PRAHLAD RAI KHEMKA STATE BANK OF BIKANER AND JAIPUR Vs. TARA KUMAR SINHA MANAGING DIRECTOR STATE BANK OF BIKANER AND JAIPUR:PRAHLAD RAI KHEMKA

JUDGEMENT

(1.) These are appeals by the State Bank of Bikaner and Jaipur, a subsidiary of the State Bank of India. The point involved in these appeals is the same as in Civil Appeal No. 566 of 1983 which we have disposed of today (reported in AIR 1989 SC 566). For the reasons indicated therein, these appeals have no merit and are dismissed with costs. Consolidated hearing fee is assessed at Rs. 5,000/-.

(2.) ORDER (D/- 29-11-1988):-. The first one is an application for contempt proceedings being taken against the respondent-Bank and the second petition is by the Bank for clarification of the judgment of this Court dated February 9, 1988.

(3.) Petitioner was an officer of the Bank. He approached the Rajasthan High Court for appropriate fitment, in the Bank following the scheme of rationalisation with effect from October 1, 1979 and the High Court gave direction to the Bank by allowing his writ application. The Bank had challenged the order of the High Court in appeal to this Court. By judgment dated February 9, 1988, the appeal was dismissed. As the bank has not implemented the decision of the Rajasthan High Court as upheld here, the petition for contempt has been filed.