- (1.) THE appeal is summarily disposed of. It is preferred against the interim order passed by an Hon'ble Single Judge on the 6th September, 2005.
(2.) THE writ petitioner who is a respondent before us filed a writ petition seeking promotion in the Bank. Although affidavits were complete, instead disposing of the writ petition merely the impugned interim order was passed. The order is extremely wide. It stops all further promotions in the Bank to the post of Assistant Manager. We are informed that there are some 18 posts of Assistant Manager in the Bank. The writ petitioner is only one individual.
(3.) FURTHERMORE, the Bank has made positive assertions that on the basis of an annual allotment of marks for determining eligibility, the last 10 years aggregate brings the writ petitioner only to the figure 17, whereas 18 is the cut off number. According to the Bank, the writ petitioner is simply ineligible for promotion.;