State Bank of India Vs Pralaysaran Chakrabarty

State Bank of India vs Pralaysaran Chakrabarty

Supreme Court Of India · Decided on 26 March 1999 · Citation: AIR 1999 SC 2282 : (1999) AIRSCW 2338 : (1999) 82 FLR 290 : (1999) 2 JT 371 : (1999) 1 LLJ 1341 : (1999) 2 SCALE 282 : (1999) 7 Supreme 484 : (1999) 2 UPLBEC 1005

HON’BLE JUDGES

S. Rajendra Babu, J · B. N. Kirpal, J

RESULT

Dismissed

CASE NUMBER

C.A. No. 1137 of 1999 (Arising out of SLP (C) No. 10356 of 1998)

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Judgment

4 paragraphs · 191 words

B.N. Kirpal, J.—We heard counsel for the appellant and the respondent in person.

While allowing the writ appeal filed by the respondent the High Court passed the following order:

In the result, we dispose of this appeal by directing that the Deputy Managing Director (Personnel), Central Office, State Bank of India will take decisions on the voluntary retirement of the appellant and his promotion and his salary and allowances keeping in mind the observations made in this judgment as well as the notice dated 27.6.94 of the appellant revoking his notice to retire voluntarily from service. The said decisions will be taken by the said competent authority within two months from today and the amounts paid to the appellant pursuant to interim orders passed by this Court will be adjusted against the salary of terminal benefits of the appellant, as the case may be.

Taking all the facts and circumstances into consideration we do not think that it is appropriate in this case to interfere with the judgment of the High Court in exercise of our jurisdiction under Article 136 of the Constitution. The appeal is dismissed. No costs.