service P Y % , _sLi 5* P as per §:'0v:£si@ns' ":a " C ' graggémtéazzaié f;§€:::Si:§:2% éiagg thereafter Eiaé 2:es§s::§.e:2: Egazzi: éjaya Em}: (EmpEe}z*§es'§ ?€E'E§§QE'E V §Ze' §::E:3:§Qr:s}'.4' .V 01:: [2 . .' KMMWV.-«A;xxxxxxxxxxxxxxaam%&%

4. Thaugh the pensian"rég1i:,1ati0:éis._}c:'azr::e":_ii§t»;:vMfbrce on 111.1993, the implementaticzn §,V3s' V._ i'3»éV13}{&e:§ eiimé1 Vc::3unt af éntroduétion af certain dausessetdement and and some of the plégéd fesmpiaﬁ/ee

3 did not give their //////rnumw ~*--W"

aptions fa: p€3f},S1QI1; In CQIf}1'ié§§CZ}_QI1§ the matter Went up :3 the § Supreme Gear: .. E'::131};;z an 252.2308, a naeirmzazzéuzzz 0f § R ..... B 3 i k § ::::_;§$:r3fa:2éz.::g -was gtvggzieé §s€wee::: :59 Endzazfz Banks Assesiaizan \ . anﬁ {Ea ::a=':§g¢i:§;2i*i;zg :::§%:§§$§f_&fafes '§€§f.f€ §IE1§.§,€i3°i€f}§Eé £3; ihé yesa: I§§§e Szzégsgzzgméy, $22 \ \ seitﬁamem was gégrzeé Caxzseqzgeggz is this sgizéemeni § \ "=,:V%;2:€<_:'§es§e::§er:: 3:33:22: égszzsé g Cirszﬁar éaieﬁ ?ﬁ.2§Ef} ﬁg P6?

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endersements M {G M27 0:: the théi"--u:1'u servisg are net entitled far pensigns Tfieréfc§r'é1.'_;hé petitioners are 'before this mutt ¢f:'aii~§€;:1g ii"-Aqigéétiqiwij. ciai.§S7é¥7 of the circular; A;r1I1e:x:ure~L and the é:1é9E_Qvrse:1:é:1: 'A1ine;$;1:i'es~Z\/I E9 M7. 5, Hear§""'3rg:;ménf3'v. éii: bed: the side and perusaé zﬁe €:2_i'£i*€ writ ~p:alp;§%'rs. .. _ 1?' iza the airczziag zagés as zzrsﬁei':

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£65; 2}? 3225125 0§zz"pg§8$ ';?f§;§€ 5:az'z§fa1jxpmv:L§z}::;2§. 31573 ggzsergi vp-$:zpg:§$e.,%__§f 5§é"z'%?35fa§ §C£Z8E2?E} f§t?'.5; mag' as 3 t€»§§%,_$fg:§ 95$:-1* gfav gzgyfzé ﬁsgzszéagiy §5.?2€§§"5 $5 £35 ::§:?_a%3'§Q' $e:*§»f2'2:?;fé3 1:: {"525 1§1*5£§2'§ff€'€ C$;z2;?§m2?5 532:3' égg' emgiayeeg; W523 "11; f€§f;"EQi 33353: yzzéfzfzzg" 5}; 225g gigsziéﬁ/gL2':g §§;*v3'.:"§ 2;': 52¢ iibggégsggés, 5135585 .2? 322g' 3:'? gf 22%? ,P§;:z5.§§.:?

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_____ . . .. --

ﬁfﬁ Eﬁﬁzé SC 33% {:*{3E1i€I}§ that an empiayee zsnéeréng :13: entiﬁeé far pensien. These Ewe decigions are.V__C§3:1.si':§WAfé:'en4g:i 2 distinguished by the Supreme Cent': in the C;3.sé:f --She§aH:ﬁ::i::.1: }":;§_;;1 Vs. The New India Assurance [email protected]«:i:f a1"1:":i'v<>_§*::-?:fs§".::"A SCI" :

2990. Therefore the decision:..:eIied»VA@-nxi§§;'{he.Eeaf:1é& "C{g1.111S€1 far the respozzdeni WEE :23: be uséfL1E"V"téa&di*e.~:sI;f;=. ﬁle controversy invciveci in the prese:1i"s':3,§;e sii:.h2%:1:i. ii, Foj.'V:t}iVéé foﬂewing:

V. E; pﬁtiiisré éxs éaéreby gﬂaweci Ciaigse 133.? $5 Cézzzﬁaz N:,:2.?;§§E§§; dateé . " pest A::::exu:'@~£ ané anésrsements 223 ya' ' " " :1. _;%:ﬁ"':€%§ras~§§ :0 M'? 335% hezirebjg' gizaghaég m«m»--;-mm"/~,,...,.A F Z§a>V!\¢://»..\:>'»a>vAvn,.v/»,»,A»~.«.., , EL ,, .;.;\xxxx\xxxxxxxx>aammmm ?eEiti0ners are erzitided for pezzsiea as per ihé reguiatiens 3:? the respondent bank.

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