SHRI PARAM HANS SINGH Vs. THE ALLAHABAD BANK

JUDGEMENT

(1.) The prayers of the petitioner as set out in paragraph- 1 of the writ application are as under:-

(2.) At the outset, it is to be noted that Mr. Tej Bahadur Singh, learned Senior Advocate for the petitioner submitted that he would be pressing the claims of the petitioner made in the aforesaid prayer Nos. (iii) and (iv).

(3.) The facts of the case are in dispute. The petitioner while working in Indian Tourism Development Corporation Limited offered his candidature for fresh appointment in the respondent Allahabad Bank. He was offered appointment in the Bank on the post of Personal Officer vide offer letter dated 10.06.1991. The offer letter inter alia provided that the appointment would be governed by the rules of service, conduct and discipline written and customary in force at the respondent Bank for the time being for officers. The offer letter provided that offer of appointment was contingent upon acceptance of appointment on the terms and conditions expressed therein, by the petitioner. The offer letter also provided that the appointment was initially on probation for a period of one year and that upon confirmation the petitioner would be eligible for membership of the Bank's Provident Fund.