PRIYANSHU ARYA Vs. STATE OF BANK OF INDIA

JUDGEMENT

(1.) Petitioners here in this petition being employees of the bank were subjected to selection for promotion in the Officer cadre and have been selected and further upon their successful completion of training as Trainee Officer a question arose qua their posting as against posts falling in M.M.G.S.-II or ofJ.M.G.S. category.

(2.) The batch of the petitioners is of 2019 and their names find mention in the final select list prepared by the bank on 29/4/2019. All the petitioners were issued appointment order dtd. 7/6/2019, w.e.f., 29/4/2019 with the condition that they will remain on probation for a period of two years from 29/4/2019, however, their confirmation in Officer cadre would be subject to Clause-4 laid down in the appointment order itself qua satisfactory completion of in-service training.

(3.) The promotion rules qua parts for which petitioners were selected are contained in State Bank of India Officers Service Rules, 1992. One of the conditions given in the appointment order was to the effect that confirmation of the training Officers after training will be done in terms of the 'extant policy' for confirmation of trainee officer as Junior Management GradeScale-I (for short 'JMGS-I)/Middle Management Grade Scale-II (for short 'MMGS-II). Petitioners were required to submit their declaration form prescribed as Form-A, and which all the petitioners in fact had filled up. Petitioners completed their training and when it came to award of assignment of post and the designation qua the cadre, in the year 2021, then they have been given assignment and promotion in the cadre of JMGS-I as per the policy that was brought into effect only on 16/12/2020 for the first time.