SHEOJEE CHAUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been filed for issuance of writ in the nature of mandamus commanding the respondents to accept the petitioners voluntarily retirement under the S.B.I. Voluntary Retirement Scheme. By way of amendment the prayer made by the petitioner is to quash the communication as contained in letter dated 13.3.2001 (Annexure -10) whereby petitioner has been informed that his request for retirement under the S.B.I. Voluntary Retirement Scheme has been rejected as he was below the cut off age.

(2.) SHORN of unnecessary details, facts giving rise to the present application are that the petitioner is an officer in MMGS -II Scale. The respondent -State Bank of India, hereinafter referred to as the Bank, in order to optimise their efforts to human resources and achieve a balanced age and skills profile rn keeping with their business strategies came out with a Scheme known as State Bank of India Voluntary Retirement Scheme (hereinafter referred to as the Scheme). Clause 3 of the said Scheme inter alia provides for eligibility. Same reads as follows :

(3.) CLAUSE 8(ix) of the Scheme inter reserves the right of the Bank to modify/ amend or cancel any of the aforesaid Clauses of the Scheme and to give effect thereto from any dates it may deem fit.