(1.) Petitioner belongs to the category of service known by designation as Junior Management Grade Scale I. Next higher promotion is to the hierarchy of the Middle Management Scale II. Petitioner submits that he was fully eligible and should have been promoted as officer in Middle Management Scale II. His grievance is that he was not promoted as officer in Middle Management Scale II on account of criteria adopted by the respondent- Bank. Criteria regarding which the petitioner has made his grievance is limited. 20 marks were given to those persons who were working as Branch Manager-Accountant. Petitioner submits that he was never given a chance to function as Branch Manager or Accountant. It is thus mentioned that his consideration alongwith others who were given additional 20 marks has vitiated entire process of selection.
(2.) Objections have been preferred. It is submitted that among the officers who were working in Junior Management Grade Scale II and some officers on account of their efficiency and merits were given higher responsibility, they were appointed as Branch Manager-Accountant. As they were given responsible position which gave them better managerial skill, they were rightly allowed 20 marks. It is further submitted that the petitioner has not arrayed all those persons who were selected. It is stated that in the absence of those persons, who were promoted no relief can be granted under Article 226. It is also stated that the petitioner was aware of the criteria. He having taken part in the process of selection, is debarred from challenging the same.
(3.) It is also stated that posting as Branch Manager-Accountants were made in the year 1982-83. Petitioner should have raised objection at that point of time. It is submitted that Branch Manager-Accountants were rightly given additional weightage.