HAGAMI LAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been preferred by the petitioner seeking following reliefs:-

(2.) The petitioner was appointed as a clerk in State Bank of Bikaner & Jaipur under the sportsman category in the pay scale of Rs.325.001040. State Bank of Bikaner & Jaipur later on merged with State Bank of India.

(3.) In the year 1995, in exercise of the powers available under sub-clause (i)(1) and clause 'O' of sub-sec. (2) of Sec. 63 of the State Bank of India Subsidiary Banks Act, 1959, the State Bank of India in consultation with the Board of Directors of erstwhile State Bank of Bikaner & Jaipur and after due approval of the Reserve Bank of India promulgated State Bank of Bikaner & Jaipur (Employees) Pension Regulations, 1995 (hereinafter referred to as "the Regulations of 1995"), which came into force w.e.f. 29/9/1995.