RAMESH PRASAD NIGAM Vs. STATE BANK OF INDIA HAZRATGANJ LKO.THROU ITS CHIEF G.M.
LAWS(ALL)-2013-4-28
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on April 11,2013

Ramesh Prasad Nigam Appellant
VERSUS
State Bank Of India Hazratganj Lko.Throu Its Chief G.M. Respondents

JUDGEMENT

- (1.) Heard Sri J.K. Sinha, learned counsel for review petitioner and perused the record.
(2.) Initially, petitioner, Sri Ramesh Prasad Nigam approached this Court by filing Writ Petition No. 6296 (SS) of 2001( Ram Prasad Nigam Vs. State Bank of India and others) and the facts are that he served in the Air Force from 1963 to 1984. In the year 1984, certain posts of Cashier- cum-Clerk were fallen vacant in the State Bank of India as such he submitted his candidature for the same, called for interview, passed successfully, so by order dated 17.8.1984 appointed on probation on the said post and by order dated 2.3.1985 , confirmed.
(3.) On 30.12.2000 (Annexure no.2 ) a scheme was introduced in the State Bank of India known as Voluntary Retirement Scheme ( hereinafter referred to as 'Scheme').;


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