K SURENDRA PRABHU Vs. CANARA BANK

JUDGEMENT

(1.) PETITIONER in this petition is seeking for following prayers.

(2.) PETITIONER joined the services of the Bank in the year 1959. He was promoted from time to time. Certain disciplinary proceedings were initiated against him and an order was issued 1981. A petition was filed in this Court and the same came tobe dismissed. Thereafter, an appeal was filed and the appeal came to be allowed and thereby penalty was set aside by this Court. The respondent bank preferred an appeal and the same came to be dismissed in the year 1988. The Bank then moved the Supreme Court and the Supreme Court only extended the time for compliance with directions of division bench of this Court for a month from 20. 3. 98 while rejecting the petition filed by the bank. Bank did not implement the directions of this Court resulting in the petitioner filing a contempt petition in case no. 2365/97. In the said petition Sri T. R. Sridharan, the then chairman and managing director of the Bank and Sri M. V. Kamath, the then General Manager, personal wing of the bank were arrayed as respondents. On receipt of notice of contempt the petitioner was promoted w. e. f. 1. 1. 82. It is further stated that in so for as further promotion is concerned the same is to be considered by the departmental promotional committee and the petitioner is to await for the outcome from the said committee. The petitioner was directed to submit his self appraisals etc. , for the years 1988 to 1997 for the purpose of promotions to the bank. Petitioner states that the chairman Mr. Sridharan and Mr. Kamath in their affidavits have stated that the petitioner was not entitled for consideration of his case of promotion to higher post as a consequence of an order in the Writ petition and judgments in SLP filed by the bank. . Petitioner s case for promotion was rejected without any reasons. Petitioner states that though he is entitled to be promoted right from 1988, he is restricting his claim to the promotional post for the year 1998.

(3.) PETITIONER has referred to various facts in the matter of promotion. Petitioner states that all his juniors i. e. respondents 2 to 51 were promoted ignoring the case of the petitioner. Petitioner has filed several annexures in support of his prayers. He has raised various grounds with regard to denial of his promotion. Petitioner in these circumstances is before this Court with the above referred prayers.