Ritu Raj Awasthi, J. - (1.) SINCE these two writ petitions raise the common question of law and facts, the same have been heard together and are disposed of through this common judgment.
(2.) HEARD Mr. J.N.Mathur, learned Sr. Advocate assisted by Sri Anupras Singh as well as Mr. A.K. Dixit,, learned counsel for the petitioners, Mr. N.K. Seth, learned Sr. Advocate assisted by Sri Anurag Srivastava for the opposite party nos. 1 to 4 and Sri Sudeep Seth, learned counsel appearing for the opposite party no. 5. The petitioners seek to challenge the impugned orders passed by the General Manager (NW -1), Human Resource Department, State Bank of India, Local Head Office, Moti Mahal Marg, Lucknow, discharging them from the service of the Bank.
(3.) THE brief facts of the cases are that the petitioners were selected for appointment on the post of Probationary Officers in the State Bank of India by the Central Recruitment and Promotion Department of the State Bank of India (hereinafter referred to as the 'Bank') by letters dated 5.5.2009. The petitioners were allotted the Lucknow Circle. The services of the petitioners in the Bank were to be governed by the SBI Officers Service Rules, 1992, as amended from time to time and the instructions/guidelines issued/other rules and regulations framed by the Bank from time to time. The probationary period of the petitioners was for a period of two years from the date of their appointment. As per the conditions the confirmation of the petitioners in the Bank was subject to satisfactory reports from the Bank's own sources as well as from District authorities regarding character and antecedents, satisfactory completion of the in -service training during probation and satisfactory performance in the evaluation tests to be conducted by the Bank during the probationary period. Failure in the evaluation tests twice would render them unfit for further continuance in the Bank's service.;