HARIDAY CHAITANYA BISWAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The Court.- This writ application is directed against a communication No. 31/PD/988/RNM dated 30th August, 1985 whereby petitioner No.1 was informed that an extension in service was granted to the petitioner No.1 upto 6th December, 1986 by an order dated 19th July, 1985 subject to petitioner's continued physical fitness and satisfactory service and after reviewing the performance of the petitioner No.1 by the controlling authority, the respondent No. 1, the State Bank of India has decided to retire the petitioner No.1 from the bank's service at the close of business on 30th November, 1985.

(2.) The petitioner No.1, Hariday Chaitanya Biswas was an Officer of the State Bank of India in the Senior Management Grade Scale IVA and working in the Personal Banking Division in the Calcutta Main Branch of the State Bank of India, the respondent No.1. The petitioner No.1 joined the Imperial Bank of India on 12th June, 1944 which is renamed State Bank of India.

(3.) The petitioner No.1 attained the age of superannuation that is 58 years, on 5th December, 1984. It is alleged by the petitioner No.1 that after considering his service record and after being satisfied that his retention in service was for the Bank's interest, the Controlling Authority extended the service of the petitioner No.1 upto 6th December, 1986. It is stated by the petitioner No.1 that the respondent No.1 granted him extension as the bank considered the service of the petitioner No.1 to be necessary and useful in the interest of the bank.