M.H.S.Ansari, J. - (1.) The relief prayed for by the petitioner in the instant writ application, a bank employee, is for a writ in the nature of directions upon the respondent-bank to refrain from taking action pursuant to its letter dated 25th May, 2001 being annexure 'P-4' and for a further direction upon the respondent-bank to continue the petitioner in service of the bank till petitioner attains the age of superannuation.
(2.) The impugned order, annexure 'P-4', is one passed by the regional Manager dated 25th May, 2001 informing the petitioner that his application filed with respect to UBI Employee's Voluntary Retirement Scheme-2000 has been accepted by the competent authority. In paragraph 2 thereof, it was further, informed as under : You will be relieved from the services of the bank at the close of business on 31st May, 2001.
(3.) The case of the petitioner is that though he had opted for voluntary retirement under the said scheme, subsequently he had withdrawn his aforesaid application before effective date, and, therefore, the impugned order cannot be given effect to and the petitioner should be granted the reliefs prayed for.;