DEBASHISH ROY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Mr. Debashish Roy, petitioner in person. Also heard Mr. Sishir Dutta, learned Senior counsel assisted by Ms. K Borah, learned Standing counsel, Punjab National Bank for the respondents.

(2.) The petitioner, a former officer of the United Bank of India (now amalgamated with Punjab National Bank), has approached this Court praying for issuance of a writ of certiorari for quashing the impugned Speaking Order dtd. 14/6/2024,whereby the petitioner's representation regarding alleged arbitrary marking in his APAR for the year 2010-2011 has been rejected. The petitioner also seeks a writ of mandamus directing the respondents to treat the said APAR as non-existent and to reconsider his eligibility for promotion on the basis of the residual APARs within the zone of consideration, i.e., APAR for 2011-2012, along with consequential service benefits, particularly because he has already superannuated on 31/1/2022.

(3.) It is the specific grievance of the petitioner that 42 officers junior to him were included in the promotion lists dtd. 31/5/2012 and 8/6/2012, and many of those juniors were subsequently promoted, thereby causing serious prejudice to the petitioner.