K KAMESWARA RAO Vs. S B H

JUDGEMENT

(1.) The main concern of the petitioners in these writ petitions is the modus operandi adopted by the respondent-State Bank of Hyderabad while effecting promotions from Middle Management Grade Scale-III (MMGS-III) to Senior Management Grade Scale-IV (SMGS-IV).

(2.) Writ Petition No.11167/90 is for a declaration that proceeding in Cir.No.PER/90-91/26 dated 9-7-1990 promoting respondents 3 to 20 from MMGS-III to SMGS-IV, is void and contrary to the promotion policy evolved in terms of Circular No.PER/90-91/15 dated 26-5-1990 of the respondent-bank, and for a further direction to the respondent-bank to effect promotions from MMGS-III to SMGS-IV for the year 1990 in accordance with the promotion policy evolved in terms of Circular No.PER/90-91/15 dated 26-5-1990 of the respondent-bank.

(3.) Writ Petition No.12510/91 is for adeclaration that the circular brought out by the respondent-bank in PER/90-91/34 dated 12-8-1991 is illegal and unconstitutional, and a further direction to the respondent-bank to promote the petitioners from MMGS-III to SMGS-IV with effect from 1-8-1990 with all consequential benefits in accordance with the promotion policy evolved in terms of circular dated 26-5-1990.