Gujarat High Court
State Bank Of India vs Associate Banks' Officers Association ... on 11 August, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/527/2010 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 527 of 2010
In SPECIAL CIVIL APPLICATION NO. 3383 of 2009
With
LETTERS PATENT APPEAL NO. 1069 of 2010
In
SPECIAL CIVIL APPLICATION NO. 3383 of 2009
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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STATE BANK OF INDIA....Appellant(s)
Versus
ASSOCIATE BANKS' OFFICERS ASSOCIATION & 3....Respondent(s)
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Appearance:
MR KAMAL TRIVEDI, SENIOR COUNSEL WITH MR PRANAV G DESAI,
Page 1 of 34
C/LPA/527/2010 JUDGMENT
ADVOCATE for the Appellant(s) No. 1
MR KM PATEL, SENIOR COUNSEL WITH MR AMRESH N PATEL,
ADVOCATE for the Respondent(s) No. 1 , 4
RULE SERVED for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 11/08/2014
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. We have heard Mr. Kamal Trivedi, learned Senior Counsel appearing with Mr. Pranav Desai, learned advocate for State Bank of India and Mr. K.M. Patel, learned Senior Counsel appearing with Mr. Amresh Patel, learned advocate for Associate Banks' Officers Association and State Bank of India Employees Union as well as Mr. Devang Vyas, learned Assistant Solicitor General of India appearing for Union of India and original complainant respectively.
2. Letters Patent Appeal No. 527 of 2009 has been filed by State Bank Of India (hereinafter referred to as 'the Bank') whereas Letters Patent Appeal No. 1069 of 2010 has been filed by Associate Banks' Officers Association (hereinafter referred to as 'the Association'). These intra-court Letters Patent Appeals under Clause 15 of the Letters Patent have been filed assailing the judgement and order dated 10.11.2009 passed by the learned Single Judge in Special Civil Application No. 3383 of 2009 whereby the learned Single Page 2 of 34 C/LPA/527/2010 JUDGMENT Judge partly allowed the writ petition filed by the Association with respect to Special Compensatory Allowance and dismissed the petition with respect to challenging the circular dated 16.03.2009 with respect to reduction of seniority of employees of transferor bank for promotion and circular dated 21.03.2009 with respect to denial of four increments to PO/TO of transferor bank. Being aggrieved by the order quashing and setting aside the circular dated 21.03.2009 to the extent of denying Special Compensatory Allowance to the employees of transferor bank - State Bank of Saurashtra (hereinafter referred to as 'SBS'), the Bank has preferred appeal. Similarly, being aggrieved by the order confirming the rest of the circular dated 16.03.2009 as well as circular dated 21.03.2009 in so far as denying four increments to PO/TO, the Association has filed appeal.
3. The facts of the case as mentioned in the petition are set out in a nutshell as under:
3.1 The Union of India issued an order titled 'the Acquisition of State Bank of Saurashtra Order 2008' dated 13.08.2008 under which the undertaking of the transferor bank as stood immediate before 13.08.2008 stood transferred to and vested in transferee bank. Before the Undertaking of transferor bank was taken over by the transferee bank the Board of Directors of transferor bank approved the merger at the Board meeting held on 25.08.2007 with their observations regarding human resources issues including promotion, seniority, pay and allowances etc. The modified draft scheme of merger for the proposed merger of transferor bank with transferee bank came to be approved by transferee bank in their meeting held Page 3 of 34 C/LPA/527/2010 JUDGMENT on 14.11.2007 and approved by transferor bank by circular resolution. Thereafter the draft scheme incorporated terms and conditions of service applicable to officer employees of transferor bank after merger with transferee bank.
3.2 Vide letter dated 28.07.2008 addressed to Smt.Bharti Rao- Deputy Managing Director and Group Executive, the Bank, apprised her of the human resources issues arising out of merger of the two banks specially with regard to the service conditions of the transferor bank's officer staff and after undertaking of transferor bank was taken over by transferee bank vide order dated 13.08.2008, transferee bank issued option letters to all officers, employees of the transferor bank offering them employment in transferee bank with terms and conditions of service. The said option letter was issued along with circular No.GM(Op)/ Sectt/Acquisition/6/2008-09 dated 23.08.2008.
3.3 The Executive Committee of the Central Board of the transferee bank approved a decision to reduce seniority of all officers of erstwhile transferor bank vide circular No.CDO/P& HRD-CM/111/2008-09 dated 16.03.2009. That on 21.03.2009 transferee bank vide Circular No.CDO/P& HRD-IR/116/2008- 09 intimated the terms and conditions as regards the salary and allowances as well as miscellaneous benefits with effect from 13.08.2008 as modified and approved by Executive Committee of the Central Board. Thereafter vide circular dated 16.03.2009 it was decided by the Executive Committee of the Central Board approving the reduction of seniority, in respect of officers of transferor bank in their present scale as on 13.08.2008 as a one time measure by reducing it to 3:2:1.Page 4 of 34
C/LPA/527/2010 JUDGMENT Similarly by circular dated 21.03.2009 it was decided that the special compensatory allowances will not be payable to supervising staff of transferor bank.
3.4 Vide another circular issued by the transferee bank on 21.03.2009, formula of fitment was provided and as per the said formula four increments being given to POs/TOs in in SBI for fitment were termed not payable to POs/TOs of transferor bank who joined / were appointed in transferor bank before the date of acquisition i.e. 13.08.2008.
3.5 Being aggrieved and dissatisfied with the aforesaid two different decisions vide aforesaid circular dated 16.03.2009 and 21.03.2009 i.e. with respect to reduction of seniority of the officer employee of the transferor bank as well as denying four increments as per fitment formula provided vide circular dated 21.03.2009, the Association on behalf of erstwhile employees of transferor bank preferred writ petition under Article 226 of the Constitution of India. The learned Single Judge after hearing the parties passed the aforesaid judgment and order which is impugned in the present appeal by the Bank as well as the Association.
4. Mr. Kamal Trivedi, learned Senior Counsel appearing with Mr. Pranav Desai for the Bank contended that neither SBS nor the Association exists after the acquisition and merger of SBS into the Bank and therefore no proceedings at their instance can be entertained. He submitted that the Association had no locus standi to prefer the petition. He contended that it was submitted before the learned Single Judge that the Association in the Managing Committee Page 5 of 34 C/LPA/527/2010 JUDGMENT Meeting held on 13.10.2008 had unanimously decided to take membership of SBI Officers Association and to delink the Association following the acquisition. He submitted that therefore the writ petition preferred by the Association was thoroughly misconceived, untenable and not maintainable in law.
