ABDUL JABBAR Vs. RAM BIHARI PANDY & ORS

JUDGEMENT

(1.) Learned counsel for the appellants submits that he does not want to press I.A. No.108566/2017. The I.A. is, accordingly, dismissed as not pressed.

(2.) The appellants are before this Court, aggrieved by the promotions effected in the year 1981 based on the trade test conducted by the respondent/Institution. The Trade Test was conducted for the purpose of promotion based on the principle of Merit-cum-Seniority. Accordingly, the promotions had been always made based on the merit list prepared on the basis of test performance.

(3.) It is stated in the counter affidavit that though in 1986 the principle was sought to be changed to Seniority-cum-Merit, later the principle of Meritcum-Seniority was restored.