Reinstated Canara Bank Employee’s ₹24.84-Lakh Pension-Arrears Plea Fails After Madras HC Cites ₹10-Lakh Settlement Recorded As Fully Satisfied

The petitioner had been dismissed from service and later reinstated pursuant to a court order directing reinstatement with continuity of service but without back wages. Disputes arose over implementation of that direction, including calculation of pension.

In a civil suit, the petitioner obtained a decree for ₹10 lakh; the Bank’s appeal and Special Leave Petition were dismissed. The Bank subsequently paid ₹10 lakh in execution, and the Execution Court recorded full satisfaction. The petitioner then challenged the Bank’s order dated 25 January 2023, seeking recalculation of superannuation benefits and related relief.

The Court cited no specific statute, precedent, or detailed legal test.

It relied on the procedural circumstances that the civil-suit decree had attained finality, the petitioner had received ₹10 lakh towards full and final settlement, and the Execution Court had recorded full satisfaction. On those facts, the Court found no merit in entertaining the subsequent writ petition.

The Court noted that the petitioner sought to challenge the calculation of pension based on continuity of service, while the Bank contended that the claim had already been settled through the decree and its execution.

Given that the decree had attained finality and the petitioner had accepted the ₹10 lakh settlement, with full satisfaction recorded by the Execution Court, the Court held that there was no basis to entertain the writ petition.

It made no order as to costs and closed the connected miscellaneous petition.