4.1 Mr. Trivedi submitted that when more than 70% of the employees of SBS have accepted the terms and conditions of service of SBI by signing the option/offer of employment letter and when they have already accepted the benefits flowing out of the said employment in the Bank, they are now estopped from questioning the validity of the terms and conditions annexed to the employment letter, pursuant to the sanction order dated 13.08.2008 of the Central Government passed in exercise of the powers conferred under Section 35(2) of the SBI Act, 1955.
4.2 Mr. Trivedi further contended that in view of the grant of sanction by the Central Government under section 35(2) of the SBI Act, 1955, the acquisition/merger scheme in question became a statutory scheme, where this Court ought not to have exercised its extraordinary jurisdiction under Article 226 of the Constitution and substitute its views for the views of the Government.
4.3 Mr. Trivedi contended that as per the settled legal position, no scheme of amalgamation can be foolproof and same has to be examined in light of the comparison of two banks in terms of their size, volume of business, profits etc and hence, integration of different cadres into one cadre Page 6 of 34 C/LPA/527/2010 JUDGMENT cannot be said to involve any violation of equality clause or the requirement of hearing.
4.4 Mr. Trivedi submitted that in view of the above, when as per the provisions of the Settlement (MOU) dated 23.07.2003 for officers operating in the Bank, the benefit of Special Compensatory Allowance is available to only those officers who were in the employment of the Bank as on 23.07.2003 and when the said provisions have been made applicable to the erstwhile officers of SBS from the appointed dated i.e. 13.08.2008, none of the SBS officers would be entitled to the said benefit as per the aforesaid settlement. He submitted that in view of this, one cannot cull out intention from the scheme for granting similar benefits to SBS officers when vide circular dated 21.03.2009, it has been expressly declared that the said Special Compensatory Allowance will not be payable to erstwhile officers of SBS.
4.5 Mr. Trivedi, in support of his submissions made hereinabove, has relied upon the following decisions:
(a) New Bank of India Employees Union and Another Vs. Union of India and others reported in AIR 1996 SC 3208 wherein paras 18 to 22 and 25 read as under:
"18. According to Mr. Rao the aforesaid provision makes it clear that the employees of the transferor bank would continue to be the employees of the transferee bank on the same terms and conditions with they were enjoying under their erstwhile employer, namely, the transferor bank, until and unless the terms and conditions are duly altered by the transferee bank. In that view of the matter the Page 7 of 34 C/LPA/527/2010 JUDGMENT Union Government had no power to frame clauses 4(a)(iii) & 4(b)(ii) of the Placement Scheme and thereby jeopardize the chances of promotion of the employees of the transferor bank i the transferee bank to their detriment and altering their conditions of service. According to Mr. Rao promotion and seniority are two different concept and clause 5(4) of the Amalgamation Scheme had merely authorized the Central Government to make another Scheme, a subsidiary one after consultation with the Reserve Bank of India for determining the placement of the employees of the transferor bank and for determining their inter-se seniority vis-a-vis the employees of the transferee bank. Promotion by no stretch of imagination can be included within the purview of clause 5(4) of the Amalgamation Scheme. In this view of the matter the impugned clause of the Placement Scheme, namely, clause 4(a)(iii) & 4(b)(ii) computing the ratio of 2:1 for the purpose of determining the minimum length of service for promotion from subordinate cadre to clerical cadre and also from clerical cadre to officer cadre is wholly without jurisdiction and an arbitrary exercise of power by the Central Government. Mr. Rao contends that the right of promotion of the employees of the transferor bank remains fully protected under clause 5(2) of the Amalgamation Scheme and it can only be duly altered by the transferee bank and that right cannot be taken away by the Central Government in framing a scheme in the garb of determination of inter se seniority. In this connection Mr. Rao has also advanced an argument that in the minimum, before introducing the scheme and altering the service conditions, the employees should have been given atleast an opportunity of hearing. Mr. Rao placed reliance on the decisions of this Court in the case of K.I. Shephard & Ors. etc. etc. vs. Union of India & Ors. (1988 (1) SCR 188) which was approved and followed in the case of H.L. Trehan vs. Union of India (1983(Suppl.)(3) SCR 923). In the Shephard's case (supra) when some private banks were amalgamated with Punjab National Bank, Canara Bank and State Bank of India in terms of separate schemes drawn under Section 45 of the Banking Page 8 of 34 C/LPA/527/2010 JUDGMENT Regulation Act, 1949, some of the employees of the amalgamated banks were excluded from employment in the transferee banks and such exclusion was made without giving the employees an opportunity of being heard. When the matter had been challenged before the Kerals High Court, the learned Single Judge of the High Court had proposed a post amalgamation hearing but that had been vacated by the Division Bench of the High Court. In that context this Court had held that even a post decisional hearing will not meet the ends of justice and there is no justification to throw out the employees from their employment without giving them an opportunity of representation and giving an opportunity of representation is a condition precedent to the action taken. We fail to understand how this decision is of any assistance to the appellants. In that particular case on account of certain charges against the employees of the private banks they were not given employment in the transferee bank and, therefore, this Court had observed that before excluding them from consideration they had a right to be heard. In the present case none of the employees of the transferor bank and been excluded from absorption in the transferee bank, on the other hand an option was asked for and thereafter by operation of the Amalgamation Scheme, the employees of the transferor bank have become the employees of the transferee bank and, therefore, question of giving them opportunity of hearing does not arise. In Trehan's case (supra) the question for consideration was whether there can be deprivation or curtailment of any existing right or benefit enjoyed by government servant without complying with the rules of natural justice by giving the servant concerned an opportunity of being heard. In that particular case the Caltex Oil Refinery (India) Ltd., a government company (for short `Coril'), which was acquired by the Government of India under the provision of the Caltex (Acquisition of Shares of Caltex Refining (India) Ltd.) Act 17 of 1977, the Board of Directors of Coril had issued a circular indicating the perquisites admissible to the Management staff should be rationalized in the manner stated in the Page 9 of 34 C/LPA/527/2010 JUDGMENT circular. That circular was challenged by the employees of Corils on the ground that it curtails the existing rights and advantages and such circular should not have been therefore, issued without affording an opportunity of hearing. The High Court had quashed that circular accepting the contention of the employees and on appeal this Court confirmed the decision of the High Court and following the earlier view expressed in Shephard's case (supra) held that there can be no deprivation or curtailment of any existing right, advantage or benefit enjoyed by government servant without complying with the rules of natural justice by giving the government servant concerned an opportunity of being heard. We fail to understand how this decision also is applicable to the present case where Section 9 of the Acquisition Act authorises Central Government to make a Scheme of Amalgamation of two banks and in exercise of that power the central Government after consulting the Reserve Bank of India framed the Amalgamation Scheme and retained to itself the power to frame another scheme for placement and seniority of the employees of the transferor bank vis-a-vis the employees