K VENKATESAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE Honble Chief Justice: the above two writ petitions and the connected writ petitions are disposed of by this common order, since common questions of law and facts are involved. We are treating W. P. Nos. 4858 and 4859 of 2001 as the leading cases.

(2.) WE have heard the learned counsel for the parties in all these petitions and have perused the record.

(3.) W. P. NO. 4858 of 2001 has been filed for an appropriate writ, order or direction declaring Clause 7 captioned Other Features in the Circular No. Cir D. O. VRS:1 dated 02. 01. 2001 issued by the 2nd respondent as void, illegal and unconstitutional.