RJ-WP 4746.2022.doc

Kavita S.J.

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION

WRIT PETITION NO.4746 OF 2022

Sandeep Lahiri Choudhury & Anr., ...Petitioners

Versus

Small Industries Development Bank of India & 

Ors., ...Respondents

----------

Mr. Ramesh Ramamurthy a/w Mr. Saikumar Ramamurthy and Mr. 

Aalim N. Pinjari for Petitioners.

Mr. Anand Pai a/w Mr. Rahul Sanghavi a/w Mr. Ajinkya Kadam i/b 

Sanjay Udeshi and Co. for Respondents. 

----------

CORAM   :R.I. CHAGLA AND 

ADVAIT M. SETHNA, JJ.

RESERVED ON  :  21

st 

JANUARY, 2026.

              PRONOUNCED ON :  9

th

 FEBRUARY, 2026.

JUDGMENT: (Per R.I. Chagla, J.)

1. Rule.  Rule made returnable forthwith.  Heard by consent 

of parties.

2.   By this Writ Petition, the Petitioners are seeking quashing 

1/20

SHARAYU

PANDURANG

KHOT

Digitally

signed by

SHARAYU

PANDURANG

KHOT

Date:

2026.02.09

15:26:50

+0530

RJ-WP 4746.2022.doc

and setting aside Clauses 3(VIII) and 4(IX) of the impugned Circular 

dated 29

th

 June, 2022 (Exhibit-N to the Petition).  Further direction is 

sought against the Respondents to pay all the retired employees and 

family members of the deceased employees the pension from the 

respective date of superannuation or the date of retirement and also 

pay the arrears arising out of such payment of Pension from the date 

of superannuation / retirement date till the current date. 

3.   The relevant facts leading up to the filing of the present 

Writ Petition are as follows:

(i)   The Petitioners are the persons who have retired 

from the  Small Industries Development Bank of India 

(“ SIDBI”)in various posts as per the particulars given in 

Exhibit-A to the Petition and are claiming pensionary 

benefits from their respective dates of superannuation or 

date of retirement which has been denied to them by the 

impugned HRD Vertical Circular No.16/2022-2023 dated 

29

th

 June, 2022 issued by Respondent No.3.

(ii) Respondent No.1 – SIDBI is a statutory corporation 

created   under   an   Act   of   Parliament   and   having   its 

2/20

RJ-WP 4746.2022.doc

corporate   address   as   shown   in   the   cause   title. 

Respondent No.2 is the Chairman and Managing Director 

of SIDBI having its address as shown in the cause title. 

Respondent No.3 is the Head of the HRD in SIDBI who 

has issued the impugned Circular dated 29

th

 June, 2022.

(iii)  SIDBI was created by an Act of Parliament dated 

25

th

 October, 1989 and had initially introduced Pension 

Regulations of 1993.  It is pertinent to note that it is the 

Petitioners’ case that at the relevant point of time of 

introduction   of   the   Pension   Regulations,   it   was   not 

disclosed to the employees of SIDBI that the said Pension 

Regulations of 1993 were not introduced by following 

mandatory procedure as required under Section 52(1) 

read with Section 52(3) of the SIDBI Act, 1989 which 

requires that the said Regulations should be with the 

prior approval of the Industrial Development Bank of 

India   (“Development Bank”)   and   that   it   should   be 

notified in the official gazette and the said Regulations 

should be placed before both houses of Parliament for a 

total period of 30 days in one or two sessions and then 

3/20

RJ-WP 4746.2022.doc

such Regulations would come into effect as modified by 

the Parliament. The Petitioners have further claimed that 

though the Pension Regulations of 1993 were with the 

approval   of   the   Development   Bank,   they   were   not 

notified in the official gazette nor were the said Pension 

Regulations   of   1993   placed   before   both   houses   of 

Parliament.  It is accordingly the Petitioners’ case that the 

said Pension Regulations of 1993 were never brought 

into force and can be at the most said to be executive 

instructions or Regulations in draft form having no effect 

in law and not creating any rights in favour or against 

any employee. 

