IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH 

214 

            CWP-12435-2016 (O&M) 

Date of decision: 04.08.2025  

Yog Raj Garg                ...Petitioner  

VERSUS 

State Bank of Patiala and others                                   ...Respondents           

CORAM :  HON'BLE MR. JUSTICE  VINOD S. BHARDWAJ 

Present :-  Mr. Raman Sharma, Advocate for the petitioner(s).  

    Mr. Vikas Chatrath, Advocate for respondent(s) No.1 and 2. 

             *****     

VINOD S. BHARDWAJ, J. (Oral)   

1.    Aggrieved  by  the  non-consideration  of  his  candidature  for 

promotion to the post of Senior Management Grade Scale-V (SMGS-V), the 

petitioner has approached this Court.

2. The  grievance,  succinctly,  is  that  the  petitioner, who  was 

serving as Chief Manager with the respondent-Bank, asserts that under the 

applicable  statutory  rules,  the  respondents  are  mandated  to  call  for 

promotion  eligible  candidates  equivalent  to  three  times  the  number  of 

available posts. It is contended that for the promotion exercise conducted for 

the year 2016-17, even though 33 posts were filled up by way of promotion, 

the respondents called only 80 candidates for consideration, instead of 99, 

thereby excluding the petitioner. He avers that being eligible he was entitled 

to be considered for promotion and by restricting the zone of consideration, 

he has been unlawfully deprived of his statutory right. 

2 

214      CWP-12435-2016 (O&M) 

3. It is contended that even though the respondents’ averment in 

their written statement is that only 26 vacancies existed and against which 

80  candidates  were called  for interview,  being  more  than  three  times  the 

number  of  posts  but  on  account  of  bracketed  candidates,  the  respondents 

acknowledge  elsewhere  in  the  written  statement  that  33  officers  were 

eventually promoted to the post of SMGS-V. The petitioner submits that, 

since  the  exact  number  of  vacancies  was  not  specified  at  the  time  of 

convening the Departmental Promotion Committee (DPC), the claim by the 

respondents that the promotion process was initiated only to fill 26 posts is 

contradicted by the subsequent promotion orders issued by the respondents. 

Further, it is submitted, that although the petitioner has since superannuated, 

this  fact  does  not  by  itself  adversely  affect  his  statutory  right  to  be 

considered for promotion, as the convening of a Departmental Promotion 

Committee,  post-superannuation,  is  permissible  in  such  circumstances.  In 

support  of  the  said  argument,  reliance  is  placed  on  the  judgment  of  the 

Madhya  Pradesh  High  Court  (Jabalpur  Bench)  in  ‘Ravinder  Kumar 

Rajnegi v. The State of Madhya Pradesh and others’, Writ Petition No. 

13018 of 2010, decided on 17.08.2023 (Law Finder Doc Id #2510039). The 

relevant extract of thereof reads thus:- 

“10.     I  am  unable  to  persuade  myself  with  the  line  of 

stand  taken  by  the  State  for  the  simple  reason  that  if 

respondents  are  talking  about punishments  inflicted  on  the 

petitioner, they must satisfy that the said orders of 'Ninda' are 

indeed  statutory punishments  under the  Regulations.  Learned 

3 

214      CWP-12435-2016 (O&M) 

Govt.  Advocate  could  not  point  out  any  provision  from  the 

regulation which includes 'Ninda' or 'censure' as a punishment. 

It is trite that only a punishment prescribed in the rule can be 

treated to be a 'punishment' under the law. In (2012) 5 SCC 242 

(

Vijay Singh v. State of U.P.) it was held that- 

"20.   Unfortunately,  a  too  trivial  matter  had  been 

dragged  disproportionately  which  has  caused  so  much 

problem to the appellant. There is nothing on record to 

show as to  whether the  alleged delinquency  would fall 

within  the  ambit  of  misconduct  for  which  disciplinary 

proceedings  could  be  initiated.  It  is  settled  legal 

proposition that (sic it cannot be left to) the vagaries of 

the  employer  to  say  ex  post  facto  that  some  acts  of 

omission or commission nowhere found to be enumerated 

in  the  relevant  rules  is  nonetheless  a  misconduct. 

