ARJUN YADAV Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the respondent Bank.

(2.) The claim of the petitioner is for treating the period between 30.6.2003, i.e. the date on which he was dismissed on account of conviction in a criminal case, up till 25.2.2013 as the period in service. The claim has been made since subsequent upon his acquittal in the criminal case at the appellate stage the petitioner was reinstated with effect from 25.2.2013.

(3.) The respondent Bank has filed a counter affidavit. Reliance is placed on a decision of the Apex Court in the case of Union of India & ors. vs. Jaipal Singh reported in, 2004 1 SCC 121 as also the judgment in the case of State Bank of India & anr. vs. Mohammed Abdul Rahim reported in, 2013 11 SCC 67.