(iv)   SIDBI   had   thereafter   introduced   Pension 

Regulations   of   2002   by   following   the   requisite 

procedure.   Prior   to   notification   of   the   2002   Pension 

Regulations, a Board Memorandum was put up on 6

th 

May, 2002.   It is the Petitioners’ case that the Pension 

Regulations when placed before the Parliament pursuant 

to a specific query raised by the Rajya Sabha Committee 

on   Subordinate   Legislation   as   to   whether   the   2002 

4/20

RJ-WP 4746.2022.doc

Pension Regulations were issued in supersession of the 

1993   Pension   Regulations,   it   was   admitted   by   the 

Ministry of Finance before the said Committee that the 

1993 Pension Regulations were not brought into force 

and were only in a draft form and effectively there is an 

admission that the 2002 Pension Regulations were the 

only  valid  Pension Regulations  brought into force by 

SIDBI.

(v)  A   Memorandum   was   put   up   by   the   HRD   – 

Respondent No.3 to the Board of Directors of SIDBI on 

28

th

  March, 2014 for extending one more option for 

Pension   to   the   Contributory   Provident   Fund   (“CPF”) 

optees.   The Board of Director of SIDBI approved the 

Memorandum at its meeting held on 28

th

  March, 2014 

for granting one more Pension option to the current CPF 

optees but with a rider that the said proposal will be 

acted upon after it is confirmed by the Government of 

India.

(vi)  Writ Petition No.2698 of 2017 was filed by the 

5/20

RJ-WP 4746.2022.doc

Petitioners to enforce the Board of Directors’ Resolution 

dated 28

th

 March, 2014.  This Writ Petition was disposed 

of by this Court vide Order dated 24

th

  August, 2018 

directing that the proposal of SIDBI be put up to the 

Ministry   of   Finance   and   shall   be  acted   upon   by   the 

Ministry of Finance within 10 weeks from the date of the 

said Judgment, either way.  

(vii)  Thereafter, the Ministry of Finance remanded the 

matter back to SIDBI under Letter dated 9

th

  January, 

2019 without deciding the issue as contended by the 

Petitioners. 

(viii)  A second Writ Petition No.104 of 2020 was filed by 

the employees of SIDBI challenging the action of the 

Ministry of Finance.

(ix) A Letter dated 1

st

 June, 2022 was received by the 

Petitioners during the pendency of Writ Petition No.104 

of 2020, wherein the Petitioners were informed that the 

Board of Directors of SIDBI had in the meeting held on 

17

th

  May, 2022 agreed in principle to consider a final 

6/20

RJ-WP 4746.2022.doc

opportunity   for   exercising   option   for   Pension   by   the 

serving / retired employees of SIDBI and eligible family 

members of the deceased employees presently covered 

by the CPF Scheme.

(x)  The Writ Petition No.104 of 2020 was disposed of 

vide Order dated 24

th

 June, 2022 passed by this Court. 

SIDBI was directed to formulate its Scheme for grant of 

option for Pension and particularly in view of SIDBI 

having expressed its intention of extending one final 

opportunity to serving / retired employees as well as to 

the eligible family members of the employees who have 

passed away for exercising option for pension.   It was 

further clarified in the said order that in the event, the 

Petitioners and other employees find that the terms of 

the Pension Scheme now being offered by the SIDBI, are 

not to their liking or to their disadvantage, it would 

always be open to the Petitioners and other employees 

who were not satisfied with the terms of the Pension 

Scheme to pursue their remedy in accordance with law 

including by approaching this Court.   However, if they 

7/20

RJ-WP 4746.2022.doc

are satisfied with the Pension Scheme, that would put an 

end to their woes.  

