KRISHNA SINGH GOSAIN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) In this petition, the petitioner has claimed relief for Issuance of a writ of certiorari quashing the order dated 26th of May, 1992 (Annexure-13) by which the appeal of petitioner against his non-promotion from Senior Manager Grade Scale III to IV has been rejected. The appeal of the petitioner was with regard to the period 1.8.1989 to 1.8.1990.

(2.) Mr. K. Ajit learned counsel appearing for petitioner has assailed the order dated 22nd April, 1992 (Annexure-A to the supplementary counter-affidavit II) which was communicated to the petitioner on 26th of May, 1992, essentially on the ground that the appellate order violates the principles of natural Justice as no reasons have been assigned for dismissing the appeal.

(3.) Mr. S. N. Verma learned senior counsel appearing for the respondent Bank has submitted that the Appellate Authority was not legally required to Indicate reason for non-promotion of the petitioner. He has further submitted that it was an order of affirmance passed by the Appellate Authority agreeing with the view taken by the Initial authority, therefore, on this count too, the reasons were not required to be given. Learned counsel, for the aforesaid propositions, placed reliance on Union of India and another v. Samar Singh and others, (1996) 10 SCC 555 ; Major General I. P. S. Dewan v. Union of India, and others, (1995) 3 SCC 383 ; M/s. Fedco (P.) Ltd. and another v. S. N. Bilgrami and others, AIR 1960 SC 415 and State of Madras v. A. R. Srinivasan, AIR 1966 SC 1827.