SUNIL KUMAR SHRIWASTAVA Vs. UTTAR BIHAR GRAMIN BANK

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned counsel for the Uttar Bihar Gramin Bank, Muzaffarpur.

(2.) Pursuant to our detail order dated 30.03.2016, a show cause has been filed by the Uttar Bihar Gramin Bank and its Chairman. In the order aforesaid, we had noted that while wrongly depriving the petitioner of his legitimate promotion, his juniors were given two consecutive promotions after the judgment passed in Letters Patent Appeal No. 397/2007 which was disposed of on 13.07.2015. When nothing was done this Contempt Proceeding was filed.

(3.) The first show cause was filed after one year of the disposal of the Letters Patent Appeal granting petitioner the first promotion to Class-I w.e.f. 30th January, 2003, but still in between, juniors were granted further promotion to Class-II, which the petitioner was being deprived. Hence, after detailed order dated 30.03.2016, now in the show cause, they have stated that the petitioner Sunil Kumar Srivastava would be entitled to be promoted to Officer Class-II w.e.f. 05.11.2012.