P.K. GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) BY way of this petition following reliefs have been prayed for:

(2.) THE brief facts necessary for the adjudication of this petition are that the respondents bank had issued Supervising Promotion Policy with regard to promotion from MMG Scale II to MMG Scale III vide Annexure PB dated 25th March, 1991. Para 2.3 of the memorandum prescribes the eligibility criteria. Para 9.1 of the memorandum lays down the eligibility criteria. It is stated therein that the officers in MMG Scale II who fulfill any of the following criteria will be eligible for consideration for promotion to MMG Scale III:

(3.) VIDE circular dated 11th February, 1995, the approximate number of vacancies available/likely to be available for promotion to Scale II and Scale III were 149 and 84 respectively. In pursuance to the judgment of the Hon'ble Supreme Court, a memorandum was issued by the respondents bank on 2nd August, 1997 whereby changes in promotion policy in respect of promotions to MMG Scale II and III were effected in the following manner: