PRIYANKA Vs. STATE BANK OF INDIA AND OTHERS

JUDGEMENT

(1.) As all these writ applications filed under Article 226 of the Constitution of India are based on almost identical facts, relevant for adjudication of the disputes involved in these cases, and impugned orders of even dates having almost identical contents are under challenge, they are being disposed of by the present common judgement.

(2.) I have heard Mr. Y. V. Giri, learned senior counsel, Mr. Vivek Prasad, learned counsel, appearing on behalf of the petitioners and Mr. Kaushlendra Kumar Sinha assisted by Mr. Sunil Kumar Singh for the respondents-State Bank of India at length. Since the pleadings are complete and parties have been heard at length, with the consent of the parties, these applications are being disposed of by the present common judgement.

(3.) Orders dated 31.08.2013 issued by General Manager (NW-III) are under challenge in all the applications issued to the respective petitioners which have the effect of terminating the petitioners from Bank's service as they have not been found fit for being confirmed under the grade of officer JMGS-I as they failed to perform satisfactorily in the Functional Knowledge Test/ re-test held on 14.07.2013 despite such opportunity given to the petitioners by the Bank, as per the confirmation policy which I shall refer to in detail herein below. An officer on probation was required to score a minimum of 50% marks out of 200 in order that he might be confirmed. The petitioner of CWJC No. 24284 of 2013 (Priyanka Kumari) scored 95.5 out of 2000 whereas petitioner of CWJC No. 24483 of 2013 scored 67 marks and petitioner of CWJC No. 24324 of 2013 (Anish Kumar) scored 87 marks.