(1.) Shri R.P. Bhargava has brought this writ petition under Art. 226 of the Constitution for quashing the order dated 8th March, 1982 of the Chief General Manager by which the petitioner has been dismissed from service and for a writ of mandamus requiring the respondent to reinstate the petitioner with all benefits from the date of his suspension.
(2.) Vires of R.49 of the State Bank of India (Supervising Staff) Service Rules are also challenged on the ground of same being offensive to Art. 14 of the Constitution.
(3.) The facts leading to the filing of the present writ petition in brief are that this petitioner was originally appointed as a cashier in the year 1956 with the State Bank of India, respondent 1 and with effect from 1-10-1967 he was promoted as Sub Accountant and with effect from 1-2-1971 he was appointed as Officer Grade I by the Executive Committee of the Central Board of the State Bank of India vide letter dated 12-4-1972. Initially the petitioner was put on probation for one year and later on he was confirmed in the said office with effect from 1-2-1972 by the Executive Committee of the Central Board.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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