RAMAKRISHNA J D Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) AN officer of State Bank of Mysore questions the selection and appointment of 4th respondent to the post of senior Management grade Scale-IV in the services of the Bank, inter alia on the ground that he is more meritorious than the 4th respondent and therefore, the Selection Committee was not justified in preferring the 4th respondent than to him.

(2.) BRIEFLY stated the facts are: petitioner and the 4th respondent were selected as Middle Management Grade Scale II officers in the services of respondent-Bank pursuant to an advertisement issued by the central Recruitment Board. After such selection, petitioner was appointed and posted to work as Deputy Law Officer of the Bank at hubli Zonal Office with its head quarters at hubli. The 4th respondent was appointed as deputy Law Officer and posted to work at the zonal Office at Mysore. Both of them have reported for duty at the place of their postings on December 31, 1984. Petitioner asserts that he was treated as senior among the Law Officer selected in Scale n. This assertion has neither any significance nor relevance for deciding the us between the parties in this petition. After working for nearly five years in the zonal office at Hubli, petitioner was transferred and posted to work in Bangalore zonal office and it appears, petitioner took charge in the zonal office on July 24, 1989.

(3.) SOME time in the year 1990, petitioner and the 4th respondent were again selected and promoted to the post of Middle Management grade Scale III on the same day. It so transpires that petitioner was asked to continue to work as Law Officer in the Bangalore Zonal Office, however, the 4th respondent was transferred from Mysore and was posted to work in the head office against newly created post.