TARSEM LAL GAUTAM Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) THIS Writ Petition under Article 32 of the Constitution of India raises the question of the validity of Regulation 7 read with Schedule I of State Bank of Patiala. (Officer) Service Regulations, 1979 ("Regulations" for short) pertaining to the placement and fitment of existing officers in the service of the State Bank of Patiala in the new grades and scales of pay.

(2.) IN the year 1959, all "State Banks"- State Bank of Patiala was one of them - were made subsidiaries of the State Bank of INdia under the State Bank of INdia (Subsidiary Banks) Act 1959. Section 63 of this Act provided: