STATE BANK OF INDIA Vs. SURYA NARAIN TRIPATHI
LAWS(SC)-2014-2-55
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
February 11,2014
STATE BANK OF INDIA
Appellant
VERSUS
Surya Narain Tripathi
Respondents
Referred Judgements :-
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]GOVIND PRAKASH VERMA VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
UNION BANK OF INDIA VS. M T LATHEESH [REFERRED TO]
STATE BANK OF INDIA VS. JASPAL KAUR [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR SINGH [REFERRED TO]
Cited Judgements :-
PURENDRA KUMAR SINHA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2022-1-38] [REFERRED TO]SMT B. SUVARNA VS. THE APSRTC, REP. BY ITS MANAGING DIRECTOR [LAWS(APH)-2017-4-23] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHASHI KUMAR [LAWS(SC)-2019-1-91] [REFERRED TO]
A.ANITHA VIJI VS. SECRETARY [LAWS(MAD)-2019-9-159] [REFERRED TO]
BHUVANESHWARI V PURANIK VS. STATE OF KARNATAKA [LAWS(KAR)-2020-12-195] [REFERRED TO]
SMT. BHUVANESHWARI V.PURANIK VS. STATE OF KARNATAKA [LAWS(KAR)-2020-12-8] [REFERRED TO]
GOBINDA HAZRA VS. STATE OF W B & ORS [LAWS(CAL)-2018-6-79] [REFERRED TO]
AMAN KUSHWAHA VS. STATE BANK OF INDIA [LAWS(CHH)-2023-7-55] [REFERRED TO]
DUBBA SRAVAN VS. STATE OF TELANGANA [LAWS(TLNG)-2021-7-50] [REFERRED TO]
STATE OF WEST BENGAL VS. DEBABRATA TIWARI [LAWS(SC)-2023-3-15] [REFERRED TO]
BITASOKE MAHATA VS. STATE OF WEST BENGAL [LAWS(CAL)-2023-7-106] [REFERRED TO]
REGISTRAR, TAMIL NADU VETERINARY AND ANIMAL SCIENCES UNIVERSITY VS. H. PRIYADHARSHINI [LAWS(MAD)-2019-2-578] [REFERRED TO]
VIJAYA UKARDA ATHOR (ATHAWALE) VS. STATE OF MAHARASHTRA [LAWS(BOM)-2016-7-67] [REFERRED TO]
MAYA DEVI VS. STATE BANK OF PATIALA AND OTHERS [LAWS(P&H)-2017-11-217] [REFERRED TO]
MUKESH KUMAR SONI VS. GENERAL MANAGER PUNJAB NATIONAL BANK AND OTHERS [LAWS(RAJ)-2018-5-178] [REFERRED TO]
NISHA SRIVASTAVA VS. BARBANKI GRAMIN BANK DEVA ROAD BARABANKI THRO CHAIRMAN & ORS [LAWS(ALL)-2017-12-301] [REFERRED TO]
NARENDRA KUMAR UPADHYAY VS. STATE OF U. P. [LAWS(ALL)-2021-10-141] [REFERRED TO]
ENGLESH KUMAR SORI S/O LATE SHRI JAGDISH RAM DHRUW VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-2-7] [REFERRED TO]
STATE OF CHHATTISGARH VS. UMESH THAKUR [LAWS(CHH)-2023-6-42] [REFERRED TO]
B. NAGALAKSHMI VS. BRANCH MANAGER [LAWS(APH)-2024-1-54] [REFERRED TO]
PRINCIPAL SECRETARY, REVENUE DEPARTMENT VS. KARUNAKARAN [LAWS(MAD)-2020-10-171] [REFERRED TO]
IQBAL KHAN VS. STATE OF U.P. [LAWS(ALL)-2022-4-66] [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PARKASH CHAND [LAWS(SC)-2019-1-90] [REFERRED TO]
NILIMA RAJU KHAPEKAR VS. BANK OF BARODA [LAWS(BOM)-2022-4-231] [REFERRED TO]
SANAD KUMAR SHYAMLE VS. STATE OF CHHATTISGARH [LAWS(CHH)-2023-6-74] [REFERRED TO]
R.KUPPAMMAL VS. MANAGING DIRECTOR CHENNAI METRO WATER SUPPLY AND SEWERAGE BOARD [LAWS(MAD)-2019-9-187] [REFERRED TO]
SARFARAJ AHMED VS. STATE OF WEST BENGAL [LAWS(CAL)-2024-2-3] [REFERRED TO]
NANJIBHAI KARSANBHAI PARMAR VS. STATE OF GUJARAT [LAWS(GJH)-2017-9-160] [REFERRED TO]
PUNJAB NATIONAL BANK VS. RAM KUMARI DEVI [LAWS(RAJ)-2019-1-243] [REFERRED TO]
B.G. SURESH BABU VS. PRINCIPAL SECRETARY TO GOVERNMENT HEALTH [LAWS(TLNG)-2021-10-67] [REFERRED TO]
AMIT KUMAR SINGH VS. UNION OF INDIA [LAWS(ALL)-2019-9-146] [REFERRED TO]
PRAKHAR KAMBOJ VS. STATE OF HARYANA & ANR [LAWS(P&H)-2016-11-161] [REFERRED TO]
SUDHANTHIRA DEVI VS. STATE OF TAMIL NADU [LAWS(MAD)-2019-9-145] [REFERRED TO]
INDRA NATH CHOWDHURY VS. UNION BANK OF INDIA [LAWS(CAL)-2019-9-192] [REFERRED TO]
JUDGEMENT
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(1.)This appeal seeks to challenge the judgment and order dated 7th February, 2006 rendered by a Division Bench of the High Court of Allahabad in Special Appeal No.318 of 2004 which confirmed the judgment of a learned Single Judge dated 3rd August, 2014 in Writ Petition No.5045 of 1999.
(2.)Heard Mr. Vikas Singh learned senior counsel appearing on behalf of the appellants and Mr. Sunny Choudhary learned counsel appearing on behalf of the respondent.
(3.)The brief facts of this appeal are that the one B.P. Tripathi the father of the first respondent was working in the State Bank of India from 27.12.1969 and he died while in service on 19.1.1998 after completing more than 28 years of service. At that time he was working as Assistant Manager. The respondent No.1 who is his son applied for a job on compassionate basis and his application was turned down by the Bank which led to the writ petition. The writ petition was allowed by the learned Single Judge and the appeal of the Bank therefrom was dismissed. Hence this appeal by special leave.
(2.)Heard Mr. Vikas Singh learned senior counsel appearing on behalf of the appellants and Mr. Sunny Choudhary learned counsel appearing on behalf of the respondent.
(3.)The brief facts of this appeal are that the one B.P. Tripathi the father of the first respondent was working in the State Bank of India from 27.12.1969 and he died while in service on 19.1.1998 after completing more than 28 years of service. At that time he was working as Assistant Manager. The respondent No.1 who is his son applied for a job on compassionate basis and his application was turned down by the Bank which led to the writ petition. The writ petition was allowed by the learned Single Judge and the appeal of the Bank therefrom was dismissed. Hence this appeal by special leave.
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