Devi Lal Jain vs Punjab National Bank And Ors.

Sunil Gaur, J

Petitioner was compulsorily retired on 3rd February, 2012 and he challenges impugned order of 7th November, 2012 (Annexure P-2) whereby

pension of Rs. 6,38,980/- was credited to his account.

Learned counsel for petitioner submits that petitioner had made several Representations to respondents to seek full pension instead of 2/3rd pension

and the said Representations have not been responded to, thereby compelling petitioner to serve a legal notice of 5th September, 2017 (Annexure P-8)

upon respondents. It is further submitted that there is no response to the said legal notice also.

Learned counsel for respondents raises the question of territorial jurisdiction while relying upon Supreme Court’s decision in M/S Sterling Agro

Industries Ltd. Vs. Union of India & Ors. ILR (2011) VI Delhi 729.

In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with direction to third respondent to positively respond

to petitioner’s legal notice (Annexure P-8), if not already done, within a period of six weeks from today and in case full pension is not to be

granted to petitioner, then reasons for not doing so, be indicated in the response so given and petitioner be apprised of it within a week thereafter, so

that petitioner may avail of his remedies as available in law, if need be.

With aforesaid directions, this petition and the application are disposed of while leaving the question of territorial jurisdiction open, as there is no

adjudication on merits in this petition.

Dasti.