BADAL DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. N. B. Choudhury, learned counsel for the petitioner. Also heard Mr. P. C. Goswami, learned counsel appearing on behalf of the respondent Bank.

(2.) The grievance of the petitioner is that in terms of the policy of the Bank, he ought to have been promoted to the clerical grade under the "first channel" instead he has been promoted through the "Second channel" and such promotion disentitles him from certain financial benefits.

(3.) The background fact of the present case is that the petitioner was recruited initially to the post of Armed Guard. The petitioner's candidature was sponsored by the District Sainik Board, Kokrajhar and in terms of a policy decision, a sainik who has rendered 15 years of service in armed forces, is treated to be a graduate. Accordingly, the petitioner claims that he ought to have been treated as Graduate for the purpose of consideration for his case to the next higher post of clerk and ought to have been promoted through the first channel however, same has not been done. Though, he has been promoted, the said promotion was through the Second channel.