R MANOHARAN Vs. SYNDICATE BANK

JUDGEMENT

(1.) By proceedings of the second respondent dated 18.2.2002, impugned in the above writ petition, the petitioner was informed that his application under VRS 2000 Scheme is not accepted, as he is not eligible for the same as per Clause 3 of Eligibility criterion of Annexure I of the Syndicate Bank Employees' Voluntary Retirement Scheme.

(2.) Aggrieved by the said proceedings, the petitioner seeks a writ of Certiorarified Mandamus calling for the records in reference No.PD PAD GEN 2066 0087 244110 dated 18.2.2002 read with consequential order in ref.No.HD: PD: PAD (O): 0087:2345 dated 14.9.2002 and quash the said orders of the second respondent dated 18.2.2002 and 14.9.2002 and consequently direct the respondents to accept the application of the petitioner seeking voluntary retirement under Syndicate Bank Employees Voluntary Retirement Scheme 2000.

(3.) Clause 3 of Annexure I of the Syndicate Bank Employees' Voluntary Retirement Scheme reads as follows.