RAJINDRA KUMAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) BY this writ petition filed under Article 226 of the Constitution of India, petitioner impugns the order/letter of the respondent no.1 -employer dated 1.5.2013 whereby the petitioner has been held not to be successful in the promotion process for the years 2012 -2013 under which promotion had been claimed by the petitioner from Medium Management Grade(MMG) Scale -III to Senior Management Grade (SMG) Scale -IV.

(2.) THE admitted facts are that petitioner had succeeded in the earlier round of litigation when the first W.P.(C) No. 2888/2012 was allowed by a learned Single Judge of this Court vide its judgment dated 8.1.2013 to the extent that the petitioner had been held entitled to be considered for promotion in the promotion process from MMG Scale -III to SMG Scale -IV for the year 2012 -2013.

(3.) BY the judgment dated 8.1.2013, respondent no.1/employer was granted a period of four weeks to take steps to allow the petitioner to be considered for the promotion process for the year 2012 -2013.