STATE BANK OF INDIA Vs. ANDREW

JUDGEMENT

(1.) THE first respondent in O. P. No. 7517 of 1988 is the appellant. THE petitioner in the O. P. (1st respondent herein) was serving as deputy General Manager of the Bank of Cochin. While he was working so, the board of Directors of the Bank, as per Ext. P1 resolution dated 18. 6. 1979, decided to appoint him as Chairman and Chief Executive Officer of the Bank for a period of two years subject to the approval by the Reserve Bank of India. Approval was accorded as per Ext. P3, On completion of the period of two years it was extended for a further period of three years as per Ext. P2 resolution dated 12. 3. 1981. That was also approved by the Reserve Bank of India as per ext. P4. His term of office was to expire on 17. 6. 1984. But, on 18. 11. 1982, the reserve Bank of India (2nd respondent herein) initiated a disciplinary proceeding against the petitioner under S. 36aa (2) of the Banking Regulation Act, 1949 and ultimately terminated his appointment as Chairman with effect from 2. 4. 1993. His appeal to the higher authorities were rejected. But finally the order of cancellation of his appointment was set aside by this court in O. P. No. 7316 of 1991. That was confirmed in appeal and Special Leave Petition filed by the respondents before the Supreme Court was also dismissed. Thus, he was deemed to hold the post of chairman till 17. 6. 1984. Bank of Cochin Ltd. , was later amalgamated with the first respondent in the O. P.- State Bank of India (Appellant herein) with effect from 9. 8. 1985. After the final judgment, the petitioner made representations to the State Bank of India for his absorption in a suitable post. All his representations were turned down on the ground that he had no lien in the post of Deputy General Manager after he became the Chairman of the bank. Since the term of office as Chairman expired on 17. 6. 1984, he was no longer in service of the Bank of Cochin. THE petitioner, therefore, filed the writ petition (O. P. No. 7517of 1988) challenging the order of the first respondent refusing to absorb him in service and for issue of a direction to the State Bank of India to pay the arrears of salary due to the petitioner from 2. 4. 1988, the date on which his disqualification for employment expired.

(2.) LEARNED counsel for the appellant herein (Respondent no. 1 in the O. P.) contended inter alia that the petitioner in the O. P. had ceased to be a member of the staff with effect from 18. 6. 1979 when he relinquished his post as Deputy General Manager and took charge as Chairman of the Bank. His appointment as Chairman was not by way of promotion or deputation. There is no material on record to show that the petitioner retained his lien in the post of Deputy General Manager after his appointment as chairman. Cancellation of the order of removal from the post of Chairman would not entitle him to claim absorption in the first respondent - Bank as a matter of right. The petitioner was not in the rolls of the Bank of Cochin at the time of amalgamation. The Bank of Cochin has already disbursed to the petitioner amounts due to him by way of Provident Fund and Gratuity. He ceased to be an employee of the Bank of Cochin. It is further stated that the Bank of Cochin had filed a suit (O. S. No. 153 of 1984) in the Court of the Sub Judge, Cochin against the petitioner and six others and the suit was decreed with a direction to realise an amount of Rs. 1,26,27,000/- from the defendants. The petitioner's appeal against that judgment was dismissed by this Court in A. S. No. 69 of 1991 and Special Leave Petition filed before the Supreme Court was also dismissed, by order dated 22. 11. 1993. Therefore, the decree against the petitioner has become final. Even if any amount is due to the petitioner from the first respondent -Bank (Appellant herein), they are entitled to adjust the same against substantial amounts due to him as per the judgment and decree in O. S. ' no. 153 of 1984.

(3.) THERE is no dispute that at the time of appointment of the petitioner as Chairman of the Bank of Cochin, he was holding the post of deputy General Manager. He was quite young then. He would not have attained the age of superannuation by 17. 6. 1984 when his term of office of appointment as chairman would have expired. THERE is also no dispute that he had been a permanent employee of the Bank of Cochin. In his situation, it is not expected that the petitioner would have relinquished the job after the expiry of the term of office of Chairman. The amalgamation took place on 9. 8. 1985. Thus, before the amalgamation he would have continued as Deputy General Manager of the Bank. The fact that he continued to be an employee of the Bank of Cochin by the end of 31 st December, 198 3 is born out from Ext. P10, which is the Directors' report regarding the number of employees employed during the financial year. It is noted that the petitioner was removed from the post of Chairman on 2. 4. 1983 and he was a whole time employee up to 1. 4. 1983. Since his removal was found to be unjustified, he therefore, continued to be a whole time employee beyond 1. 4. 1983. THERE is nothing on record to show that he was permanently appointed as the Chairman of the Bank and that he had relinquished the post of Deputy general Manager after becoming the Chairman. Thus the presumption is that he had retained lien in the post of Deputy General Manager while continuing as chairman.