SAMSUL ISLAM Vs. UCO BANK

JUDGEMENT

(1.) Heard Shri R. Islam, learned counsel for the petitioner whereas the respondent-UCO Bank is represented by Shri M. Sarma, the learned counsel.

(2.) The grievance raised in this petition is with a claim for certain benefits accruing from the services rendered by the petitioner, including claim for promotion and appropriate fitment.

(3.) The facts projected are that on 19/5/1983, the petitioner was appointed as a Clerk and subsequently he was promoted to the rank of Junior Management Grade Scale-I on 1/2/1999 and thereafter vide an order dtd. 2/2/1999, he was promoted to the rank of Middle Management Grade Scale-II which however was given effect from 19/12/1997. The said promotion was however withdrawn vide an order dtd. 20/9/2000 on the ground that a criminal case was pending against the petitioner pertaining to the Prevention of Corruption Act in which prosecution sanction was also granted.