ASHOKE KUMAR MONDAL Vs. BANGIYO GRAMIN BIKASH BANK

JUDGEMENT

(1.) The appellant/writ petitioner is challenging in this appeal, the judgment of the Hon'ble Single Judge, dtd. 30/01/2009, in writ petition no. W.P.No. 7491 (W) of 2007.

(2.) The grievance of the appellant/writ petitioner in the said writ petition was relating to alleged illegal and arbitrary denial of his promotion. The factual background in a nut-shell may be narrated as herein below:-

(3.) The appellant/writ petitioner joined in service with Sagar Gramin Bank, which is now known as Bangiyo Gramin Bikash Bank (after amalgamation with other regional rural banks), that is, respondent no.1.