Gauhati High Court
Usha Chakravorty vs The Chief General Manager And 2 Ors on 10 January, 2024
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/3
GAHC010205212021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6660/2021
USHA CHAKRAVORTY
W/O LATE PADUM CHAKRABORTY
RESIDENT OF C/O SARAT CH. SARMA
SADA SIVA PATHA, CHIRING CHAPORI, PO CHIRING CHAPORI, PS AND
DIST DIBRUGARH, ASSAM, 786001
VERSUS
THE CHIEF GENERAL MANAGER AND 2 ORS.
STATE BANK OF INDIA, G.S ROAD, OPPOSITE ASSAM SACHIVALAYA,
DISPUR, GUWAHATI 06
2:THE GENERAL MANAGER
STATE BANK OF INDIA
ADMINISTRATIVE OFFICE
DIBRUGARH
SHRI GOPAL GOSHALA
CHIRING CHAPORI TR PHUKAN ROAD
DIST DIBRUGARH
ASSAM
786001
3:THE BRANCH MANAGER.
THANA CHARIALI BRANCH
STATE BANK OF INDIA
DIST DIBRUGARH
ASASM 78600
Advocate for the Petitioner : MS S SHARMA
Advocate for the Respondent : MR. B J MUKHERJEE (R-1,2,3)
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BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
10.01.2024
Heard Ms. S. Sharma, learned counsel for the petitioner. Also heard Mr. H.
Buragohain, learned Standing Counsel, SBI.
In terms of the earlier orders, the learned Standing Counsel, SBI was
required to place the relevant Rules or Regulations governing the pension and
other service conditions.
The learned Standing Counsel, SBI has produced an extract of the
Handbook of the Service Rules/Regulations governing the services of the
Officers and Staff of the SBI.
During the course of the hearing, the learned counsel for the petitioner
relying upon the Judgment of the Apex Court rendered in Assistant General
Manager & Ors Vs. Radhe Shyam Pandey, reported in AIROnline 2020 SC 273
submits that from the Judgment, it is evident that the SBI also has its own
voluntary retirement scheme, 2002. However, the scheme is not available in
public forum and therefore she is unable to procure a copy thereof.
The learned Standing Counsel, SBI does not dispute the submission and
prays for further time to place the complete Rules and Regulations including the
voluntary retirement Scheme, 2002 before this Court.
The directions of the Court are with regard to production of the relevant
Rules and Memorandums. However, today during the course of the hearing, only
an extract of the Handbook of the Service Rules/Regulations governing the
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services of the Officers and Staff of the SBI have been produced. That apart,
the voluntary retirement scheme, 2002 which is followed by the SBI governing
the voluntary retirement schemes under the SBI is also not placed before the
Court. It appears that the respondents did not furnish complete instructions to
the learned Standing Counsel. Such conduct is of the respondent Bank is
deprecated.
Under such circumstances, only for the ends of justice, this Court permits
further period of two weeks to the learned Standing Counsel, SBI to procure all
relevant records. The respondents are put to notice that in the event the
relevant Rules and Regulations which are sought for are not furnished,
consequential orders may be passed against the erring officials.
List on 13.02.2024.
JUDGE
Comparing Assistant