of the transferee bank and in accordance with that power framed the Placement Scheme. In our considered opinion, neither the Placement Scheme in any way alters the conditions of service of the employees of the transferor bank nor does it require any opportunity of hearing to be given to the employees of the transferor bank before framing of the Placement Scheme. Mr. Rao also placed reliance on the decision of this Court in the case of Canara Bank vs. M.S. Jasra & Ors. (1992) 2 SCC 484). In the aforoesaid case the question for consideration was, when some private banks are amalgamated with the nationalized bank under the provisions of Banking Regulation Act 1949 can the employees of the private banks claim to be governed by an age of superannuation of the transferor bank or they would be governed by the terms and conditions of service applicable to the employees of corresponding ranks or status of the transferee bank. This court answered the question by holding that the employees would be governed by the Page 10 of 34 C/LPA/527/2010 JUDGMENT terms and conditions of service of employees of the corresponding rank of the transferee bank and therefore, their claim to continue in service upto 60 years is unsustainable. Analysing the provisions of the Banking Regulation Act 1949 and referring to proviso (ii) to clause (i) of Sub Section (5) of Section 45 of the said Act this Court held that the employees of the transferor bank would be entitled to the terms and conditions of service which the employees of the corresponding rank and status of the transferee bank were availing of and therefore the High Court was in error in allowing the claim of the employees of the transferor bank. In our considered opinion this decision is of no assistance to the point which arises for consideration in the present case. Firstly, the provisions of Banking Regulation Act 1949 has no application in the case in hand. Secondly, the point in controversy in the case in hand is different than the point in controversy in that case. Thirdly, Section 9 of the Acquisition Act confers power on the Central Bank to frame the Scheme of Amalgamation and in exercise of that power the Amalgamation Scheme had been framed which came into force on 4th September, 1993 and under clause 5(4) thereof Central Government had retained power to frame the Scheme for placement and inter-se seniority between the employees of the transferor bank with the transferee bank and in accordance with that power the impugned scheme of placement had been framed. The question for consideration therefore, is whether the Central Government had the power to frame the impugned Placement Scheme? As has been noticed earlier the expression Placement in clause 5(4) of the Amalgamation Scheme must be construed to mean re-deployment of the employees; fitment of those employees in a grade or rank or cadre in the transferee bank and inter se seniority of those employees vis-a-vis the employees of the transferee bank in the cadre or grade. If this meaning is given to the expression `Placement' in Section 5(4) of the Amalgamation Scheme and then the impugned provision of clause 4(a)(iii) and 4(b)(ii) are considered it is difficult for us to accept the contention of Mr. Rao that it alters the conditions Page 11 of 34 C/LPA/527/2010 JUDGMENT of service of the employees of the transferor bank and beyond the power of the Central Govt. It would be appropriate for us at this stage at the cost of repetition to extract clause 5(4) of the Amalgamation Scheme as well as Clauses 4(a)(iii) & 4(b)(ii) of the Placement Scheme.
"5(4) The Central Government shall, as soon as possible after the commencement of this Scheme, make a Scheme in consultation with Reserve Bank of India for determining the placement of the employees of the transferor bank including the determination of their inter se seniority vis a vis the employees of the transferee bank. While making the Scheme the Central Government shall take account of relevant factors such as experience of the employee of the transferor bank."
"4(a)(iii) The procedure for computation of years of service rendered in the transferor bank for the purpose of determining the minimum length of service for promotion from subordinate cadre to clerical cadre as also from the clerical cadre to officer cadre and also for the purpose of posting in the posts carrying special allowance, shall be computed in the ratio 2:1 that is, two years of service in transferor bank as equivalent to one year of service in the transferee bank. For this purpose, total service in the respective cadre of the workmen employees, that is, clerical or sub-staff in which the official is placed at the time of transfer, shall be reckoned but fractions of a month shall be ignored, for example, if a workmen employee has rendered two years and nine months service in the clerical/sub-staff cadre, as the case may be, in the transferor bank at the time of amalgamation with transferee bank, it shall be reckoned as equal to one year and four months service in the clerical or sub-staff cadre, as the case may be, in the transferee bank."
"4(b)(ii) For the purpose of seniority on fitment or for promotion to the next grade or scale, the service rendered by an officer in the transferor bank shall be computed, after amalgamation, in the ratio of 2:1, that is, two years of device in the Page 12 of 34 C/LPA/527/2010 JUDGMENT transferor bank as equivalent to one year service in the transferee bank. For this purpose, total service in the scale in which an officer is transferred shall be reckoned but fractions of a month shall be ignored. For example, if an officer has rendered two years nine months service in Scale II in the transferor bank at the time of amalgamation with the transferee bank, it shall be reckoned as equal to one year and four months service in Scale II in the transferee bank."
When the Central Government decided to amalgamate two banks it has to make a scheme after consulting the Reserve Bank of India under Section 9 of the Acquisition Act. In the case in hand Amalgamation became necessary as the transferor bank was incurring heavy loss and without the amalgamation it would have been totally wound up. When a scheme is framed amalgamating two banks, it is not possible for the Central Government to take the details of the service condition in account and that is why it provided that the employees of the transferor bank would become the employees of the transferee bank on the same terms and conditions, with the same rights to pension, gratuity and other matters which would have been admissible to them if they would have continued as the employees of the transferor bank. But so far as the question of their placement and inter-se seniority vis-a-vis the employees of the transferee bank, the Scheme itself stipulated that in consultation with the Reserve Bank of India the Central Government after taking relevant factors in consideration may frame the Scheme. It is in exercise of this power the placement scheme has been framed and under the Placement Scheme what has been intended is that for determination of the inter so seniority and in the matter of promotion from subordinate cadre to the clerical cadre and from the clerical cadre to the officers cadre while the computation of years of service rendered is taken into account, the computation shall be made in the ratio of 2:1 i.e. two years of service in the transferor bank would be considered equivalent to one year of service in the transferee bank. This computation is only one time Page 13 of 34 C/LPA/527/2010 JUDGMENT computation and whether such decision has been taken after taking the relevant factors into account will be considered by us when the question determination of the placement of the employees of the transferor bank and the inter-se seniority vis-a- vis the employees of the transferee bank and for framing such scheme it was not necessary to afford an opportunity of hearing to the employees of the transferor bank, as in our view there has been no change on conditions of their service. In this view of the matter we answer the first question by holding that the Central Government had the power to frame the subsequent scheme which has been termed by us in this judgment as the Placement Scheme for the placement of the employees of the transferor bank in the transferee bank and for the determination of their inter se seniority with the employees of the transferee bank.
