DAMBARUDHAR DAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The appeal is filed from the judgment dated 31.3.2015 of learned Single Judge, along with an application for condoning delay in preferring the appeal.

(2.) The short question involved in the appeal is as regards the appellant having not conveyed his consent to the order dated 27.1.2004 issued by the respondents under the scheme for career progression within the same cadre by way of appointment as Special Assistant.

(3.) The appellant asserted that the letter dated 27.1.2004 was conveyed to him on 19.2.2004 due to which he could not join the place of posting in terms of the order for appointment as Special Assistant. However, letter dated 27.1.2004 clearly intimated that if consent or refusal of the appellant were not received within three days of 'receipt of this letter', it would be treated as refusal to accept the aforesaid appointment. Thus, it was clear that the time of three days allowed to the appellant for conveying his acceptance was expiring after receipt of the letter and admittedly the appellant has not conveyed his consent within that time.