GHANSHYAM DASS Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) The petitioner, who is an employee of the State Bank of India since 22.9.1977, sought voluntary retirement in terms of the State Bank of India Voluntary Retirement Scheme, 2000 (for short 'the Scheme') circulated on 29.12.2000.

(2.) The petitioner submitted his request for voluntary retirement on 15.1.2001, but the same was declined on the ground that the disciplinary action has been initiated against the petitioner for overwriting/alteration made by him in the attendance Register, while posted at Rajpura Branch. The petitioner has challenged the action of the respondent in declaring him ineligible for voluntary retirement under the Scheme by way of the present writ petition.

(3.) It is contended that no charge-sheet has been served upon the petitioner, therefore, it cannot be said that the disciplinary proceedings against the petitioner are pending. The petitioner has referred to an order passed in Civil Writ Petition No. 6640 of 2000, wherein the challenge was made to the monetary claim raised by the Bank against the petitioner. The said writ petition was dismissed giving liberty to the petitioner to seek his remedy before the Civil Court.