(1.) All these writ petitions have been filed by the petitioner who is now working as Deputy General Manager in the State Bank of India, hereinafter called "the Bank" and the crux of the issue raised in all these writ petitions is non-promotion of the petitioner.
(2.) In W.P.No.8732 of 2000, he has prayed for the issue of a writ of mandamus to promote him as Deputy General Manager with retrospective effect from the year 1988-89 on par with A.K.Purwar (the fourth respondent) and all further promotion thereon with consequential benefits.
(3.) In W.P.No.8733 of 2000 he has prayed for the issue of a writ of declaration declaring the promotion policy of S.B.I. for the purpose of promotion to TEG Scale VI, namely from Deputy General Manager and above, as illegal and void more particularly Clause IV(C) of the said policy as violative of Articles 14 and 16 of the Constitution of India.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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