M.Katju, J. - (1.) This writ petition has been filed for a writ of certtorari to quash the impugned order dated 7.5.2002 Annexure-7 to the writ petition by which the petitioner has been compulsorily retired.
(2.) Heard learned counsel for the parties.
(3.) The petitioner was selected in the service of Reserve Bank of India vide appointment letter, copy of which is Annexure-2 to the writ petition, and he was granted promotions vide Annexures-3, 4 and 5 to the writ petition. It is stated in paragraph 10 of the petition that the petitioner's retirement age is 60 years but he has been compulsorily retired at the age of 55-1/2 years. The relevant extract of the relevant rules providing for compulsory retirement is Annexure-8 to the writ petition.;