KAMARAJ R Vs. INDIAN BANK CHENNAI

JUDGEMENT

(1.) THE petitioner seeks to quash the proceedings of the second respondent revoking the acceptance of his application for Indian bank Employees Voluntary Retirement scheme - 2000 and for a direction to the respondents to grant the benefits of Voluntary retirement Scheme.

(2.) HAVING accepted the petitioner's application for Voluntary Retirement Scheme, was not the Bank justified in revoking the acceptance on the ground that it is contemplating disciplinary proceedings against the petitioner is the question falling for consideration in this Writ Petition.

(3.) THE petitioner was appointed as Clerk in the Indian Bank with effect from April 30, 1984 under Schedule Tribe quota. The respondent Bank has introduced "indian Bank employees Voluntary Retirement Scheme -2000" (in short IBVRS-2000 ). The petitioner applied on December 23, 2000 for being considered under the scheme - IBVRS. On december 30, 2007, the respondents informed the petitioner that the Competent Authority had accepted the petitioner's Application to retire. On January 5, 2001, the respondent Bank served the Impugned Order dated January 2, 2001 on the petitioner passed by the second respondent, revoking the acceptance of the petitioner's Application under IBVRS on the ground that the Bank was contemplating action regarding the Community Certificate produced by the petitioner at the time of appointment, which is now challenged in this Writ Petition.