K PACKRISAMY Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) BOTH the writ appellants are aggrieved by the incorrect application of the promotion policy by the respondent, which resulted in their promotional chances being jeopardized.

(2.) PENDING writ appeal, the appellant in Writ Appeal No.1222 of 1998 had opted to retire under the Voluntary Retirement Scheme and therefore, this writ appeal is dismissed as having become infructuous.

(3.) LEARNED counsel relied on the following paragraph in the judgment of the Supreme Court in J.T. 1996 (2) S.C. 569 [State Bank of India vs. Kashinath Kher]: