SHANKARLAL AGRAWAL Vs. DISTRICT SHAHKARIKENDRIYA BANK MARYADIT

JUDGEMENT

(1.) This petition has been preferred under Article 227, Constitution of India seeking relief to set aside the order dated 21.6.2011 passed by State Cooperative Tribunal Bhopal in First Appeal No. 154/2008, declining the claim of the petitioner in respect of alleged premature retirement.

(2.) Whether petitioner was born in the year 1935 or 1939 is the main cause of controversy highlighted in this petition.

(3.) Facts giving rise to this petition, in short are that, petitioner was working as Samiti Prabandak in District Shahkari Kendriya Bank Maryadit, Raisen. Since entry of column No.4 of service book regarding date of birth of employee was left unfilled, vide letter dated 30.11.1994 of the bank (Annexure-P-3), the petitioner was asked to submit proof of his date of birth so his retirement can be further processed. Thereafter vide letter dated 9.3.1995 (Annexure-P-2) petitioner was held due for retirement w.e.f. 31.3.1995.