[See Glaxo  Laboratories  (I)  Ltd.  v.  Presiding 

Officer [(1984)  1  SCC  1  :  1984  SCC  (L&S)  42  : AIR 

1984 SC 505] and A.L. Kalra v. Project and Equipment 

Corpn.  of  India  Ltd. [(1984)  3  SCC  316  :  1984  SCC 

(L&S) 497 : AIR 1984 SC 1361] ] 

21.  Undoubtedly, in a civilised society governed by the 

Rule  of  Law,  the  punishment  not  prescribed  under  the 

statutory rules cannot be imposed. Principle enshrined in 

criminal jurisprudence to this effect is prescribed in the 

4 

214      CWP-12435-2016 (O&M) 

legal maxim nulla poena sine lege which means that a 

person should not be made to suffer penalty except for a 

clear breach of existing law." 

The  necessary  corollary  of  the  ratio  of  this  judgment  is  that 

only such punishments can deprive the petitioner from right of 

consideration which are statutorily prescribed. 

11.     In  this  view  of  the  matter,  there  was  no  valid 

reason to deprive the petitioner from the right of consideration 

for  promotion.  Right  of  consideration  is  not  only  a  statutory 

right it is a fundamental right under the Constitution flowing 

from the Articles 14 and 16 of the Constitution (See : (2022) 12 

SCC  579  Ajay  Kumar  Shukla  and  Ors.  Vs.  Arvind  Rai  and 

Ors.). The said right of petitioner is taken away for a reason 

which cannot sustain judicial scrutiny. 

12.     Resultantly,  the  respondents  are  directed  to 

consider and permit the petitioner to participate in the selection 

process and if he is selected promote him from appropriate date 

as  if  petitioner  had  participated  in  the  examination  held  on 

28.08.2010. In the event petitioner is promoted, he shall get all 

the  consequential  benefits  except  the  arrears  of  pay  for  the 

intervening period on the promotional post.” 

(emphasis supplied) 

4. A further corroboration of the aforesaid claim is sought from 

5 

214      CWP-12435-2016 (O&M) 

the  judgment  of  the Himachal  Pradesh  High  Court  in  the  matter  of 

‘Bichittar Singh Vs. State of Himachal Pradesh and others’ in CWP(T) 

No.12586  of  2008,  decided  on  29.04.2011.    The  relevant  extract  thereof 

reads thus:- 

“6.     It  is  by  now  fairly  settled  that  the  right  for 

consideration  for  promotion  is  a  fundamental  right.  The 

incumbent  is  legally  entitled  to  assert  such  right even  in  an 

eventuality of his retiring from service in the meanwhile. To this 

effect  is  the  law  laid  down  by  a  Division  Bench  of Hon'ble 

Punjab and Haryana High Court in Chaman Lal Lakhanpal v. 

Union  Public  Service  Commission  and  others,  1999  (1)  SLR 

670, vide paras 7, 9, 10 and 11, which read as under- 

7.   The right to equality of opportunity in matters of 

promotion  is  guaranteed  under  Article  16  of  the 

Constitution.  This  cannot  be  stifled  by  an  arbitrary 

failure  to  perform  the  duty  imposed  by  statutory 

regulations. By merely choosing to avoid the meeting, a 

citizen cannot be denied the right to be considered. 

9.   We  are  unable  to  accept  this  contention.  The 

respondent cannot be permitted to take advantage of its 

own  wrong.  It  is  the  Commission's  own  case  that  the 

committee  could  not  meeting  during  the  year  1994-95, 

1995-96 and 1996-97 on account of the interim order of 

stay granted by the Tribunal in S.P. Gupta's case. 'After 

6 

214      CWP-12435-2016 (O&M) 

the  stay  was  vacated  on  December  3,  1996,  the 

Commission  took  no  steps  for  the  meeting  of  the 

committee immediately. If it had performed its duty and 

nominated  a  member  for  the  committee  as  constituted 

under  the  regulations,  the  petitioner's  rights  as 

guaranteed to him under the rules would not have been 

violated. By merely failing to nominate a member and not 

allowing the committee to meet, the Commission can't be 

permitted to defeat the rights of the petitioner. 

