SAMBUDDHA CHAKRABARTI,J - (1.) BY this writ petition the petitioner has inter alia prayed for a writ in the nature of Mandamus commanding the respondents to disburse the dues to the petitioner in respect of the promotions withheld by the bank, to consider the representations made by the petitioner and issue appropriate orders.
(2.) THE case of the petitioner was that in the year 1976 he was appointed as an employee of Allahabad Bank and he discharged his duties satisfactorily. During the course of his service he appeared in several examinations conducted by the bank authorities for promotion but he was not given any promotion taking into consideration his performance in the examination. The petitioner retired from service as the Assistant Manager of a certain branch of the bank on December 31, 2006 and his terminal benefits were released. The petitioner is aggrieved by the fact that the respondents did not disburse the terminal dues taking into consideration his promotions which were withheld by the respondents authorities and the petitioner has been deprived of the benefits of such promotion.
(3.) THE petitioner made several representations while he was in service and also after his retirement to disburse the dues payable to him after taking into consideration the promotions which fell due to him. The concerned authorities did not pay any heed to them. Thus, according to the petitioner, he has been deprived of his right and, therefore, by the writ petition he has prayed for the reliefs referred to earlier.;