SAMIR BANERJI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) As common questions of fact and law are involved in both these petitions, they are being heard and disposed of analogously by this order. For the sake of convenience, the documents and material available in the record of Writ Petition No. 21358/2012, Samir Banerjee vs. State Bank of India and another is referred to in this order.

(2.) Petitioner Samir Banerji, in Writ Petition No. 21358/2012, has already attained the age of superannuation and even though he was to retire with effect from 30-11-2012, in view of a departmental proceeding pending against him, his services have been extended by invoking the provisions of Clause 19 of the State Bank of India Officers Service Rules, 1992 (hereinafter referred to as 'Rules of 1992') - Annexure P/28. This petitioner was posted as Chief Manager and OSD, in the State Bank of India, and is also the President of State Bank of India Officers' Association, Bhopal Circle, Bhopal.

(3.) Similarly, Sanjeev Kumar Mishra, in Writ Petition No. 21359/2012, is posted as Manager System in the Bank's Local Head Office at Bhopal, and is the General Secretary of the State Bank of India Officers' Association, Bhopal Circle, Bhopal.