RAJ NARAYAN YADAV Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Suneet Kakkar holding brief of Sri S. K. Kakkar, learned Advocate for the respondent Bank.

(2.) By means of the present petition, the petitioner seeks to challenge the decision taken by the respondent no. 3 namely the Assistant General Manager, (Administration) State Bank of India, R. B. O-II, Administrative Office Opposite Kachachri, Varanasi to deny pension to the petitioner while disposing of his representation dated 24. 8. 2011.

(3.) It is contended in the writ petition that the petitioner being an Ex-service men (having been discharged from the defence services in the year 1975) was appointed on a substantive post of 'Guard' in the year 1975 in the State Bank of India. The first posting of the petitioner was at the Phoolpur Branch, State Bank of India, Allahabad. In the year, 1978, the petitioner was confirmed on the said post which is evident from the letter dated 23. 5. 1978 (Annexure-'1' to the writ petition). The petitioner was, thereafter, deployed as Guard in the High Court Branch of the State Bank of India, Allahabad (in short referred as the Bank) and had continued as such regularly since the date of the posting.