19. Coming down to the second question the legal positions fairly settled that no scheme of amalgamation can be fool proof and a Court would be entitled to interfere only when it comes to the conclusion that either the scheme is arbitrary or irrational or has been framed on some extraneous consideration. Learned Additional Solicitor General, Mr. Reddy appearing for the respondents in this context contended that the only enquiry which the Court can make is whether the provisions of this scheme is arbitrary and irrational so that it results no inequality of opportunities amongst employees belonging to the same class. In support of this contention he placed strong reliance on the decision of this Court in the case of Reserve Bank of India vs. N.C. Paliwal (1976) 4 SCC 838). In that case the Reserve Bank had 5 different departments which were broadly divided into two groups called the General Department and the Specialized Department and each department was treated as a separate wing for the purpose of determining seniority and promotion of the employees within the group. The employees of the Specialized departments were having greater opportunities for confirmation and promotion as compared to the employees of the General Page 14 of 34 C/LPA/527/2010 JUDGMENT Department. On account of this disparity the employees of the General Department claimed for equalization of their chance of their confirmation and promotional opportunity by having a combined seniority list of all employees irrespective of the departments to which they belong. Ultimately the Reserve Bank of India introduced a Scheme called Optee Scheme. In May 1972 the Reserve Bank issued another scheme called Combined Seniority Scheme which provided for integration of clerical staff of the general departments with the clerical staff of the specialized departments and it also made provision for determination of inter so seniority. the validity of the said Scheme had been challenged on the ground that the Scheme is violative of the Constitutional principle of equality and must be held to be discriminatory. This Court negativing the aforesaid contentions held that the integration of different cadres into one cadre cannot be said to involve any violation of equality clause. Examining the question of rule of seniority adopted by the Combined Seniority Scheme the Court further observed :-
"Now there can be no doubt that it is open to the State to lay down any rule which it thinks appropriate for determining seniority in service and it is not competent to the court to strike down such rule on the ground that in its opinion another rule would have been better of more appropriate. The only better or more appropriate. The only enquiry which the court can make is whether the rule laid down by the State is arbitrary an irrational so that it results in inequality of opportunity amongst employees belonging to the same class. Now , here employees from non-clerical cadres were being absorbed in the clerical cadre and, therefore, a rule for determining their seniority vis-a-vis those already in the clerical cadre had to be devised. Obviously, if the non- clerical service rendered by the employees from non clerical cadres were wholly ignored, it would have been most unjust to them. Equally, it would have been cadre, if the entire non clerical service of those coming from non clerical cadres were taken into account, for non clerical service cannot Page 15 of 34 C/LPA/527/2010 JUDGMENT be equated with clerical service and the two cannot be treated on the same footing. The Reserve Bank, therefore, decided that tone third of the non clerical service rendered by employees coming from non clerical cadres should be taken into account for the purpose of determining seniority. This rule attempted to strike a just balance between the conflicting claims of non clerical and clerical staff and it cannot be condemned as arbitrary of discriminatory.
20. Learned Additional Solicitor General also relied upon another decision of this Court in the case of Tamil Nadu Education Department Ministerial and General Subordinate Services Association & Ors. vs. State of Tamil Nadu & Ors (1980) 3 Supreme Court Cases 97). In the aforesaid case the District Board Schools were taken over by the Government of Tamil Nadu and after such taking over the issue of merger of the staff confronted the government. At the time of taking over Government decided to keep the absorbed personnel as a separate service in the education department. This dicotomy between the staff of District Schools and the Government Schools gave rise to heart burning and the Government therefore, considered afresh the question of integration of two services, the Government schools' servants were being called the `A' wing staff and the staff of the former District Board Schools were being referred to as `B' Wing staff. Finally after examining the matter of integration in great detail and taking into account the number of personnel in different categories of both the wings and promotional opportunities for them, the government adopted a formula to integrate the two wings and to equalise their service conditions to the extent possible by issuing the circular which was challenged by the employees of the `A' wing on the ground that it is capricious and arbitrary. The government decision in question fixed the ratio between two wings in the matter of promotion and fixed the principle of computation of service in determining the seniority. This Court on examining the ratio fixed by the government order held "The Page 16 of 34 C/LPA/527/2010 JUDGMENT ratio of 5:3 and 3:2 respectively were prescribed for the ministerial staff and teaching staff, taking realistic note of the total numbers in the two equivalent groups viz. quondam District Board servants and relative government school staff. This is not an irrational criterion when coalescence of two streams springing from two sources occurs." The Court further observed :-
"Counsel for the respondents explain that when equated groups from different sources are brought together quota- rota expedients are practical devices familiar in the field. Bearing in mind the strength of the District Board staff to be included, the ratio is rational. Maybe, a better formula could be evolved, but the court cannot substitute its wisdom for government's, save to see that unreasonable perversity, mala fide manipulation, indefensible arbitrariness and like infirmities do not defile the equation for integration. We decline to demolish the order on this ground. Curial therapeutics can heal only the pathology of unconstitutionality, not every injury."
21. The Court also examined the principle of fixation of seniority and held "The more serious charge is that length of service for fixing seniority has inflicted manifest injustice on the `A' wing i.e. regular government staff, being born in arbitrariness and fed on mala fide. It is fair to state the generalities and then proceed to particularities. Here we must relies that all the schools having been taken over by the State directly the personnel had to be woven into the basic fabric. Some relevant formula had to the furnished for this purpose so that the homogenisation did not unfairly injure one group or the other. In 1970 government chose not to integrate but to keep apart. Later, this policy was given up. We cannot, as court, quarrel if administrative policy is revised. The wisdom of yesterday may obsolesce into the folly of today, even as the science of old may sour into the superstition now, and vice versa. Nor can we predicate mala fide or ulterior motive merely Page 17 of 34 C/LPA/527/2010 JUDGMENT because Assembly interpellation have ignited rethinking or, as hinted by counsel, that the Education Minister's sensitivity is due to his having been once District Board teacher. Democratic processes -- both these are part of such process -- are not anathema to judges and we cannot knock down the order because government have responded to the Question Hour or re-examined the decision at the instance of a sensitive minister."
At this stage it would also be appropriate to notice yet another decision of this Court in the caseV. T. Khanzodoe and others vs. Reserve Bank of India and Anr. (1982) 2 SCC 7 : (AIR 1982 SC 917) in which case the Court was examining again the principle evolved by the Reserve Bank of India for a combined seniority for different groups of employees with retrospective effect. The Court observed :-
"Combined seniority has been recommended by two special committees, whose reports reflect the expertise and objectivity which was brought to bear on their sensitive task. It is clear that inter- group mobility and common seniority are a safe and sound solution to the conflicting demands of officers belonging to Group I on one hand and those of Groups II and III on the other. Private interest of employees of public undertakings cannot override public interest and an effort has to be made to harmonize the two considerations. No scheme governing service matters can be foolproof and some section or the other of employees is bound to feel aggrieved on the score of its expectations being falsified or remaining to be fulfilled. Arbitrariness, irrationality, perversity and mala fide will of course render any scheme unconstitutional but the fact that the scheme does not satisfy the expectations of every employee is not evidence of these."
22. In S.C Sachdev & Anr. vs. Union of India (1981) 1 SCR 971) a particular provision of the Recruitment Rules of 1969 was being challenged as an arbitrary. The said provision provided that Page 18 of 34 C/LPA/527/2010 JUDGMENT UDCs drawn from Audit offices must put in 10 years of service for acquiring eligible for promotion where other UDCs are eligible for promotion in putting in 5 years of service. Rejecting the contention of the appellant this Court held :-
"Considering the history leading to the formation of the new organisation, SBCO-ICO, the distinction made between the two classes of UDCs, in the context of the length of their service for the purposes of promotion is not arbitrary or unreasonable. The staff of the Audit Offices which was engaged in the Savings Banks' work might well have faced retrenchment. Instead of subjecting them to that hardship, they were given the option of joining the new organisation. Experience-wise also, there would appear to be fair justification for requiring them to put in longer service in the new organisation before they are eligible for promotion to the higher grade. The challenge has therefore to be repelled."
25. In view of the legal position as discussed above, and on examining the provisions of the Placement Scheme more particularly Clauses 4(a)
(iii) & 4(b)(ii) and on consideration of the opinion rendered by the Reserve Bank of India we have no hesitation to come to the conclusion that the said Scheme is neither arbitrary nor irrational and on the other hand a just scheme evolved by the Union Government after due consultation with the Reserve Bank of India and Court cannot interfere with such a Scheme.
(b) Punjab National Bank and Others vs. All India New Bank Of India Employees' Federation and Others reported in (1997) 10 SCC 627 wherein the relevant paragraphs read as under:
"11. In our opinion, the High Court has neither construed the Amalgamation Scheme nor interpreted the word 'placement' used therein Page 19 of 34 C/LPA/527/2010 JUDGMENT correctly. On commencement of the Amalgamation Scheme the undertakings of NBI stood completely transferred to and vested in PNB. Moreover, paragraph 5(2) thereof in clear terms provided that every officer and other employees of NBI shall become from that date an officer or employee of PNB. Not only that it further provided that they shall hold office or be in service on the same terms and conditions. Since they became officers and employees of PNB it was further provided that they will continue in the service on the same terms and conditions until they are duly altered by PNB. Thus from the date of commencement of the Scheme the officers and other employees of NBI not only became officers and employees of PNB but also became subject to supervision and control of PNB. It was, therefore, not correct to say that did not become part and parcel of the then existing service of PNB right from that date. If the officers and employees of NBI were to be treated as a separate lot and not to be disturbed till the placement scheme was made by the Central Government then it would not have made a provision with respect to the terms and conditions on which they were to become the employees of PNB. In Paragraph 5(2) the Central Government also made it clear that it was thereafter open to PNB to terminate services of such employees and also to alter their remuneration and other terms and conditions of service. If the merger was intended to be complete only after making of the placement scheme then the Central Government would not have made such a provision in the amalgamation scheme itself. If the PNB could thus exercise such wide powers of an employer before making of a placement scheme it is difficult to appreciate why it did not have the power to deploy or transfer the employees of NBI till the placement scheme was made. Therefore, it could not have been the intention of the Central Government, when it made the amalgamation scheme, that no deployment or transfer of the employees of the erstwhile NBI should be made.
12. Making of a separate placement scheme by the Central Government is not a statutory Page 20 of 34 C/LPA/527/2010 JUDGMENT requirement. It appears that in order to see that no injustice was done to the employees of NBI, as a result of their absorption in the service of PNB, it reserved to itself the power to make another scheme with respect to them for determining their placement in the ad-ministrative set- up of PNB and to lay down the norms and guidelines for determination of their inter se seniority vis-a-vis the employees of PNB. Though the word 'placement' has a wider dictionary meaning it does not appear to have been used in Paragraph 5(4) of the amalgamation scheme to mean an act of placing or posting. After amalgamation of NBI with PNB it was not expected that PNB should maintain all the offices and branches of NBI and should carry on its business through those offices and branches with the same employees of NBI. NBI was not run efficiently and it was for that reason that it has made huge losses. These circumstances, also indicate that the Central Government did not intend that till a placement scheme was framed by it PNB should not deploy or transfer any employee of NBI to any other branch or office. Moreover, it is unthinkable that the Central Government by reserving to itself the power of making a placement scheme intended to determine the places where the employees of NBI were to be deployed or posted. Considering the complex nature of banking operations it is not likely that the Central Government, in any case, intended to lay down the principles for guidelines for postings or transfers of the employees of NBI. By reserving to itself the power under Paragraph 5(4) of the amalgamation scheme for making a placement scheme the Central Government appears to have intended to lay down the norms and guidelines for solving the problems that were likely to arise as a result of the merger. In this context, the word 'placement' appears to have been used in the sense of fitment into a position in the administrative set-up of PNB. In other words, what was contemplated was making of a scheme by the Central Government for the purpose of deciding at which level or in which position the employees of NBI were to be fitted in the administrative set-up of PNB. It was possibly for this reason that it was further provided in Page 21 of 34 C/LPA/527/2010 JUDGMENT Paragraph 5(4) that while making the scheme the Central Government shall take into account relevant factors such as experience of the employee, etc.
