AIR 1998 SUPREME COURT 1500 ::1998 AIR SCW 379 ::1998 LAB. I. C. 496 ::1998 (1) UJ (SC) 336 ::1998 UJ(SC) 1 336 ::(1998) 78 FacLR 121 ::1998 SCC (L&S) 624 ::1998 (2) SCC 544 ::(1999) 1 LabLJ 1367 ::(1997) 7 Scale 585 ::(1998) 1 BankCLR 493 ::1998 (93) FJR 488 ::(1998) 3 Lab LN 31 ::(1998) 1 SCJ 63 ::(1998) 1 SCT 275 ::1998 (2) ServLR 304 ::(1998) 1 UPLBEC 170 ::1997 (10) Supreme 358 ::(1997) 10 JT 59 (SC)

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): Sujata Manohar, D. P. Wadhwa , JJ

(A) State Bank of India Act (23 of 1955) , S.43— State Bank of India Supervising Staff (Service) Rules (1975) , R.20A— Rules and Regulations of the Imperial Bank of India Pension and Guarantee Fund , R.11— Pension - Entitlement - Retirement must be sanctioned by competent authority - Requirement of sanction applies even to retirement on superannuation by virtue of R. 20A introduced in 1977. 1997 AIR SCW 4119, Disting. (Para 16) (B) State Bank of India Act (23 of 1955) , S.50— Rules and Regulations of the Imperial Bank of India Pension and Guarantee Fund , R.11, R.10, R.7— Pension - Forfeiture of - Under R. 11 for want of sanction to retirement or under R. 10 on account of dismissal from service - Limited only to Bank's contribution and interest accruing thereon, - In view of R. 7, Rr. 10, 11 cannot be extended to forfeit even the employee's contribution to the pension fund and the interest accruing thereon. (Para 18) (C) State Bank of India Act (23 of 1955) , S.43— State Bank of India Supervising Staff (Service) Rules (1975) , R.20B— Imperial Bank of India Employees Provident Fund Rules , R.20— Disciplinary proceedings - Continuance after retirement - Petitioner, ca....