(xi)  The impugned Circular dated 29

th

 June, 2022 was 

issued by Respondent No.3 – Chief General Manager 

HRD Vertical of SIDBI giving option for Pension.   It is 

pertinent   to   note   that   the   Petitioners   challenge   is 

restricted to only two clauses i.e. Clause 3(VIII) and 

4(IX) of the said Circular.  Under Clause 3(VIII) it was 

provided   that   retired   employees   who   have   exercised 

their   option   for   Pension   and   have   refunded   SIDBI’s 

contribution   to   Provident   Fund   and   accrued   interest 

thereon alongwith simple interest @ 3% per annum as 

per Paragraph 3(i) of the Circular, will be applicable for 

full   Pension   from   1

st

  July,   2022   upto   the   date   for 

commutation   of   Pension.     Further   under   impugned 

Clause 3(IX), it was provided that after completion of all 

formalities,   eligible   retired   employees   will   become 

eligible for Pension with effect from 1

st

 July, 2022.  No 

arrears of Pension will be paid for the period prior to 1

st 

July, 2022.

8/20

RJ-WP 4746.2022.doc

(xii)  The Petitioners through their Advocates filed their 

representation to Respondent Nos. 2 and 3 on 29

th

 June, 

2022 taking objection to the aforementioned impugned 

Clauses of the said Circular.

(xiii)  The Petitioners thereafter filed the present Writ 

Petition impugning the Clauses 3(VIII) and 4(IX) of the 

said Circular.  

4.   The present Writ Petition came up before this Court. By 

an   Order   dated   25

th

  March,   2025   this   Court   observed   that   the 

Judgment delivered by the Division Bench of the High Court of Kerala 

in M.T. Mani Vs. Reserve Bank of India & Ors.

1

 was likely to favour 

the case putforth by the Petitioners.  By a subsequent Order dated 

13

th

  November, 2025 it was observed that the said Division Bench 

Judgment was set aside in appeal by the Supreme Court in RBI Vs. 

M.T. Mani & Anr.

2

.  The Supreme Court had restored the Judgment of 

the Single Judge Bench of the Kerala High Court dated 4

th

  April, 

2023.  Accordingly, this Court by the said Order dated 13

th

 November, 

2025 had placed the matter for considering the submission of the 

1

WP No.1037 of 2023 decided on 18

th

 December, 2023

22025 SCC Online SC 1217

9/20

RJ-WP 4746.2022.doc

Petitioners that the view taken by the Supreme Court in M.T. Mani 

(Supra) may not be applicable to the case of the present Petitioners’ 

case.

5.   Mr.   Ramamurthy,   learned   Counsel   appearing   for   the 

Petitioners has referred to the Judgment of the Supreme Court in 

M.T. Mani (Supra).   He  has  submitted  that  it  is  apparent  from 

Paragraph 31 of the said Judgment that the Respondent in that case 

was eligible on four occasions to avail the benefits of the Pension 

Scheme, but he opted out each time and continued with the CPF 

Scheme. It is on this observation that the Supreme Court considered 

the claim of the Respondent therein, particularly in view of the 

Respondent having taken a considered and calculated decision with 

regard to non-joining of the Pension Scheme and continuing with the 

CPF Scheme.

6.   Mr. Ramamurthy has submitted that in the present case, 

the Petitioners who were employees of SIDBI, were not given an 

opportunity to opt for the Pension Scheme of 2002 till 24

th

  June, 

2022 when at the hearing of Writ Petition No.104 of 2020 SIDBI had 

extended an opportunity for the employees including the Petitioners 

10/20

RJ-WP 4746.2022.doc

to exercise the option of Pension as recorded in the said order.  

7.   Mr. Ramamurthy has referred to the Pension Regulations, 

2002   and   in   particular,   Clause   3   thereof   under   Chapter   II   – 

Application and Eligibility. It is provided therein that the Regulations 

will apply to Employees who join SIDBI’s services on or after 1

st 

November, 1993; Employees who were in service of SIDBI, except 

those Employees who, within the period prescribed by SIDBI, exercise 

an option in writing not to be governed by the Regulations, and 

Employees who were in service on 2

nd

 April, 1990 and retired on or 

before   1

st

  November   1993,   provided   they   exercise   option   to   be 

governed by these Regulations and refund, within such period as may 

be specified, the SIDBI’s contribution to the Provident Fund including 

interest received by them from SIDBI together with simple interest @ 

6% per annum from the date of withdrawal till the date of re-

payment.     Pension   shall   be   paid   to   them   in   accordance   with 

Regulations 40. He has submitted that this makes it clear that the 

Employees of SIDBI are required to be given an option for being 

governed by the Pension Regulations, and upon which they may 

exercise   that   option.   He   has   submitted   that   no   such   option   for 

Pension had been given to the Employees.

11/20

RJ-WP 4746.2022.doc

8.   Mr. Ramamurthy had accordingly submitted that the RBI 

Pension Regulations, 1990 which fell for consideration before the 

Supreme Court in  M.T. Mani (Supra)  are distinguishable from the 

SIDBI Pension Regulations, 2002.  In that, the Employees of RBI had 

been given ample opportunities to opt for the Pension i.e. on four 

occasions.  However, they opted out and continued with CPF Scheme. 

He has submitted that accordingly, the present case is not covered by 

the Judgment of the Supreme Court in M.T. Mani (Supra). 

9.   Mr.   Anand   Pai,   learned   Counsel   appearing   for   the 

Respondents has submitted that it is apparent from the Order dated 

24

th

 June, 2022 passed by this Court in Writ Petition No.104 of 2020 

that SIDBI was extending one last opportunity to its Employees to 

exercise option for Pension vide Communication dated 1

st

 June, 2022. 

He has submitted that this Court after noting that SIDBI having 

expressed   its   intention   of   extending   one   final   opportunity   in 

exercising option for Pension towards serving / retired employees as 

well as eligible family members of the employees, who had passed 

away, it would be appropriate in the circumstances to grant liberty to 

SIDBI to formulate its Scheme, so that all employees (serving / 

retired) as well as eligible family members of the deceased employees 

12/20

RJ-WP 4746.2022.doc

may get a chance to get Pension in terms thereof.  He has submitted 

that accordingly, this Court was mindful of the fact that SIDBI had 

given prior opportunities to its employees for opting for the Pension 

Regulations. 

10.  Mr.   Pai   has   submitted   that   there   is   no   distinction 

between the facts of the present case and the case which was before 

the Supreme Court in  M.T. Mani (Supra).   He has submitted that 

Clauses 3(VIII) and 4(IX) of the impugned Circular are the very 

clauses which had fallen for consideration before the Supreme Court 

in  M.T. Mani (Supra).   This was in the case of Master Circular of 

Pension dated 1

st

  July, 2020.   Under the said Master Circular of 

Pension, the condition of extension of option of Pension was from 1

st 

July, 2020 to the employees inspite of their having retired much 

before like M.T. Mani who had retired on 30

th

 November, 2014.  The 

Supreme Court considered the detailed instructions issued by RBI on 

18

th

  September, 2020 which had referred to the cut off date of 1

st 

July,   2020   for   eligible   retired   employees   to   become   eligible  for 

Pension.  It was held that it cannot be said that the cut off date, as 

fixed for grant of Pension, while refusing its retrospectivity thereof 

would be arbitrary or illegal or discriminatory in nature.  

13/20

RJ-WP 4746.2022.doc

11.  Mr. Pai has further relied upon the Judgment of the 

Supreme   Court   in  Union of India and others Vs. M.K. Sarkar

3

, 

wherein the Supreme Court in Paragraph 13 held that the Petitioner 

as Employee of Railways having enjoyed the benefits and income 

from the Provident Fund amount for more than 22 years could not 

switch   over   to   the   Pension   Scheme   which   would   result   in   the 

employee getting in addition to the Provident Fund amount already 

received, a large amount of arrears of Pension for 22 years (which 

will be much more than the Provident Fund amount that will have to 

be refunded  in the  event of  switch  over) and also get  monthly 

Pension for the rest of his life. If the employee’s belated exercise of 

option is accepted, the effect would be to permit the employee to 

secure the double benefit  of  Provident Fund Scheme as well  as 

Pension Scheme, which is unjust and impermissible.   The validity 

period of the option to switch over to Pension Scheme had expired on 

31

st

 December, 1978 and there was no recurring cause of action. 

12.  Mr. Pai has submitted that the Petitioners having enjoyed 

the benefits and income of CPF amount and even if refunded for 

pension will entail a larger benefit to the Petitioner having enjoyed it 

3

(2010) 2 SCC 59

14/20

RJ-WP 4746.2022.doc

for a substantial period of time. 

13.  Mr. Pai has submitted that the present pension option has 

resulted in a financial burden of around Rs.96 Crores.  An additional 

burden of around Rs.19.67 Crores would be entailed on the 28 

Petitioners alone.    There are over  150  such Pension  optees and 

therefore a mere 18.67% of Pension optees are before this Court.

14.  Mr. Pai has submitted that to set aside the impugned 

Clauses, would be unjust and impermissible. The Petitioners having 

opted for the Pension Scheme which is a package scheme, a part of 

that package which they claim is disadvantageous cannot be rejected, 

when benefits are taken.  He has relied upon the Judgment of the 

Supreme   Court   in  Union of India Vs. L.V. Vishwanathan 

4

  at 

Paragraphs 7 & 8 in this context. 

15.  Mr. Pai has accordingly submitted that the impugned 

Clauses are neither arbitrary nor illegal, nor discriminatory in nature 

and the present case is covered by the Judgment of the Supreme 

Court in M.T. Mani (Supra).

16.  Having considered the submissions, we find much merit 

4

(1998) 1 SCC 479

15/20

RJ-WP 4746.2022.doc

in   the   submissions   of   Mr.   Pai   for   the   Respondents.     The   very 

impugned clauses in the present Petition providing for cut off date 

fixed for grant of Pension had fallen for consideration before the 

Supreme Court in M.T. Mani (Supra), in respect of the  RBI Pension 

Regulations, 1990.  The Supreme Court in the said Judgment had set 

aside the Judgment of the Division Bench of the Kerala High Court in 

M.T. Mani (Supra)  thereby restoring the Judgment of the Single 

Bench dismissing the Writ Petition.  The Division Bench had held that 

there was no rational for RBI to put a condition on extension of 

benefit   of   Pension   from   cut   off   date   i.e.   1

st

  July,   2020   to   the 

employees who retired much before like the Appellant / Petitioner / 

M.T. Mani who retired on 30

th

 November, 2014.  The Supreme Court 

has in the said Judgment in Paragraph 36 held that “Therefore, it 

cannot be said that the cut off date, as fixed for grant of Pension 

while refusing its retrospectivity, thereof would be arbitrary or illegal 

or discriminatory in nature.”  It was further held in Paragraph 37 that 

M.T. Mani cannot be permitted to blow hot and cold in the same 

breath.   Each Circular had its own specific terms and conditions, 

entitling the retirees or in-service employees to the benefits as were 

laid down therein and that too subject to certain conditions. 

16/20

RJ-WP 4746.2022.doc

17.  The Supreme Court had considered the financial burden 

and liability as being prominent aspects taken into consideration by 

the Government whilst granting its no objection to the proposed 

Scheme for switching from the Pension Scheme to the erstwhile CPF 

Scheme optee employees.  The retrospective financial burden in that 

case would have resulted in unjustified liability of over 900 Crores for 

the   RBI,   which   would   have   led   to   a   financially   unsustainable 

scenario.  It has been held by the Supreme Court that the decision of 

the Government falls within the realm of policy decision, keeping in 

view the considerations taken note of before ultimately approving the 

Scheme of switch over as a last option to the persons who were 

eligible under it as laid down therein.  

