- (1.) THE appeal is directed against the judgment and order passed by learned Single Judge of this Court whereby and whereunder the said learned single Judge by judgment and order dated 18. 1. 2007 allowed the writ petition.
(2.) IN the aforesaid judgment and order under appeal, learned Single judge passed the following direction : - "for these reasons, I allow this writ petition ordering that the petitioners and the added respondents shall be given promotion to MMG Scale-ll with retrospective effect from the date their respective juniors were promoted to that scale. They, however, shall be given actual financial benefits from this day. Their pay in the scale shall be notionally fixed from the date of promotion. For all other benefits including continuity of service they shall be treated as promoted to the scale with effect from the date their respective juniors were promoted, and all consequential benefits for promotion to next grades shall be given to them in accordance with the relevant rules. With respect to the promotions given to the third to twenty first respondents, the bank will be at liberty to take appropriate steps, as it deems fit. Directions given hereby shall be complied with by the bank and its authorities within a fortnight from the date of communication of this order. There shall be no order for costs in the case. "
(3.) LEARNED Advocate for the appellant Bank while assailing judgment and order under appeal submitted that the learned Single Judge did not take into consideration the various defects in the writ petition even though the same were pointed out during the course of hearing.;