(1.) These three writ rules arise out of substantially similar facts and raise common questions of law.
(2.) THE petitioners were officers in the Central Accounts Office of the State Bank of India. As they were on the verge of superannuation (58 years of age), their cases for extension upto 60 years of age came up for consideration before the bank authorities and the refusal to grant such extension had led to the institution of the present writ proceedings.
(3.) THE propriety and correctness of the refusal of extension constitutes the Us, involved in the present proceedings. The entire Us, as I shall presently indicate, hinges on the interpretation of Para. 19 of the State Bank of India Officers (Determination of Terms and Conditions of Service) Order, 1979. The apparent simplicity of the said Para. 19 had been overwhelmingly given a pompous burial by the complications, introduced through subtle and adept submissions, made by counsel of the respective parties. Added to it, was the frequent reminder about the far -reaching consequences and effect a judicial interpretation of the said Para. 19 would have on the employment policy of the bank, which made me ponder and reponder with maximum anxiety as a Judge.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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