BARUN PRASAD SINGH Vs. CENTRAL BNAK OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for the following reliefs;

(3.) The brief facts of the case as per the pleadings are that the Petitioner had joined the services of Respondent Bank on 30/12/1978 as Agriculture Assistant. Subsequently, he was promoted on the post of Manager, MMG-II in August, 1997. Since the year 1999, the Petitioner was suffering from Hypertrophic Apical Cardiomyopathy disease. While posted at TELCO Town Branch, the Petitioner submitted an application dtd. 27/6/2007 seeking VRS on medical grounds. In response to the application dtd. 27/6/2007, the Bank vide letter dtd. 8/9/2007 informed the Petitioner that since VRS scheme was not in vogue at that time, the application was treated as that for "premature retirement" as per clause 19.7 of Officer Service Regulation. However, he was found ineligible for 'premature retirement' as per clause 19.7 of Officer Service Regulations and was asked to resume his duties immediately.