13. In New Bank of India Employees' Union v. Union of India, [1996] 8 SCC 407, this Court had an occasion to construe the placement scheme, though in a different context. It held that the expression 'Placement' in clause 5(4) of the Amalgamation Scheme meant re-deployment of the employees of NBI, that is, fitment of those employees in a grade or rank or cadre in PNB and determining inter se seniority of those employees vis-a-vis the employees of PNB in that cadre or grade. It also held that under the placement scheme what has been provided and what was in- tended is that for determination of inter se seniority and for the purpose of promotions the computation of years of service had to be done in the manner provided in that scheme. This decision thus supports the view that we are taking."
(c ) K. Thimmappa and Others vs. Chairman, Central Board of Directors, State Bank of India and Another reported in (2001) 2 SCC 259 wherein paras 5 & 6 are extracted as under:
"5. Notwithstanding, the aforesaid conclusion of ours, it still remains to be examined, as to whether in the matter of placement, prescribing 31.12.1972, as the cut of date, can be referred to any rational basis. It is too well settled that even if a classification would be permissible, but unless there is any rational basis of the same, the very basis would be hit by Article 14. The stand of the bank is that taking into account the fact that the period of probation is either one year or two years in case of promotees or direct recruits and that successful completion of the probationary period entitles the employee to be confirmed and Page 22 of 34 C/LPA/527/2010 JUDGMENT minimum six years of service in the Grade, is required for being placed in Middle Management Grade Scale II, as per the guidelines issued and since placement was required to be made on 1.10.1979, which is the appointed date in the Conditions of Service Order, the Competent Authority of the bank namely the Central Board of the State Bank of India, has determined the date 31.12.1972. In view of the explanations, offered by the bank as well as the averments made in the counter affidavit, we are unable to hold that date 31.12.1972 is an arbitrary date and has no rational nexus with the placement of the officers of Grade I in Middle Management Grade Scale II. If the Competent Authority on relevant and all germane factors, takes a decision in the matter of placement or fitment, whenever a restructuring of the cadre is made, then the Court will not be justified in examining the basis of such placement or fitment in a mathematical scale and would not ordinarily interfere with such decision, unless it is established beyond doubt that the decision is totally arbitrary or has been mala fidely taken. When we examined the assertions, made by the petitioners in their writ petitions, we do not find any basis or even any pleadings of mala fides. In New Bank of India Employees Union and Anr. vs. Union of India and Ors., 1996(8) SCC 407, placement of officers of a particular bank, after its amalgamation with another bank was the subject matter of challenge and in that context, this Court had observed:
"The legal position is fairly settled that no scheme of Amalgamation can be fool-proof and a Court would be entitled to interfere only when it comes to the conclusion that either the scheme is arbitrary or irrational or has been framed on some extraneous consideration."
What has been observed in the case of amalgamation, would equally apply to a case of restructuring of the cadre and placement and fitment of the existing employees in the restructured cadre. In fact in Tarsem Lal Gautam vs. State Bank of Patiala, 1989(1)SCC 182, this Court was examining the legality of classification, Page 23 of 34 C/LPA/527/2010 JUDGMENT based upon their seniority and experience for being fitted into two different grades, though originally belong to one grade, as in the present case. While upholding such placement and fitment and while coming to the conclusion that it would not amount to discrimination or violative of Article 14 of the Constitution, this Court had taken note of the fact that when new categories of posts and new scales of pay are created, while trying to standardise and rationalise the management cadre, some criteria have to be evolved and applied for the placement and fitment of the existing officers into the new categories of posts, which may necessitate the pre- existing cadre of officers to be fitted in two grades and so long as their exists a reasonable basis for such bifurcation, it would not be a case of discrimination, attracting Article 14 of the Constitution. Ultimately, this Court held that the principle of classification brought about by the statutory regulation, cannot be said to be unreasonable and arbitrary. The aforesaid dictum, in our opinion, would apply with full force to the facts of the present case. We are, therefore of the considered opinion that placement of the existing officers in the new grades, as provided in Schedule I, made in paragraph 7 of the Conditions of Service Order, and more particularly, placement made in respect of officers Grade I, confirmed on or before 31.12.1972 in Middle Management Grade Scale II and others in Junior Management Grade Scale I, is not hit by Article 14 of the Constitution of India.
6. The next question, that arises for consideration is whether putting officers of Grade I, who had not been confirmed on or before 31.12.1972 along with the officers of Grade II in Junior Management Grade Scale I, would per se be discriminatory inasmuch as prior to the new structurisation of the management, promotion was being made from Officers Grade II to Officers Grade I? According to Mr. Sanyal, this tantamounts to un-equals being treated as equals, and even demotion of the officers of Grade I who had not been confirmed before 31.12.1972. We are unable to accept this submission of the learned counsel for Page 24 of 34 C/LPA/527/2010 JUDGMENT the petitioners. It is no doubt true that prior to the new structurising of the management, persons from officers Grade II were being promoted to the officers Grade I. But in suggesting restructure of the entire managerial cadre by way of standardisation, when less category of grades have been evolved, necessarily, there would be merger of different pre- existing grades, but such merger will neither amount to demotion in any manner nor would it amount to treating unequals as equals. It is in fact a part of exercise of cadre adjustment process, after taking the decision of minimising the number of grades and, consequently, such a decision having been taken by adopting the decision of expertised body of Pillai Committees Report, it cannot be said that the Central Board of the State Bank of India in making the Conditions of Service Orders 1979, treated the officers of Grade I, who had not been confirmed on or before 31.12.1972 with hostile discrimination. The arguments on behalf of the petitioners on this score, therefore stands rejected."
(d) State Bank of Travancore vs. The General Secretary, Association of the State Bank of Travancore, Trichur and others reported in 1978 Lab.I.C. 1343 wherein the Apex Court has held that three years service of employee in transferor bank equated with one year's service in transferee bank by Reserve Bank on the ground of wider range and superior quality of service and efficiency in functioning of transferee bank and that Reserve Bank was well within its power to pass such an order.
