R S NANAVATI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner, who is serving as a Medical Officer in the State Bank of India has challenged the rationality and propriety of the decision taken by the bank in not giving him the benefit of housing loan, motor vehicle loan and other benefits such as scholarship to the children of the petitioner, home town concession, festival loan etc. The petitioner was appointed as a Medical Officer by order dated 21st July,. 1983. As per the appointment order, the petitioner was appointed in the pay scale of Rs.700-1150/- in scale-I. The terms and conditions in connection with the appointment of the petitioner are also attached along with the appointment order, which is at Annexure-A in the compilation.

(2.) The case of the petitioner is that he was appointed as full time medical officer and his services were governed by the conditions contained in Determination of the Terms and Conditions of Service Order, 1979. The case of the petitioner is that he being a full-time employee of the State Bank of India, he is entitled to get all benefits like housing loan under the Housing Loan Scheme of the bank, motor vehicle loan as well as other benefits regarding scholarship to children, staff consumer loan, festival loan etc. It is the say of the petitioner that such benefits are given to all other permanent employees of the bank and on that line, the petitioner is also entitled to get such benefits.

(3.) The petition is resisted by the respondent bank by filing affidavit-in-reply, which is at page 44 in the compilation. In paragraph 4 of the affidavit-in-reply, it is stated as under :