NITIN Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner has put forth prayer clauses A and B as under :-

(3.) The father of the petitioner, namely, Yohan Paulas Arawade was in employment with the respondent/ Central Bank of India as the Special Assistant at the Kolegaon Branch, District Ahmednagar. He put in 34 years and 02 months in employment when he opted for Voluntary Retirement (VRS) on medical grounds since the Permanent Medical Board of the respondent/ Bank examined him and certified that he was "completely and permanently incapacitated" to perform any type of services in the respondent/ Bank. He was suffering from Impaired Cognitive Profile. The certificate issued by the Dean of Sasoon General Hospital, Pune dated 07.04.2015 indicated that his incapacity cannot be attributed to or said to be accelerated or aggravated by irregular or intemperate habits.