(e) James P.J. vs. Union of India and Others and K.P. Mathew vs. State Bank of India and others reported in 2002-III-LLJ 178, wherein the Apex Court has held as under:
"8. The first contention urged on behalf of the Page 25 of 34 C/LPA/527/2010 JUDGMENT appellants is that the decision taken by the respondents results in total washing out of the services that the erstwhile employees of the Bank of Cochin Limited had rendered prior to the date of amalgamation. In our view, this contention is misconceived. All that the amalgamation scheme has done is to ensure that the employees of the Bank of Cochin Limited are not rendered jobless and that they are amalgamated into an existing viable and stable bank. Considering the difference in the nature of work done by the different branches, judged by various factors such as volume of business including the quality of service, efficiency of organisation, range and volume of business transacted in the transferor and transferee-banks, it was decided by the Reserve Bank that two years service in the Bank of Cochin Limited would be equated to one year service in the State Bank of India. As pointed out by the Supreme Court in New Bank of India Employees' Union v. Union of India, AIR 1996 SC 3208 : 1996 (8) SCC 407 : 2001-III-LLJ (Suppl)-1429, and the judgment of the Division Bench of this Court in State Bank of Travancore v. Its Association, 1978 Lab IC 1343, when a scheme is framed under Section 45 for amalgamation, judicial review thereof is permissible only to a very narrow extent.
Particularly, when a dispute or difference arising with regard to the equivalence of experience has been decided by the Reserve: Bank of India in exercise of its powers under the second proviso to Section 45(5)(i), the High Court in the writ jurisdiction cannot sit in appeal over such judgment. It can only interfere in extreme cases of arbitrariness or unreasonableness. As to the criteria adopted for judging the equivalence of experience in two different banks which are being amalgamated, the Reserve Bank being an expert body in banking operations would be the best judge. The High Court is neither equipped, nor capable of handling such a delicate task which requires expertise and deep knowledge of banking operations. In the present case, however, we find that apart from contending that the amalgamation scheme resulted in totally depriving the employees of the Bank of Cochin Limited of their services, no Page 26 of 34 C/LPA/527/2010 JUDGMENT other grounds have been made out. We are unable to accept the contention that the decision taken by the Reserve Bank was in any way unreasonable, capricious or arbitrary so as to call for interference in exercise of our powers under Article 226 of the Constitution.
17. Having considered the matter from all angles, we are satisfied that the transferee-bank exercised the right of judging the equivalence of the employees of the transferor-bank, based on qualifications and experience, with the employees of the transferee-bank; the Reserve Bank resolved the dispute by properly exercising its jurisdiction under the statutory scheme. Finally, the terminal benefits of the employees of the transferor-bank are not in any way prejudiced despite the ratio of 2:1 given to the experience in the transferor-bank. The terminal benefits have been guaranteed by Circular No. PER 44, dated May 22, 1987, issued by the State Bank of India."
5. Arguing for the Association, Mr. KM Patel, learned Senior Counsel appearing with learned advocate Mr. Amresh Patel submitted that the Association prior to merger was given an assurance that after the merger, the officers of the erstwhile SBS would be treated at par in terms of the service conditions including promotion policy with the existing officers of the Bank but to their shock and surprise, vide the impugned circular dated 16.03.2009, clause 3 was introduced by which the Executive Committee of the Central Board reduced the seniority in respect of the officers of erstwhile SBS in their pay scale as on 13.08.2008 purportedly as one time measure as under:
GRADE REDUCTION IN
SENIORITY IN NO. OF
YEARS
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C/LPA/527/2010 JUDGMENT
Officers in TOP Executive 3
Grade
Officers in SENIOR 2
MANAGEMENT Grade
Officers in MIDDLE/JUNIOR 1
MANAGEMENT Grade
5.1 Mr. Patel submitted that before making the aforesaid reduction, another modification was made at clause 4 of the impugned circular which stated that reduction as mentioned above would be given effect to by adding 3/2/1 years respectively as 'one time' measure to the minimum mandatory service required to be eligible for being considered for promotion to the next higher scale in the Bank as per the Bank's norms and that the reduction of seniority will be for the purpose of reckoning 'inter-se' seniority and will not have any impact on emoluments/superannuation or any other related terms and conditions of service.
5.2 Mr. Patel contended that the modification made by way of the impugned circular qua eligibility criteria at 3/2/1 is not only wholly arbitrary and irrational but would forever push the officers of the erstwhile SBS as compared to existing employees of the Bank and would actually push them out of the zone of consideration.
5.3 Mr. Patel conteded that the learned Single Judge erred in holding that reduction was one time event. He submitted that clause 4 of the impugned circular would be added to each of the eligibility criteria for movement upward and that while in junior scale the officers of the erswhile SBS would have to cross hurdle of one extra year and in next higher grade he Page 28 of 34 C/LPA/527/2010 JUDGMENT shall have to cross hurdle of two extra years and likewise in the higher grade, three extra years shall have to be passed. He submitted that therefore throughout an erstwhile SBS officer's service career, he would continue to suffer.
6. We have read the impugned judgement and order passed by the learned Single Judge. The learned Single Judge has in detail considered the submissions of both the sides and has come to the conclusion that the intention of the scheme was to give benefit of Special Compensatory Allowance to employees of transferor bank (SBS) so that they can be at par with the employees of the Bank and that the Central Board of SBI and Executive committee of Central Board shall have power to modify terms and conditions contained in the Annexure to the circular dated 23.08.2008. The learned Single Judge in relevant paragraphs has observed as under:
"19. Now so far as the contention of the petitioner Association that change in the promotion policy communicated vide circular dated 16.03.2009 is illegal as there is no prior sanction of the RBI / Government of India as required under Section 35 of the Act is not obtained has also no substance. It is to be noted that when Central Government sanctioned scheme and issued order dated 13.08.2008 what was sanctioned was draft scheme approved by the Board of SBI and SBS in consultation with the petitioner Association and other dated 01.02.2008. In the order dated 13.08.2008 itself it has been specifically provided that terms and conditions to be approved by the Board of transferee bank. Not only that but even in the communication communicated vide circular dated 23.08.2008 in clause V it has been specifically provided that Central Board of SBI and Executive Committee of Central Board shall have power to modify terms and conditions contained in Page 29 of 34 C/LPA/527/2010 JUDGMENT annxure to the circular dated 23.08.2008. Not only in the optional letter send along with circular dated 23.08.2008 and as per terms and conditions along with circular / optional letter it has been specifically provided that in respect of promotion / inter se seniority decision will be taken by the Board / ECCB. Therefore, at the time when scheme was approved by the Central Government/ RBI there were no such terms and conditions which are subsequently changed / modified. Therefore, contention on behalf of the petitioner that while issuing circular dated 16.03.2009 and providing for reduction in seniority of employees of the transferor bank for promotion prior approval / sanction of RBI / Central Government is required, cannot be accepted. There is no substance in the said submission at all.
