- (1.) The petitioner, who was working as Accountant at New Bank of India, Sector 37D, Chandigarh has filed this writ petition for quashing adverse remarks recorded in his confidential report in the year 1989-90. He would also pray for direction to the respondents to reconsider his case for promotion after expunging this annual confidential report and the adverse remarks contained therein and for grant of all consequential benefits in this regard.
(2.) Initially, the New Bank of India and the Regional Manager of New Bank of India alongwith Executive Director were impleaded as respondents in this writ petition. Since this New bank of India was taken over by Punjab National bank, the same Bank was substituted as respondent No. 1 and General manager of Punjab National Bank, Sector 17-B Chandigarh was impleaded as respondent No. 2.
(3.) The petitioner being a Commerce graduate is qualified Chartered Accountant. The petitioner joined the New Bank of India in 1978. Somewhere in 1989-90, the petitioner was not keeping good health and had accordingly asked for medical leave. As per the petitioner, the leave was duly sanctioned but this fact is seriously disputed by the respondents. The petitioner would aver that he had never worked even for one week during the period 1989-90 but despite this the assessment was made in his annual confidential report for this period, where he was awarded 'E' rating. 3A. The service of the employees of New Bank of India was governed by the New Bank of India Officers Service Regulations, 1982. Reference to which is made in the writ petition. The promotion policy followed by the said Bank is also referred to in the writ petition. No detailed reference to the same need to be made as the writ is being disposed of on short ground of violation of the part of policy.;