CHAIRMAN, RUSHIKULYA GRAMYA BANK Vs. BISAWAMBER PATRO

JUDGEMENT

(1.) Leave granted in all the special leave petitions.

(2.) All the appeals are at the instance of a Regional Rural Bank, namely, Rushikulya Gramya Bank, and the matter relates to promotion from one scale to another. Out of the eight appeals, six relate to promotion from Junior Management Scale-I to Middle Management Scale-II and in the remaining two appeals (arising from SLP (Civil) No.17974 of 2008 and SLP(civil) No.18898 of 2008), the matter relates to promotion from Clerk to Junior Management Scale-I.

(3.) The short question that arises in these appeals is whether it is open to the management of the Bank to lay down a benchmark, besides the criteria fixed by the rules for grant of promotion on seniority-cum-merit basis.