SOHANLAL Vs. MARUDHAR KSHETRIYA GERMIN BANK AND ANOTHER

JUDGEMENT

(1.) This Civil Special Appeal is directed against the order of the learned Single Judge dated 05th May, 1999 in Civil Writ Petition No. 2511/1996.

(2.) The writ petition was filed seeking quashing of the order dated 12th July, 1996 by virtue of which the second respondent, Bharat Lal Meena (I), was granted adhoc promotion to the post of Area Manager. The facts giving rise to the appeal are as follows:

(3.) While the appellant was appointed as Manager in the respondent Bank on 15th June, 1981, the second respondent was appointed as an Officer on 13th Oct., 1983 by direct recruitment. It is not in dispute that there were five vacancies for the post of Area Manager/Senior Manager in the Pay Scale of Rs. 3060-4390. The appellant was at SI.No. 4 in the list of eligible Officers for promotion to the post of Area Manager/Senior Manager. Three persons senior to the appellant were promoted to the post of Area Manager/Senior Manager, but the appellant was not promoted despite the vacancy. This led to the filing of Writ Petition No. 1507/1991. The writ petition was disposed of by the learned Single Judge by order dated 17th Sept., 1993 with the following direction: