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R. BALAKRISHNA BHAT & ORS. ETC.
v.
BANK OF BARODA & ORS. ETC.
(Civil Appeal Nos. 3762-3764 of 2014)
MAY 16, 2018
[ADARSH KUMAR GOEL AND UDAY UMESH LALIT, JJ.]
Service law: Pension – Dearness allowance – Controversy in
the present appeals are similar to that arising in the case reported
in [2018] 5 SCR 436 – Present appeals dismissed in terms of said
judgment.
Indian Overseas Bank and Another v. C.R.
Chandrasekaran etc. decided by Supreme Court in
Civil Appeal Nos. 8420-8421 of 2013 on 01.02.2017
– referred to.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 3762-
3764 of 2014.
From the Judgment and Order dated 09.10.2013 of the High Court
of Madras in Writ Appeal Nos. 1127-1129 of 2013.
WITH
R.P. (C) No.1202 of 2017 in C.A. No.8422 of 2013
R.P. (C) No.1201 of 2017 in C.A. No.8424 of 2013
Ms. V. Mohana, V. K. Bali, R. Viduthalai, Sukumar Pattjoshi,
Dhruv Mehta, Sr. Advs., Rajshekhar Rao, Sewaram, K. Harsha Vardhan,
Ms. Kruttika Vijay, Abhinav Mukerji, Aditya Soni, K.V. Jagdishvaran,
Mrs. G. Indira, Bhupendra Singh Chauhan, Nishe Rajen Shonker,
V. G. Pragasam, Rajesh Kumar, Gaurav Kr. Singh, Advs. for the
appearing parties.
[2018] 5 S.C.R. 469
469
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SUPREME COURT REPORTS
[2018] 5 S.C.R.
The Judgment of the Court was delivered by
UDAY UMESH LALIT, J. 1. These appeals by special leave
arise out of Judgment and Order dated 09.10.2013 passed by the High
Court of Judicature at Madras allowing Writ Appeal Nos.1127 to 1129
of 2013 and dismissing Writ Petition Nos.6632 of 2007, 9952 of 2007
and 14983 of 2007.
2. The aforesaid Writ Petitions preferred by the present appellants
were allowed by Single Judge of High Court vide common Judgment
and Order dated 14.12.2012. While setting aside the decision of the
Single Judge, the Division Bench relied upon its Judgment rendered in
Writ Appeal No.355 of 2013 and allied matters (Indian Overseas Bank
and Another v. C.R. Chandrasekaran etc.)
3. Said Judgment rendered in Indian Overseas Bank and
Another v. C.R. Chandrasekaran etc. by the Division Bench was
affirmed by this Court in Civil Appeal Nos.8420-8421 of 2013 vide order
dated 01.02.2017.
4. The controversy in the present appeals is similar to that arising
in Union Bank of India vs. United Bank of India Retirees’ Welfare
Associations and others which have been disposed of by us vide Judgment
of even date. Since the issues involved in the present matter are identical,
these appeals are dismissed in terms of our Judgment rendered in United
Bank of India and Others etc.
5. The appeals and review petitions, therefore, stand dismissed.
No order as to costs.
Devika Gujral
Appeals and Review Petitions dismissed.
Lex