LAWS(KAR)-2024-6-129

J.K.SURESH Vs. CHIKMAGALUR-KODAGU GRAMEENA BANK

Decided On June 18, 2024
J.K.Suresh Appellant
V/S
Chikmagalur-Kodagu Grameena Bank Respondents

JUDGEMENT

(1.) The captioned petition is filed assailing the order dtd. 11/5/2012 passed by the respondent-Bank thereby rejecting petitioner's representation to consider him for promotion.

(2.) The facts leading to the case are as under:

(3.) Petitioner referring to these judgments, would point out that respondent-Bank's rules clearly contemplates that eligible candidates possessing minimum necessary merit in the feeder post are to be promoted strictly in accordance with seniority from among those who possess minimum necessary merit. Therefore, the petitioner's contention is that where promotion is on the basis of seniority alone, merit will not play any part at all. The petitioner therefore contends that minimum merit necessary for the post should necessarily be assessed either by subjecting the candidates to written examination or an interview or by assessment of their work performance during the previous years. On principle of seniority-cum-merit, petitioner contends that he could not have been denied promotion by any stretch of imagination. Petitioner claims that promotion has to be necessarily met strictly in terms of seniority.