10.   It  was  then  urged  that  the  petitioner  has  since 

retired from service. Even this cannot be a ground for 

refusing to consider his claim. The right to be considered 

had accrued in the year 1994-95. The respondents had 

failed  to  consider  his  claim.  They  had  not  discharged 

their duty as enjoined upon them by law. The wrong done 

to the petitioner can only be remedied by one method viz. 

directing  the  respondents  to  do  the  needful  on  the 

hypothesis that he was in service at the relevant time. If 

the petitioner is found suitable for inclusion in the select 

list  and  if  his  turn  for  appointment  comes  against an 

available post in the promotion quota, he will be deemed 

to  have  been  promoted  with  effect  from  the  due  date. 

Consequential reliefs shall ensure in accordance with the 

rules. 

7 

214      CWP-12435-2016 (O&M) 

11.   In  view  of  the  above,  we  allow  the  writ  petition. 

The order of the Tribunal is set aside. It is directed that 

the petitioner's claim shall be considered with effect from 

the  due  date  for  each  of  the  years.  The  right  shall  be 

considered  in  respect  of  the  vacancies  which  have 

occurred year-wise viz. 1994-95, 1995-96 and so on. The 

needful shall be done within three months from the date 

of  receipt  of  copy  of  this  order.  The  petitioner  is  also 

entitled  to  his  costs  which  are  assessed  at  Rs.  5000/-, 

Ordered accordingly." 

7.     In view of the above, the petition is allowed with a 

direction  to  respondents  No.  1  and  2/competent  authority  to 

consider the case of the petitioner for promotion to the post of 

Chief Pharmacist, if otherwise eligible, from the post became 

available  in  the  first  instance  before  retirement  of  the 

petitioner, by holding a review DPC within three months from 

the  date  of  production  of  copy  of  this  judgment  by the 

petitioner. Needless to say that consequential benefits, if any, 

would ensue the outcome of the proceedings of the DPC.” 

(emphasis supplied) 

5. Counsel for the respondent(s) on the other hand contends that 

the  petitioner  has  already  superannuated  and  that  the  persons,  who  were 

promoted in the concluded process, had already assumed charges and have 

served for nearly 9 years and that a concluded promotion process be not 

8 

214      CWP-12435-2016 (O&M) 

interfered with.  He places reliance on the Constitution Bench’s judgment in 

the matter of ‘Sivanandan C.T. and others Vs. High Court of Kerala and 

others’ reported as 2023 INSC 709, paragraph No. No.55(vi) thereof reads 

thus:- 

“55.  The following are our conclusions in view of the above 

discussions: 

(i) The  principles  of  good  administration  require  that the 

decisions of public authorities must withstand the test of 

consistency,  transparency,  and  predictability  to  avoid 

being termed as arbitrary and violative of Article 14: 

(ii)   An individual who claims a benefit or entitlement based 

on the doctrine of substantive legitimate expectation has 

to  establish  the  following:  (1)  the  legitimacy  of  the 

expectation,  and  that  (ii)  the  denial  of  the  legitimate 

expectation led to a violation of Article 14: 

(iii)   A  public  authority  must  objectively  demonstrate  by 

placing  relevant  material  before  the  court  that  its 

decision was in the public interest to frustrate a claim of 

legitimate expectation: 

(iv)   The  decision  of  the  High  Court  of  Kerala  to  apply  a 

minimum cut-off to the viva voce examination is contrary 

to Rule 2(c)(iii) of the 1961 Rules. 

(v)   The High Court's decision to apply the minimum cut-off 

marks  for  the  viva  voce  frustrates  the  substantive 

9 

214      CWP-12435-2016 (O&M) 

legitimate expectation of the petitioners. The decision is 

arbitrary and violative of Article 14. 

