BANSILAL Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) titioner is represented by Shri Bhagchand Jain Advocate, Indore and Shri R.K. Khare, Advocate Jabalpur. The writ petition is pending since 1987. It came up for final hearing in the week beginning from 16.1.1995. On that date, there was no representation for the petitioner and the case was adjourned. Today Shri Bhagchand Jain Advocate is not present. Shri Khare is present who stated that he does not have the records.

(2.) We have gone through the records and heard Shri Chaphekar appearing for the respondent.

(3.) Petitioner is an employee of the respondent Bank. He joined the services of the Bank in 1961 as a clerk-cum-typist and was promoted as Junior Officer Grade II in 1970. Under Regulation 19(1) of the State Bank of Indore (Officers) Service Regulations 1979, an Officer shall retire on attaining the age of 58 years or on completion of 30 years' service whichever occurs first. The first proviso confers discretion on the Competent Authority to extend the period of service on an Officer if such extension be desirable in the interest of the Bank. The second proviso is a limitation of power of extension. The third proviso confers discretion on the Executive Committee to retire an Officer prematurely after attaining 50 years' of age or completion of 25 years' of service by giving him three months' notice in writing or pay in lieu thereof.