AIROnline 2020 Mad 1126

Madras High Court

Hon'ble Judge(s): M. M. Sundresh, M. Dhandapani , JJ

Banking Companies (Acquisition and Transfer of Undertakings) Act (5 of 1970) , S.19— Indian Overseas Bank (Employees) Pension Regulations (1995) , Regn.29(5), Regn.18— Pension - Directions to extend appellant five years increase in calculating qualifying service of 20 years - Regn.18 along with proviso speaks of minimum service required to make employee eligible for pension - Has no application to Regn. 29(5) as it stands on different footing - Regulation is extension for benefit granted for further period of five years - Proviso to Regn.18 can be made applicable to it - No interference in directions. (Para 6 7)