(vi)  In terms of relief, we hold that it would be contrary to 

the  public  interest  to  direct  the  induction  of  the 

petitioners  into  the  Higher  Judicial  Service  after the 

lapse of more than six years. Candidates who have been 

selected nearly six years ago cannot be unseated. They 

were  all  qualified  and  have  been  serving  the  district 

judiciary  of  the  state.  Unseating  them  at  this  stage 

would  be  contrary  to  public  interest.  To  induct  the 

petitioners  would  be  to  bring  in  new  candidates  in 

preference to those who are holding judicial office for a 

length of time. To deprive the state and its citizens of 

the  benefit  of  these  experienced  judicial  officers at  a 

senior position would not be in public interest.” 

(emphasis supplied) 

6. Reliance  is  also  placed  on  the  judgment  of  the  Hon’ble 

Supreme Court  in the matter of ‘Govt. of West Bengal & Ors. Vs. Dr. Amal 

Satpathi & Ors.’ reported as 2024 INSC 906, paragraphs No.20, 22 and 23 

reads thus:- 

“20.    In  the  instant  case,  it  is  evident  that  while 

respondent No. 1 was recommended for promotion before his 

retirement,  he  could  not  assume  the  duties  of  the  Chief 

Scientific  Officer.  Rule  54(1)(a)  of  the  West  Bengal  Service 

10 

214      CWP-12435-2016 (O&M) 

Rules,  clearly  stipulates  that  an  employee  must  assume  the 

responsibilities of a higher post to draw the corresponding pay, 

thus, preventing posthumous or retrospective promotions in the 

absence of an enabling provision. 

21.     While we recognize respondent No.1’s right to be 

considered for promotion, which is a fundamental right under 

Articles 14 and 16(1) of the Constitution of India, he does not 

hold  an  absolute  right  to  the  promotion  itself.  The  legal 

precedents  discussed  above  establish  that  promotion  only 

becomes  effective  upon  the  assumption  of  duties  on the 

promotional  post  and  not  on  the  date  of  occurrence of  the 

vacancy  or  the  date  of  recommendation.  Considering that 

respondent  No.  1  superannuated  before  his  promotion  was 

effectuated, he is not entitled to retrospective financial benefits 

associated to the promotional post of Chief Scientific Officer, 

as he did not serve in that capacity. 

22.     As a result of the above discussion, the judgment 

dated 1st February, 2023 passed by the High Court of Calcutta 

and the judgment dated 26th June, 2019 passed by the Tribunal 

are unsustainable in the eyes of law and are hereby reversed 

and set aside.  

23.     The appeal is allowed accordingly. No order as to 

costs.  

24.     Pending application(s), if any, shall stand disposed 

of.” 

11 

214      CWP-12435-2016 (O&M) 

7. He submits that on 19.05.2016 the names of 80 candidates were 

short listed whereas the writ petition has been filed on 08.06.2016 while the 

promotions had been effected on 31.05.2016.    

8. I  have  heard  the  learned  counsel  appearing  on  behalf  of  the 

respective parties and have gone through the documents appended with the 

instant petition with their able assistance. 

9. Except for the submissions, the respondent bank has failed to 

place  on  record  any  document  to  substantiate  the  assertion  that  the 

promotion  process  was  confined  to  only  26  posts.    Moreover,  despite  a 

specific query as to how and under when circumstances 33 posts got filled 

up, counsel could not offer any satisfactory explanation.  The presumption 

that  would  thus  flow  is  that  the  promotional  process  was  to  be  actually 

undertaken  for  33  posts  only.    A  manipulation  in  the  vacancies  to  keep 

people away from consideration cannot find favour in a Court of law.  The 

defence  of  the  respondents  as  regards  the  available  posts  being  26  thus 

deserves to be rejected. 

10. The  respondents  having  promoted  33  officers  to  the post  of 

SMGS-V for the year 2016-17, as per the applicable rules, officials three 

times  the  total  number  of  vacancies  were  required  to  be  called  for 

consideration prior to the issuance of final promotion orders. Furthermore, it 

is also  admitted  that  the  respondents  shortlisted only  80 officials  and  the 

name of the petitioner was not included therein, which would be there if 

correct number of people were called for the process.

