BINOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner superannuated on 31.3.2012 holding the post of Special Assistant under the respondent State Bank of India from Taraiya Branch in the district of Saran. After his superannuation, he decided to file the writ application on 19.2.2016 because he perceives that the Bank has not been fair to him in extending the benefit of ex gratia which they themselves have envisaged in the policy notified by them. The policy has been brought on record as Annexure- 5 to the writ application.

(2.) Since the entire thrust of the argument is based on one of the Clause of Annexure- 5, the Court is of the opinion that at least the relevant portion should be reproduced for ready reference :

(3.) The factual matrix is that the petitioner was taken unwell. He states that he fell down in the branch one day, therefore, he decided to go for voluntary retirement since he had already reached age of 55 years on the ground that he was severely sick and he had lost the hope of revival, for duty.