NAGARAJ Vs. STATE BANK OF HYDERABAD AND ORS.

JUDGEMENT

(1.) The petitioner was appointed as a Cashier-Typist- Clerk in the respondent-State Bank of Hyderabad on 01.07.1978. As per the promotion policy of the bank, petitioner was duly promoted from time to time. In the year 1998 he was promoted as an officer Middle Management Grade Scale III. On completion of five years in Scale-III post, petitioner became eligible for promotion to the post of Senior Management Grade Scale-IV cadre. The case of the petitioner has been considered for promotion ever since after he became eligible in the year 2003. However, in none of the selections which were held by the respondent-Bank since the year 2003, the petitioner was selected to be promoted on the Scale-IV post. According to the petitioner, he had filed representations as well as appeals before the respondents-authorities with regard to his non-promotion. Ultimately, with regard to the promotions for the year 2011, when it was communicated by the Deputy General Manager on 14.3.2012 that seven persons had been promoted on Scale IV cadre and name of the petitioner did not find place, he filed this writ petition with the following prayers:

(2.) I have heard Sri.G.G.Basappa, learned counsel for the petitioner as well as Sri.S.K.M.Shetty, learned counsel for the respondent-Bank and I have perused the records. With the consent of learned counsel for the parties, this writ petition is being disposed of at the admission stage.

(3.) The submission of the learned counsel for the petitioner is that though the petitioner has been eligible for promotion ever since 2003 and despite his good work and conduct in service over the last 25 years from 1978 to 2003 and thereafter, he has not been promoted.