20. Now so far as grievance made with respect to denial of four increments to PO / TO is concerned, it is to be noted that in the terms and conditions and optional letter send to the concerned employees of transferor bank along with circular dated 23.08.2008 it has been specifically provided that in case of PO / TO in SBI four additional increments are given, said status quo will be maintained. PO / TO of SBS on acquisition shall not be entitled to four additional increments. All the concerned employees of transferor bank accepted said terms and conditions and accepted offer and exercised option to continue with the transferee bank. Therefore, it is not open for the petitioner Association to make grievance with respect to the same and as such they are estopped from challenging the same. Nothing is on record that the petitioner Association and/or employees of transferor bank ever objected to additional four increments to PO / TO of transferee bank. It is to be noted that terms and conditions which were send along with circular dated 23.08.2008 were discussed and approved in the meeting in which representative of petitioner Association also participated. They have never raised any objection with respect to non granting of four additional increments to PO / TO of the transferee Bank. Therefore, challenge to circular dated 21.03.2009 Page 30 of 34 C/LPA/527/2010 JUDGMENT denying four increments to PO / TO of the transferor bank fails.
21. Now so far as the challenge to circular dated 21.03.2009 with respect to denial of special compensatory allowances to the employees of transferor bank is concerned, there is justification in challenging the same. It is to be noted that in the terms and conditions as well as optional letter send along with circular dated 23.08.2008 it has been specifically provided that provisions of settlement dated 22.06.2003 relating to special compensatory allowances as prevailing in SBI shall also be applicable to SBS employees from the appointed date.
21.1. Learned Advocate for the transferee bank has tried to justify denial of special compensatory allowances to the employees of transferor bank by submitting that as per MOU of 2003, those officers who joined after 23.07.2003 are not eligible for special compensatory allowances and therefore, as merger scheme has been approved by order dated 13.08.2008 and appointed date is 13.08.2008 employees of transferor bank are rightly denied special compensatory allowances. Aforesaid submission cannot be accepted. When in the terms and conditions it is provided that provisions of settlement dated 22.07.2003 relating to special compensatory allowances as prevailing in SBI shall also be applicable to SBS employees from the appointed date means appointed date mentioned in MOU dated 22.07.2003 i.e. 22.07.2003 itself. Therefore, those employees who were in service in SBS prior to 22.07.2003 shall be entitled to special compensatory allowance. Appointed date mentioned in terms and conditions mentioned in terms and conditions cannot be construed as appointed date of merger. It is also to be noted that if the contention on behalf of the transferee bank to the effect that appointed date means 13.08.2008 and same is accepted in that case, clause mentioned in terms and conditions with respect to special compensatory allowance would become nugatory and even otherwise employees of SBI who are appointed prior to 23.07.2003 only were Page 31 of 34 C/LPA/527/2010 JUDGMENT eligible for special compensatory allowance. Therefore, employees of transferor bank on merger who are appointed prior to 23.07.2003 were required to be considered eligible for special compensatory allowance. Therefore, if benefit of special compensatory allowance was to be made applicable to SBS Officers from appointed dated 13.08.2008 in that case even otherwise all those officers who were appointed after 23.07.2003 were as such not eligible for special compensatory allowance and therefore, there was no reason having clause providing special compensatory allowance. Under the circumstances, intention was to give similar benefit of special compensatory allowance to employees of transferor bank so that they can be at par. So far as the decision of transferee bank vide communication dated 21.03.2009 to deny special compensatory allowances to the employees of transferor bank deserves to be quashed and set aside. It is held that all those employees of transferor bank who were appointed prior to 23.07.2003 and fulfill conditions as per MOU 2003 are entitled to special compensatory allowances at par with other similarly situated employees of transferee bank. To that extent, petition deserves to be allowed."
7. As a result of hearing and perusal of the records of the case, we are of the opinion that the learned Single Judge was just and proper in passing the aforesaid order. We are in complete agreement with the reasonings adopted by the learned Single Judge. It is explicitly clear that the merger of State Bank of Saurashtra with State Bank of India had taken place after deliberations with the Board of Directors and after such deliberations, the 'Scheme of Merger' was finalised. The terms and conditions applicable for promotion of the employees of State Bank of Saurashtra after merger with State Bank of India was also part of the 'Scheme of Merger'. In our view therefore the contention as to the discriminatory Page 32 of 34 C/LPA/527/2010 JUDGMENT treatment to the staff members of State Bank of Saurashtra after merger in promotional avenues cannot be agitated. It would not be out of place to mention here that Letters Patent Appeal No. 1069 of 2010 is filed by Associate Banks' Officers Association which according to our opinion is a non existent Association after merger of State Bank of Saurashtra with State Bank of India. The appeal at the behest of non existent /defunct association would be maintainable or not is a moot question. Be it as it may. We do not propose to enter into the maintainability of this appeal being LPA No. 1069 of 2010. However, to secure the interest of the erstwhile staff members of State Bank of Saurashtra, we deem it expedient to make it clear that addition of 3/2/1 years for top mgmt/ senior mgmt/middle-junior mgmt to the reduction of number of years in seniority is required to be construed as 'one time measure' in the interest of justice to the minimum mandatory service required to be eligible for being considered for promotion to next higher scale in the Bank and not for each and every promotion.
8. In the premises aforesaid, appeals are hereby dismissed. The reduction in seniority by 3/2/1 years for the respective cadres being Top Executive Grade/Senior Management Grade/Middle-Junior Management Grade will be given effect to by adding 3/2/1 years strictly as a 'one time measure' to the minimum mandatory service required to be eligible for being considered from promotion to next higher scale in the Bank. The cut off date for the same shall be considered as 12.08.2011 and therefore after 12.08.2011 the same shall not be applicable in any manner whatsoever. No costs.
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(K.S.JHAVERI, J.)
(A.G.URAIZEE,J)
divya
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