11.

In the above undisputed factual matrix, it stands conclusively 

12 

214      CWP-12435-2016 (O&M) 

established that the respondent-Bank had to actually initiate the promotion 

process for 33 posts of SMGS-V and the petitioner would have fallen within 

the  zone  of  consideration.  The  justification  offered,  that  the  additional 

appointments were made by including a bracketed candidate and six persons 

on deputation, cannot be accepted as a valid or legally sound explanation. 

Notwithstanding  that  an  individual  may  be  on  deputation  from  another 

department, they would not be deemed as promoted against the available 

vacancies.  There is thus a failure on the part of the respondents to fully 

disclose the facts concerning the actual number of vacancies available for 

consideration  in  the  year  2016-17.  The  promotion  of  33  candidates, 

therefore,  lends  support  to  the  petitioner’s  contention  that  33  posts  were 

indeed available for promotion during the relevant period.

12. The respondents have further attempted to justify their actions 

by stating that the petitioner was considered for promotion in the year 2015-

16 but failed to attain the requisite benchmark for elevation. However, the 

said explanation carries no weight in relation to the vacant posts available 

for  the  next  financial  year.    There  is  nothing  on  record  to  indicate  or 

establish  that  a  candidate  who  has  been  considered for  promotion  in  an 

earlier year(s) and has not succeeded in the select list would be barred from 

consideration in the following years for vacancies arising in the same cadre. 

The petitioner’s right to be considered for the available posts in the cadre for 

the year 2016-17 stands unimpeached. 

13. Now, adverting to the reliance placed by the respondents on the 

judgment of the Constitutional Bench in the matter of Sivanandan C.T. and 

13 

214      CWP-12435-2016 (O&M) 

others  (supra),  it  is  observed  that  paragraph  55(vi)  of  the  said  judgment 

merely lays down a rule of caution against interfering with selections that 

have subsisted over a considerable period of time. However, the principles 

enunciated therein are inapplicable to the facts of the present case, as the 

said  decision  pertained  to  direct  recruitment,  where  no  statutory  right  to 

appointment  to  a  post  exists.  In  contrast,  the  present  matter  concerns 

appointment by way of promotion, wherein a legitimate right is vested in the 

candidate to be considered for further promotion. Thus, the reliance placed 

on  Sivanandan  C.T.  is  misplaced  and  does  not  advance  the  respondents’ 

case. 

14. The reliance placed by the learned counsel on the judgment of 

the Hon’ble Supreme Court in Government of West Bengal & Ors. (supra) is 

misconceived. The facts of that case disclose that the respondent-employee 

therein  had  been  recommended  for  promotion  but,  due  to  administrative 

exigencies,  was  not  actually  promoted  to  the  post  and  subsequently 

superannuated. The financial relief claimed by the petitioner in that case was 

denied on the ground that he had not served in the promotional post and, 

therefore, was not entitled to the benefits thereof. The facts of the present 

case are clearly distinguishable. The position in law needs no reiteration that 

mere recommendation for promotion does not vest any obligation upon the 

appointing  authority  to  effect  such  promotion.  The appointing  authority 

retains  the  discretion  to  accept  or  reject  the  recommendations  of  the 

recommending authority. 

15. The  right  to  claim  promotion  and  the  attendant  financial 

14 

214      CWP-12435-2016 (O&M) 

benefits accrue only when the recommendations of the selection committee 

are  accepted  and  acted  upon,  and  similarly  placed  candidates  have  been 

actually promoted. Under such circumstances, the right of a person who has 

been actually overlooked or denied such benefit becomes crystallized. In the 

present case, the respondents initiated the promotion process for the year 

2016-17.    The  recommendations  made  by  the  Departmental  Promotional 

Committee were accepted and promotions of 33 candidates were effected. In 

such  a  scenario,  the  respondents,  by  their  own  act and  conduct,  have 

deprived the petitioner of his statutory right of consideration for which they 

cannot  be  permitted  to  take  benefit  and  contend  that dehors  an  illegality 

committed by them, yet it must be validated by a Court of law by efflux of 

time.

