SAJJAN LAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India.

(2.) Briefly stated, the facts of the case are that the petitioner was employee of the respondent (Punjab National Bank) and had occupied the post of Manager of Neemuch Branch. He as given Middle Management Scale Grade-II with effect from 1.10.79. His date of birth is 11.12.1924. Initially he was appointed as a clerk in October, 1946 by Bharat Bank Ltd. and was eventually absorbed by the Punjab National Bank on 15.3.51. The age of superannuation is 60 years. On 4.5.70, the petitioner was promoted to officer Grade 'D' and was, thereafter, promoted to Officer Grade 'C'. On 21.1.77, he was promoted to Manager Grade 'B'. From October 81, the petitioner held the post of Manager of Neemuch Branch. The respondent No. 2 (Regional Manager) issued the letter dated 27.1.84 directing retirement of the petitioner with immediate effect (Annexure P.11). The petitioner, aggrieved by the order dated 27.1.84, issued a notice dated 27.2.84 (Annexure P.13). Order of retirement was not withdrawn. The petitioner felt aggrieved by this order and thus filed this petition seeking quashment of the same and direction for consequential benefits on number of grounds as listed in para 28 of the petition. Respondents have filed the return in oppugnation.

(3.) I have heard both the sides.