- (1.) BY means of this writ petition under Article 226 of the Constitution of India petitioner Sri H.K. Sharma has challenged Order No. HO:PER:503:2009 dated 13.02.1990 passed by respondent no.2 (Annexure no.1 to the writ petition) and has prayed to issue a writ, order or direction in the nature of certiorari to quash the said order dated 13.2.2009 and to allow due promotion to petitioner from 1987 till 2000. Further prayer to issue a writ, order or direction to give notional benefits of promotion to petitioner from the date when his juniors had been promoted and to pay 18% interest on arrears of notional benefits has also been made.
(2.) WE have heard the petitioner Sri H.K. Sharma in person and Sri A.K. Srivastava, learned counsel for respondents.
(3.) THE petitioner contended that in pursuance of judgement and order dated 9th September 2008 (Annexure no.2 of the writ petition) passed by Division Bench of this Court in Writ Petition No. 1967 (S/B) of 1991, Writ Petition No. 374 (S/B) of 1991 and Writ Petition No. 10740 (S/B) of 1989 petitioner presented appeal for promotion from 1987 till date of retirement in 2000 but his appeal was rejected vide impugned order dated 16.9.2008 (Annexure No.1 of the writ petition). The petitioner contended that the criteria for promotion is performance, suitability and further potential apart from seniority and keeping in view the said criteria for promotion following marks were allotted against each discipline: A.O. to A.M. A.M. to Dy. Manager Dy. Manager to Manager a) Seniority 42 30 30 b) Insurance Qualification 8 - - c) C.R. Form i) Traits in C.R. 15 20 15 ii) Performance 15 25 25 iii) Growth Potential 20 25 25 d) Interview - - 15;