ASHISH KUMAR SHARMA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present petition has been preferred by the petitioner challenging the order dtd. 19/2/2011 (Annexure-P/1) passed by the respondent No.3, whereby the petitioner, who was appointed as Officer Marketing and Recovery (Rural), has been discharged from services, and the order dtd. 13/9/2011 (Annexure-P/2) passed by the respondent No.2, whereby the appeal of the petitioner has also been dismissed.

(2.) Brief facts of the case are that the petitioner was appointed as Officer Marketing and Recovery (Rural) in the State Bank of India, Bhopal vide order dtd. 15/11/2007 on contractual basis for a period of 2 years with a condition that if his services would be found satisfactory, the same would be renewed. Subsequently, the respondent No.1 issued a circular dtd. 20/7/2010 to the CGMs of Banks regarding supervision for permanent absorption of officers working on contract basis and post of OMR (Rural) was designated as Rural Marketing and Recovery Officer as well, but all of sudden vide order dtd. 19/2/2011 passed by the respondent No.3, the services of the petitioner were terminated, thereafter the petitioner preferred an appeal before the respondent No.2, but the same also stood dismissed, against which the present petition has been filed.

(3.) The reliefs sought by the petitioner are as under:-