M.KATJU, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner has prayed for a writ of certiorari to quash the impugned order dated 21 -2 -2001 Annexure -3 to the petition and for mandamus directing the respondents to accept the petitioner's application for the Voluntary Retirement Scheme, 2000. The petitioner is presently working as Chief Manager (Scale IV) in the Indian Overseas Bank, Civil Lines Branch, Allahabad. He was born on 1 -7 -1949 and hence has completed 53 years of age. It is alleged in paragraph 4 of the writ petition has his work has been appreciated by his superiors.
(3.) IN paragraph 23 of the writ petition it has been stated that petitioner does not suffer from any disqualification as mentioned in paragraph 4.2 of Voluntary Retirement Scheme, 2000. Hence it is obvious that petitioner was eligible for being given voluntary retirement.;