UNITED BANK OF INDIA Vs. NALINI KANTA GHOSH

JUDGEMENT

(1.) In this Letters Patent appeal the judgment and order dated September 8, 1995 passed by a learned single Judge of this Court is under challenged.

(2.) The respondent No. 1 in this appeal, Nalini Kanta Ghosh, moved an application under Article 226 of the Constitution of India (hereinafter referred to as writ petition in short), inter alia, challenging the order of the bank directing him to retire from service on and from November 1, 1993 and to direct the bank to continue him in service till the attainment of 60 (sixty) years of age.

(3.) United Bank of India Limited was a banking company. The writ petitioner was in employment of Government of West Bengal and he applied on June 4, 1969 for appointment as an Officer of the Bank. United Bank of India Limited offered him appointment in Officer Grade II contained in a letter dated July 15, 1969. Paragraph 14 of the said letter of offer ran as under : ?14. Please sign and return the duplicate (enclosed) of this letter of appointment, to indicate your acceptance of the offer herein made on the stated terms and conditions.?