MANOJ THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner joined the services of the respondent- Bank as a driver on 17.07.1999 and thereafter was promoted as a recovery Supervisor on 01.10.2010. The Bank in the year 2017 opened four new branches and it is in anticipation of the new Whether the reporters of the local papers may be allowed to see the Judgment?Yes branches that the petitioner was given adhoc promotion to the post of Assistant Manager. The adhoc promotion was extended from time to time and when the petitioner was not being promoted on regular basis, he filed CWP No. 654 of 2018 before this Court. On 17.05.2019, the Bank issued a show cause to the petitioner, which was received by him on 23.05.2019, with the allegation that he had issued bank loan to one Chet Ram in On 24.05.2019, which discrepancies were found.

(2.) the writ petition filed petitioner was disposed of with the direction to respondent No.1 by the to hold DPC for considering the promotion of all eligible persons. However, on 27.05.2019, respondent No.3 issued a letter to the petitioner regarding non extension of his adhoc promotion after 08.05.2019 on the pretext that an FIR had been lodged against him in Police Station, Janjheli, on the complaint of Chet Ram, a loanee of Thunag Branch. Reply to the show cause notice was filed by the petitioner, however, respondent No.3 vide order dated 25.06.2019 promoted the juniors of the petitioner to the post of Assistant Managers, whereas, the case of the petitioner was kept in a sealed cover.

(3.) Aggrieved thereby, the petitioner has filed the instant writ petition for grant of the following relief: