H L SETHI Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is against the order of the respondent, Reserve Bank of India, rejecting the plea of the petitioner, a retired employee of the Reserve Bank, to exercise his option for Pension Scheme under the Reserve Bank of India Pension Regulations 1990.

(2.) The petitioner was a confirmed Staff Officer Grade-D (Deputy Chief Officer) in the Reserve Bank of India. Since he was attaining 58 years of age as on 2nd November, 1985, the petitioner was to retire on superannuaion on 30th November, 1985. However, by Annexure-I, letter dated 17th October, 1985, the second respondent informed the petitioner as follows:-

(3.) From the above mentioned facts and documents it is clear that the petitioner was treated by the respondent as continuing in service beyond his normal date of superannuation and to have retired from service only with effect from 7-4-1986.