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An SLP was filed by the State Banks’ Staff Union (Kerala Circle) against the judgement of the Kerala High court at Ernakulam in the matter involving the validity of the application of the ‘State Bank of India Employees Defined Contribution Pension Scheme’ also known as the ‘The New Pension Scheme’ to the employees who joined the service at State Bank of India or after 01 August 2010.
The matter came up in 2011 before the High Court when the employees who had agreed to join the State Bank of India on the condition that they would be governed under ‘The New Pension Scheme’ challenged the same though the condition was clear and unquestionable. The single bench of High court observed that the scheme was not implemented in a manner prescribed by the Section 50 of the State Bank of India Act, 1955 and henceforth declared the scheme to be non-operational in that regard. In 2013 another single judge bench at the High Court of Kerala upheld the order of the 2011 judgement over ‘The New Pension Scheme’ in the W.P. (C) No. 5105/ 2013. After the various orders and judgements over the matter in 2015 and 17 and being aggrieved by the same the State Bank of India and its officers again challenged the 2013 judgement in the High Court in W.P. (C) No. 1729/ 2019 and the Union also filed an application in the same matter in the W.A. No. 483/ 2020 which were clubbed together. The High Court in this matter upheld the validity of the scheme for all the employees who joined on or after 01 August 2010 and observed the ‘The New Pension Scheme’ to be without any sort of legal infirmity. Being aggrieved by this order the State Banks’ Staff Union (Kerala Circle) challenged the validity of ‘The New Pension Scheme’ in the Supreme Court.
The matter is pending to be listed after being filed on 20th November 2020.
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