- (1.) These two writ petitions raise similar questions of facts and law and have been heard together by common consent and are being disposed of by a common order.
(2.) In S.B. Civil Writ Petition No. 427/1985, petitioner Rajesh Bhargave entered the services of the State Bank of Bikaner and Jaipur (hereinafter referred to as the 'Bank') in November, 1978 as Clerk-cum-Godown-Keeper. He was confirmed in the services of Bank on May 9, 1979. In S.B. Civil Writ Petition No. 428/1985, Y.K. Sharma v. The State Bank of Bikaner and Jaipur and Another, petitioner Y.K. Sharma entered the services of the Bank on December 1, 1973, and was appointed as Clerk-cum-Cashier-cum- Typist. He was confirmed in the services of the Bank on June 1, 1974.
(3.) Both the petitioners appeared at the Associate-Examination in May, 1982, held by the Indian Institute of Bankers, Bombay (for short the Institute). It is the admitted position that the said Institute found that both the petitioners had indulged in copying while answering question papers and as a consequence of that both of them were debarred from appearing at the Institute's Examination for two years, as would be evident from Annexure 1, filed in both the writ petitions.;