SUMIT MEHTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Controversy herein, though short, is whether the termination of the services of the petitioner is in violation of Rule 4 of State Bank of India, Service Rules for Customer Relations Executives(Personal Banking) Rules 2007(for short, 2007 Rules) or not. Yet there is cantankerous litigation qua the same and this is the second round of the writ petition before this Court, after having been earlier dismissed vide order dated 27.01.2016, but the said order was set aside by the Division Bench of this Court in an intra-court appeal filed by the petitioner.

(2.) Before adverting to the facts of the case, it would be appropriate to reproduce relevant Rule 4 ibid, which is as below:-

(3.) Referring to the facts. Pursuant to an advertisement, petitioner applied for the post of Customer Relationship Executive(Personal Banking) (for brevity, CRE), which was an open competition and having successful, was appointed as such vide appointment letter dated 15.10.2007(Annexure P-1). The relevant terms and conditions are hereinbelow:-