Shah, J. - (1.) K. E Elias-first respondent herein - was an employee of the Orient Central Bank Ltd. He was posted to do duty as a 'Civil Agent'. The Orient Central Bank Ltd. was amalgamated with the Kottayam Bank Ltd. The amalgamated bank was named the Kottayam Orient Bank Ltd. -hereinafter called 'the K. O. Bank'. The services of Elias were transferred to the K. O. Bank. Elias continued to perform the duties of a 'Civil Agent' of that Bank and certain specific duties relating to court cases were assigned to him by the K. O. Bank. The K. O. Bank issued a circular sanctioning the salary and allowances payable to all its subordinate staff under three heads - Assistants, Clerks and Peons The salary and allowances paid to the clerks were Rs. 46-2-50 3-80 EB-4-100 plus dearness allowance Rs. 20/. No separate scale was fixed for "Civil Agents" and it is common ground that Elias was Rs. given the salary and allowances payable to Clerks.
(2.) Pursuant to a scheme of amalgamation prepared by the Reserve Bank under S. 45 (4) (d) (ii) of the Banking Regulation Act 10 of 1949, the K. O. Bank was amalgamated with the State Bank of Travancore - hereinafter called the "State Bank". Under that scheme, Elias was admitted as an employee of the State Bank and he was allotted the duties of a "Civil Agent". To fix the remuneration and the terms and conditions of the employees under the State Bank, the Board of Directors constituted a Committee to assess the qualifications of all its employees. Pursuant to a report received from the Committee, the State Bank directed that the "Civil Agents" be treated as "subordinate staff" and that their remuneration be refixed. The "subordinate staff" consisted of peons, watchmen, sweepers and employees with similar duties. Their scale of remuneration was Rs. 28-2-86-1 -96-EB-1 -101. The scale of remuneration of the clerical staff was Rs. 112-307.
(3.) Elias submitted a representation to the Deputy General Manager that in absorbing him in the subordinate staff he was denied the statutory guarantee of remuneration and terms and conditions of service. This representation was rejected by the Deputy General Manager by letter dated October 19, 1963, and Elias was informed that "having regard to his educational qualifications and experience it had been decided by the State Bank to place him in the subordinate cadre." Elias made a representation to the General Manager which was rejected on December 11, 1963 and he was informed that the Bank was unable to grant his request for absorption into the "clerical cadre".;