Umesh Chandra Banerjee, J. - (1.) The administrative circulars issued by the State Bank of India, are under challenge in this writ petition, being not in conformity with the provisions of Section 9A of the Industrial Disputes Act as also on the ground of being violative of the provisions of the State Bank of India Act 1955.
(2.) Whereas the management contended that for the sake of gearing up discipline, productivity, cast-effectiveness and customers service, the administrative circulars were issued from time to time with an idea to inculcate in the employees, a sense of responsibility, awareness and discipline, the petitioners contended that issuance of the administrative circulars are wholly without jurisdiction and in any event ultra vires the provisions of the State Bank of India Act.
(3.) Section 21 of the Act of 1955 provides that there shall be at each place where the State Bank has a local head office, a Local Board and section 21 (B) of the Act provides that the Local Board shall consist of the Area Head or Registrar of the Local Head Office for which the Board has been constituted and shall exercise all powers and perform all functions and duties of the State Bank in relation to any business that may be carried on or transacted by the bank under sub-section (I) of section 32 and other sub-clauses of section 33 such powers and functions and duties as may be conferred to by the Central Bank.;