MANAGEMENT GRADE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for the following reliefs:

(2.) Subsequently the petitioner filed I.A. No. 896 of 2010 on 29.1.2010 for amendment in the relevant portion by way of adding another relief which is as follows:

(3.) Learned counsel for the petitioner stated that he was the direct appointee as Probationary Officer in the Giridih Branch of State Bank of India on 23.10.1979 and after successful completion of his probation the petitioner was confirmed in Junior Management Grade Scale-I with effect from 23.10.1981. It was also stated by learned counsel for the petitioner that when the occasion of promotion arose the procedures prescribed for promotion were not followed and the persons joining with petitioner were promoted and now they have gone into top management post of Chief General Manager, whereas the persons junior to the petitioner were also promoted and now they are on the post of Deputy General Manager whereas the petitioner was left in Scale-IV as Chief Manager in Senior Management Scale.