M.KATJU, J. - (1.) THIS writ petition has been filed against the Impugned order dated 26.6.2000, Annexure -7 to the petition.
(2.) HEARD learned counsel for the parties. The petitioner was initially appointed in 1963 as U.D.C. in the National Coal Development Corporation Ltd., Ranchi. Subsequently, he was promoted as Accountant, then Assistant Accounts Officer, Accounts Officer and lastly as Finance Manager.
(3.) THE Board of Directors of Coal India Limited had approved a scheme known as 'Executive Voluntary Retirement Scheme, 1998', copy of which is Annexure -1 to the petition. The petitioner applied under that scheme vide Annexure -2. He mentioned in his application that his eyesight is weak on account of old age and ill -health. This application was forwarded to the Chairman -cum -Managing Director on 4.12.1998 vide Annexure -3. However, the application was rejected and he was communicated that decision by the order of the Chief Personal Manager, Khadia Project by order dated 28.1.1999, Annexure -4 to the petition. A perusal of that order shows that his application was rejected on the ground that a vigilance case is pending against him.;