F H JAKKAPPANAVAR Vs. CANARA BANK BANGALORE

JUDGEMENT

(1.) Under the Banking Companies (Acquisition and Transfer of Undertakings) Act of 1970 (Central Act No. 5 of 19L70) the Canara Bank Limited with its registered office at Mangalore, Dakshina Kannada, was nationalised with effect from 19-7-1969 and is. a wholly owned undertaking of the Central Government. From that day onwards, its banking business is carried in its numerous branches throughout India under the name and style of "Canara Bank" as a body corporate, which is the respondent before me.

(2.) A large percentage of posts of Routine Officers Cadre Grade IV of the Bank viz.,.80% are filled by promotion from those that are working in the cadres of Clerks, Sub Assistants and Stenographers, on holding an examination for that purposes at regular intervals at various centres of the Country, to which only persons with a certain period of service and qualification are permitted to appear. An interview is then held for those that have secured the qualifying marks and then selections are made to the said cadre EXISTING 6 years of service 5 years of service with P-I of CAIIB 4 years of service with both parts of CAIIB Apart from the above, the Bank in conformity with the directions of the Central Government, has decided that the members of S. Cs. and S. Ts. would be declared to have passed the examination; if they secure 35% marks as against 40170' marks in the written examination to others.

(3.) Evidently taking advantage of the relaxations extended by the Bank to the members of S. Cs. and S. Ts., the petitioner, a member of scheduled caste, appeared for the examination held by the Bank on 6-4-1980 along with numerous other persons in various centres.