SANJEEV PRAKASH SHARMA,J. - (1.) The matter comes up on Second Stay Application, however, both the counsels agree that the writ petition itself may be decided at this stage.
(2.) Heard both the learned counsels. The petitioner by way of this writ petition has assailed order dated 30.09.2013 by which the Board of respondent-Bank vide its decision dated 13.08.2013, approved by the Joint Registrar (Banking), Cooperative Societies, Jaipur on 27.09.2013 proceeded to compulsorily retire the petitioner on the ground that he was suffering from heart disease and would not be able to perform his duties with full vigor. The petitioner was compulsorily retired with effect from 30.09.2013.
(3.) It is case of the petitioner that he had suffered heard attack and undergone surgery and thereafter he was declared fit to join duty on 23.01.2013 and since then the petitioner was performing his duties to the best of his abilities. It is further his case that the Bank itself had started taking other ministerial work from the petitioner and there was no occasion to have compulsorily retire him when he was due for attaining superannuation in 2016 itself.;