- (1.) This intra court appeal is directed against judgment dated 17.7.17 passed by the learned Single Judge of this Court, whereby the writ petition preferred by the appellant assailing the legality of the order dated 5.6.03 issued by the Assistant General Manager, Reserve Bank of India ('RBI'), compulsorily retiring him from service, has been dismissed.
(2.) The facts relevant are that the appellant joined the service of RBI on 27.7.72 on being appointed on the post of Clerk/Coin Note Examiner Gr.II. The appellant was promoted on the post of Coin Note Examiner Gr.I w.e.f. 15.9.76 and thereafter, on the post of Assistant Treasurer w.e.f. 15.10.84. The appellant was compulsorily retired from service in terms of Regulation 26(2) of Reserve Bank of India (Staff) Regulations, 1948 (for short 'the Regulations, 1948') vide order dated 5.6.03 issued by the Assistant General Manager, RBI.
(3.) Aggrieved thereby, the writ petition preferred by the appellant has been dismissed by the learned Single Judge. Hence, this appeal.;