16.

The  facts  of  the  present  case  do  not  disclose  any  inordinate 

delay on the part of the petitioner in approaching this Court. The names of 

the shortlisted candidates were finalized only on 19.05.2016 and the results 

were  declared  on  31.05.2016.  The  contention  of  the respondents  that  the 

petitioner  approached  this  Court  belatedly  on  18.06.2016  i.e.,  after  the 

selection  process  had  concluded  and  promotions  had been  effected  for 

seeking dismissal of the writ petition, is untenable. Even as per the case of 

the  respondents,  the  promotion  process  was  initiated  only  against  26 

vacancies. In such circumstances, the short-listing of 80 candidates as on 

19.05.2016 did not confer any actionable right on the petitioner since only 

these  80  candidates  fell  within  the  threefold  zone of  consideration.  The 

grievance relating to denial of the right to be considered arose only after the 

15 

214      CWP-12435-2016 (O&M) 

results  were  declared  on  31.05.2016  and  when  the  respondents  made 

promotion of 33 candidates.

17.

Accordingly  the  petitioner’s  approach  to  this  Court,  after 

declaration of the results, cannot be deemed delayed, as there was no reason 

for him to anticipate that the respondents would exceed the number of posts 

originally intended to be filled by promotion. It appears that the respondents, 

by withholding the actual number of vacancies to be filled by promotion, 

deprived candidates of a fair opportunity of consideration and leaving them 

uncertain about their position. The judgments of the Madhya Pradesh High 

Court  (Jabalpur  Bench)  in Ravinder  Kumar  Rajnegi  and  the Himachal 

Pradesh High Court in Bichittar Singh (supra) are apposite and applicable 

to the facts of the present case. The petitioner is therefore held entitled to be 

considered  for  promotion  notwithstanding  his  superannuation  during  the 

pendency of this writ petition.

18. The legal position requires no reiteration that an order of the 

Court should not prejudice the rights of any party. It is also not an absolute 

principle that after superannuation, a person is precluded from asserting or 

enforcing a right that had accrued in his favor at the time of approaching the 

Court. The respondents’ plea for dismissal of the instant writ petition on the 

ground of the petitioner’s superannuation is accordingly rejected. However, 

at this stage, the Court is persuaded to accept the respondents’ submission 

that the result finally published on 31.05.2016 should not be disturbed as the 

persons promoted have assumed charge and served against the post and 15 

officers  out of  the  total  33  have  superannuated  in the  meantime,  and  the 

16 

214      CWP-12435-2016 (O&M) 

remaining 18 officers likely to retire in the near future. 

19. In view of the foregoing, the instant writ petition is allowed. 

The respondent-Bank is directed to consider the case of the petitioner for 

promotion to the post of SMGS-V for the year 2016-17 deeming him to be 

in service and evaluating his performance, as per the criteria applied to other 

candidates in the same promotion process. 

20. In  the  event  of  the  petitioner  found  eligible  and  entitled  for 

promotion,  having  higher  merit  than  the  persons  recommended  by  the 

respondents in the said promotion process, the petitioner shall be given all 

notional  benefits  of  promotion  w.e.f.  the  date  when  such  benefits  were 

extended  to  the  respondents  who  were  appointed  vide  order  dated 

31.05.2016  and  upto  the  date  of  his  superannuation.  The  respondents  are 

hereby directed to convene a Departmental Promotional Committee within a 

period of two months from the receipt of a certified copy of this order. The 

notional  benefits  would  be  calculated  within  a  period  of  two  months 

thereafter.    The  admissible  financial  benefits,  including  pensionary  and 

Death-cum-Retirement  Gratuity  (DCRG)  benefits,  shall  be  revised  and 

released in favour of  the petitioner  within  the subsequent period of three 

months, along with interest @6% per annum from the date of institution of 

the present writ petition until the actual disbursement. 

21. Allowed in above terms. 

              (VINOD S. BHARDWAJ) 

04.08.2025                     JUDGE 

Mangal Singh 

Whether speaking/reasoned   :   Yes/No   

Whether reportable     :   Yes/No