D C AGGARWAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Whether the decision of the respondent-Bank refusing to grant extension in the service of the petitioner is liable to be invalidated on the ground of arbitrariness, violation of the rules governing conditions of service of the officers of the respondent-Bank and Articles 14 and 16 of the Constitution of India is the main issue that calls for adjudication in this petition, which the petitioner has filed for quashing Annexures P-7 and P-8.

(2.) The chequered history of petitioner's case has been noticed in detail in the order which I have passed today in CWP No. 15245 of 1993. For the sake of convenience, I consider it necessary to notice some facts which have bearing on the issue raised in this petition. After passing Master's degree in Ist division with Gold Medal, the petitioner whose date of birth is 10.9.1935 started his service career as Lecturer in Economics. He joined Bank's service on 15.1.1960 as Probationary Officer. During the course of employment, he has received the following promotions :

(3.) The entries made in his Annual Confidential Reports from 1973-74 to 1980-81 speak well of the petitioner, as would appear from the following extracts of the various reports :