ANIL KUMAR PANDEY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This matter is taken up for consideration through Video Conferencing under the orders of Hon'ble the Chief Justice.

(2.) Heard learned counsel for the petitioner and Sri Kaushlesh Chaudhary, learned counsel for the respondent/State Bank of India.

(3.) The present writ petition has been preferred for setting aside an order, contained in letter no. PPG/PCP/527/11199 dated 19-02-2003, passed by the Assistant General Manager (PPG), State Bank of India, Patna Main Branch, Patna (Annexure - 4 to the writ petition) and also for issuance of necessary direction to the respondent authority for the pensionary benefit.