B.B. AGRAWAL Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The petitioner, by way of this writ petition, has assailed the impugned order dated 05/06/2003 whereby he was compulsorily retired.

(2.) The brief facts culled out from the material available on record are that the petitioner joined service on 27/07/1972 as a Clerk and was promoted from time to time. He was compulsorily retired from the post of Assistant Treasurer in the officer cadre. The petitioner submits that he has been wrongfully compulsorily retired and there was no material available with the respondents on the basis of which he could have been compulsorily retired. It is submitted that ACRs of the petitioner reflected that his service record was above board and his performance level was upto the mark. However, the review committee which considered his case for compulsory retirement has wrongfully mentioned that his record is not satisfactory and level of performance is not upto the mark. It is submitted that the review committee has wrongfully coloured his record and merely because there was a CBI case registered against him regarding disproportionate assets, the petitioner could not have been compulsorily retired.

(3.) It is further submitted that the charges relating to the petitioner's involvement in criminal cases was wholly wrongful. Ultimately, the petitioner has been acquitted form the criminal cases and the benefit ought to have been gone in his favour. It is stated that the stale facts were considered for compulsorily retiring him.