DAVIS KURIAPE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) O. P. No. 7205/1990, 9734/1988 and 8332/1990 are by officers of the erstwhile Bank of Cochin (B. O. C, for short) which was amalgamated with the State Bank of India (the S. B. I. for brevity) pursuant to a scheme under S.45 of the Backing Regulation Act, O. P. Nos. 7129/1989 and 10469/1989 are by the officers of the State Bank of India appointed before such amalgamation. The petitioners in both the sets of the petitions impugn the order DBOD No. Rec. 651/NB, 46-(A) (SP1)-89 dated 28th July, 1989 passed by the Reserve Bank of India the respondent No. 2 herein, where under, for the purpose of seniority, two years of service of the officers of the Bank of Cochin was held equal to one year's service of the officers of the S. B. I. The officers of the B. O. C. are aggrieved because they wanted equation of service as 1:1 counting the entire length of service in officer grade in the Bank. The officers of the S. B. I, are aggrieved because by considering the two years' service of the Officers of the B. O. C. equal to one year of service in the S. B. I., their prospects of promotion have been adversely affected.

(2.) The facts giving rise to these petitions are set out in paragraphs.

(3.) In 1985 the B. O. C. had 108 branches and 12 extension counters. Ninety six of these branches were located in Kerala. It had 320 officers in its employment.