SANJEEV PRAKASH SHARMA, J. - (1.) Heard petitioner present in person and the Counsel for the Bank.
(2.) The petitioner by way of this writ petition challenges the order dated 04.06.2015 passed by the Bank whereby, after having acquitted in the criminal case which was pending against him on 16.06.2014, he has been granted promotion in MMG Scale-II to JMG Scale-1 for the year 1999-2000. The benefit of promotion has been given notionally from 1.9.2000. The petitioner's grievance is with regard to not granting arrears for the intervening period from 1.9.2000 till the date of acquittal i.e. 16.06.2014 and of not granting any consequential promotion.
(3.) Petitioner present in person submits that once he had been acquitted, he was entitled for monetary benefits upon sealed cover having been opened and also for consideration for further promotion. It is also stated by him that he retired on 30.08.2014 and he has not been given any benefits by the respondents prior to acquittal by the competent Court in the criminal case. It is stated that the criminal case was registered frivolously and he is not in any manner involved with the allegations. The competent Court has not found him guilty of the charges.;