RADHA RAMAN TIWARI Vs. BANK OF BARODA

JUDGEMENT

(1.) The present Letters Patent Appeal filed under Clause 15 of the Letters Patent stems out from the judgment dtd. 30/11/2017 passed by the learned Single Judge rejecting the captioned writ petition, filed by the appellant ' original petitioner.

(2.) The appellant had filed the writ petition claiming promotion to the post of Deputy General Manager. It is the case of the appellant that his juniors are promoted to the said post however, the respondent-Bank did not promote him on the said post at the relevant time due to want of vigilance clearance as per Regulation No.11.4 of the Promotion Policy of the respondent-Bank dtd. 3/2/2015.

(3.) The established facts from the pleadings are that the appellant, who was working as Assistant General Manager was considered for the promotion to the post of Deputy General Manager by the Departmental Promotion Committee, which held the interview on 25/4/2016. The name of the appellant was selected and he was placed at Serial No.48 of the waiting list.