18.  These   findings   of   the   Supreme   Court   are   equally 

applicable in the present case as the present Pension option has 

resulted in a financial burden of around Rs.96 Crores. An additional 

burden of Rs.19.67 Crores would be entailed on the 28 Petitioners 

alone.  Further, there are 150 such Pension optees.  Therefore, a mere 

18.67% of Pension optees are before the Court.  Thus, there would be 

a   financially   unsustainable   scenario   in   allowing   eligible   retired 

employees   of   SIDBI   to   opt   for   pension   from   their   date   of 

17/20

RJ-WP 4746.2022.doc

superannuation / date of retirement and payment of arrears arising 

therefrom.   It is in order to avoid this that the Circular dated 29

th 

June, 2022 was issued by SIDBI fixing a cut off date for eligible 

retired employees to become eligible for Pension w.e.f. 1

st

 July, 2022 

and that no arrears of Pension will be paid with for a period prior to 

1

st

 July, 2022.  The Supreme Court upon considering a similar clause 

fixing cut off date for eligible retired employees to become eligible for 

pension held that the refusing of grant of Pension retrospectively i.e. 

prior to cut off date from date of superannuation / retirement cannot 

be held to be arbitrary or illegal or discriminatory in nature.

19.  The contention of the Petitioners to distinguish this case 

from the case which was before the Supreme Court on the ground 

that there was no prior opportunity given to the Petitioners herein for 

opting for Pension, whereas in the case before the Supreme Court, 

M.T. Mani was eligible on four occasions to avail the benefits of 

Pension Scheme but opted out each time and continued with the CPF 

Scheme is misconceived. This is apparent from the Order dated 24

th 

June, 2022 passed by this Court in Writ Petition No.104 of 2020, 

wherein this Court had recorded the submission of SIDBI that by the 

Communication dated 1

st

  June 2022, the first Petitioner had been 

18/20

RJ-WP 4746.2022.doc

communicated the in-principle option of SIDBI to extend “one last 

opportunity” for the employees to exercise option for pension.  Such 

option could be exercised by both the serving as well as retired 

employees of SIDBI as well as eligible family members of deceased 

employees. This Court has expressed its view  that SIDBI having 

expressed   its   intention   of   extending   one   final   opportunity   for 

exercising option for Pension to serving / Retired employees as well 

as eligible family members of the employees who were deceased, it 

would be appropriate in the circumstances to grant liberty to SIDBI to 

formulate the Scheme so that all employees (serving / retired) as 

well as eligible family members of the deceased employees may get a 

chance to opt for Pension in terms thereof.  This Court had further 

clarified that the Petitioners and other employees who find that the 

terms of the Pension Scheme now offered by SIDBI are not to their 

liking or to their disadvantage, it would be always open to them to 

pursue   their   remedy   in   accordance   with   law,   including   by 

approaching this Court.   However, if they were satisfied with the 

Pension Scheme that would put to an end to their goals. 

20.  The serving / retired employees of SIDBI as well as the 

eligible family members of the employees who have passed away 

19/20

RJ-WP 4746.2022.doc

have thus been given ample opportunities to opt for Pension.  The 

Petitioners have exercised their option to opt for the Pension Scheme 

by switching over from CPF. Their challenge is not with regard to the 

entire impugned Circular but to the clauses which have fixed a cut off 

date.  In our considered view, the Judgment of the Supreme Court in 

M.T. Mani (Supra) covers this challenge in the present Writ Petition, 

and which challenge has accordingly been rejected.

21.  Further, the Petitioners would not suffer any prejudice in 

the rejection of this Petition, considering that they have for several 

years enjoyed the benefits and income under the CPF Scheme.

22.  In that view of the matter, there is no merit in the 

present Petition which is dismissed with no orders as to costs. 

[ADVAIT M. SETHNA, J.] [R.I. CHAGLA, J.]

20/20