Tarun Agarwala, J. - (1.) The petitioner has questioned the dismissal order dated 15.1.2003 as well as the appellate order dated 6.5.2005 by which the petitioner's appeal was rejected.
(2.) The facts leading to the filing of the present writ petition is, that the petitioner at the relevant moment of time was posted as the Branch Manager in State Bank of India, Manauri Bazaar Branch in District Kaushambi from 18.1.1998 to 7.12.1999. Thereafter, the petitioner was posted in the same capacity in Daraganj Branch in District Allahabad from 19.1.2000 to onwards.
(3.) It may be stated here that by an order dated 16.4.1996 the services of the petitioner was extended till he reached the age of 58 years, i.e., till 9.3.2001 subject to good health and satisfactory service. The petitioner was given a second extension by another order dated 18.4.2001 extending the service from 10.3.2001 to 9.3.2003. It has also been stated that under the Rules framed by the bank, an employee/officer who retires in the middle of the month is allowed to continue till the end of the month. Accordingly, the petitioner's services was extended till 31.3.2003.;