Punjab-Haryana High Court
All India Union Bank Pensioners And ... vs Union Of India And Another on 4 December, 2024
Author: Deepak Sibal
Bench: Deepak Sibal
Neutral Citation No:=2024:PHHC:167585-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.20742 of 2024 (O&M)
Date of Decision: 04.12.2024
ALL INDIA UNION BANK PENSIONERS AND RETIREES FED.
....Petitioner
Versus
UNION OF INDIA AND ANOTHER ........Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE DEEPAK MANCHANDA
Present: Mr. Umesh Narang, Advocate,
Mr. Chandra Sekhar, Advocate for the petitioners.
Mrs. Urvashi Dhugga, Sr. Standing Counsel and
Ms. Samdisha Kaur, Advocate for respondent No.1-UOI.
Mr. K.K. Gupta, Advocate for respondent No.2-Bank.
*****
DEEPAK SIBAL, J. (Oral)
1. Learned counsel for the parties are in agreement that the issue(s) and the question(s) of law raised through this petition have been considered and decided on 27.11.2024 by a co-ordinate Bench of this Court in a bunch of petitions in which the lead case was CWP No.9426 of 2023 - Shila Devi and others Versus State of Punjab and others.
2. In the light of the above, we dispose of this petition in terms of Shila Devi's case (supra) with the only modification that wherever in paragraphs 29 and 30 of the judgment in Shila Devi's case (supra) the reference is to the State of Punjab, the same be read as the Union of India/Union Bank of India.
3. All pending miscellaneous application(s) also stand disposed of.
(DEEPAK SIBAL)
JUDGE
04.12.2024 (DEEPAK MANCHANDA)
sandeep JUDGE
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