ISHWAR PAL SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Issue Rule. Mr. Rao Advocate waives notice of the Rule on behalf of respondent.

(2.) With consent of the counsel for parties, the writ petition was heard finally.

(3.) The petitioner in these proceedings seeks a direction to quash the order dated 16.1.2002 declining to consider him for promotion to the Grade of MMG-III.