C B DHALL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The Facts-This is a pension case. The petitioner C. B. Dhall retired from the service of the respondent. State Bank of India, on 30-6-1979 as head cashier. It was a pensionable post. He joined the service in July 1939 as a cashier in the then Imperial Bank of India. The State Bank Act, 1955 (the Act) was passed on 8-5-1955, It came into force on 1-7-1955. The services of the petitioner were transferred to the State Bank. In July 1956 he was promoted as head cashier.

(2.) During 1969-73 the petitioner was posted at Agra as a head cashier. On 31-5-1973 he was suspended on account of certain charges brought against him. On 24-11-1975 a charge sheet was served on him. This enquiry went on till 29-5-1979. On. 30-6-1979 the petitioner attained the age of 60 years and retired from the service of the bank.

(3.) After the petitioner had retired the enquiry officer made his report to the disciplinary authority. The disciplinary authority held the petitioner guilty of certain charges.