SAURABH LAVANIA,J. - (1.) Case called out. No one appears on behalf of the petitioner. The matter is very old and it relates to the year 1989 and accordingly, in the absence of the counsel for the petitioner, we have considered it proper to take up the matter and decide the issue involved.
(2.) From the perusal of the records, it appears that the petitioner approached this Hon'ble Court with respect to orders dated 31.08.1989 and 09.11.1989. Vide order dated 31.08.1989, the petitioner was promoted to the post under Scale-II in the pay scale 1825-100-2925 and he was placed under jurisdiction of Zonal Manager, Lucknow Zone. Date of reporting of new place of posting mentioned in the order of promotion is 11.09.1989. In the said order it has been specifically stated that if the petitioner fail to report by 18.09.1989 then the promotion will stand annulled. The relief sought in the writ petition, related with the order dated 31.08.1989, are to the effect that the place of posting mentioned in the order dated 31.08.1989 be quashed and the opposite parties be directed to post the petitioner in Audit Department of the Bank. Vide order dated 09.11.1989 the petitioner was debarred from promotion to the next grade for three years and the same is under challenge on the main ground to the effect that the Clause 13.1, which is mentioned in the order impugned, is not applicable in the facts of the case.
(3.) From the record, it is also evident that the petitioner moved an application for amendment on 06.02.2006 but it appears that the same was not allowed and as such, no useful purpose would be served in considering the contents of the application for amendment.;