GURUWATI SINGH Vs. STATE BANK OF SIKKIM

JUDGEMENT

(1.) BY filing the present writ petition, the petitioners seek to quash the impugned Orders dated 23.01.2009, Circular dated 18.02.2009 and Office Order dated 04.06.2009 filed as Annexure-3, Anenxure-4 and Annexure-10 respectively to the writ petition.

(2.) IT is the case of the petitioners that by issuance of Office Order dated 23.01.2009 (Annexdure-3), the respondents No. 5 to 9 have been given 2 promotions retrospectively, firstly as Junior Accountants/Cashiers with effect from 18.07.1997 and as Accountants/Head Cashiers with effect from 08.09.2005 without considering the case of the petitioners, who were equally circumstanced as the respondents No. 5 to 9.

(3.) IT is further the case of the petitioners is that they were always treated at par with respondents No. 5 to 9 and educational qualification had never been adopted as the criteria for promotion, which will be established from the fact that they were promoted as Accounts Assistants/Cash Assistants together vide Office Order dated 23.08.2005 being Annexure-2 to the writ petition.