Delhi High Court
Ms. Veerpal Kaur vs State Bank Of India And Anr. on 29 May, 2018
Author: Sunil Gaur
Bench: Sunil Gaur
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Order: May 29, 2018
+ W.P.(C) 6030/2018
MS. VEERPAL KAUR ..... Petitioner
Through: Mr. Alok Shukla and Mr. Mukul
Gautam, Advocates
versus
STATE BANK OF INDIA AND ANR. .....Respondents
Through: Mr. S.L. Gupta and Mr. Atul
Kumar Jha, Advocates
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
ORDER
(ORAL)
1. Impugned order of 10th April, 2018 (Annexure P-7) terminates service of petitioner on account of her not qualifying the second confirmation test. Petitioner's probation was extended till 1 st March, 2018 to enable her to clear the confirmation test.
2. According to petitioner's counsel, due to medical problems, petitioner could not effectively perform in the second confirmation test and in light of the State Bank of Hyderabad (Officers) Service Regulations, 1979, another chance to clear confirmation test ought to be given to petitioner. However, in this regard, no representation has been made to respondents by petitioner.
3. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioner to make a W.P.(C) 6030/2018 Page 1 of 2 Representation against impugned order (Annexure P-7) within a week from today. If any such Representation is received by respondent-Bank, then a speaking order thereon be passed by respondent-Bank in light of applicable rules and regulations and if permissible, another chance be afforded to petitioner to clear the confirmation test, and the fate of petitioner's Representation be conveyed to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law, if need be. Needful be done by respondent-Bank within a period of four weeks of receipt of such Representation by petitioner.
4. With aforesaid directions, this petition is disposed of.
Copy of this order be given dasti to counsel for the parties.
(SUNIL GAUR) JUDGE MAY 29, 2018 s W.P.(C) 6030/2018 Page 2 of 2