V RAMESH Vs. GENERAL MANAGER UCO BANK

JUDGEMENT

(1.) THE petitioner in all these three writ petitions is one and the same person. THE first writ petition is filed by the petitioner challenging an order of the respondent Bank dated 24.04.2009, wherein and by which, he was informed that his promotion to the post of MMGS-III (Middle Management Grade Scale III) cannot be considered in the light of the light of the existing guidelines of the Bank/Government. He also sought for consequential direction to implement the order of promotion dated 22.05.2007.

(2.) IT transpires that before filing the present writ petition, the petitioner had filed several writ petitions and contempt petitions. By an order dated 17.06.1998, the petitioner's services were terminated. He filed a writ petition before this Court being W.P.No.8690 of 1998, challenging the order of termination. He also sought for an interim stay of the order, which was also granted by this Court. When he found that the said order was not obeyed, he filed contempt petition No.402 of 1998. The writ petition and the contempt petition were heard together and this Court by an order dated 22.12.1998 allowed the writ petition and directed re-instatement with continuity of service and attendant benefits. But with reference to the contempt petition, the Court found that the respondents had not committed any contempt. Therefore, the contempt petition was dismissed. The said decision dated 22.12.1998 came to be subsequently reported in 2002(2)L.W.128.

(3.) IT was after the disposal of these proceedings, the petitioner was promoted from the post of MMG Scale II to MMG Scale III by proceedings dated 22.05.2007. The name of the petitioner is found in the Annexure as Sl.No.78 and it was issued by the General Manager P & IRM Department, Kolkata from the Kolkata Office. But in the same communication, the branches and sub-ordinate officers were informed as follows:-