REGENT COMPUTRONICS PVT. LTD.

RAVI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SADHAN KUMAR BOSE V.. ANIRUDHA MUKHERJEE [REFERRED TO]
WARIS RASHID KIDWAI V. UNION OF INDIA [REFERRED TO]
RADHASHYAM PANIGRAHI V. REGISTRAR (ADMN.),ORISSA HIGH COURT [REFERRED TO]
DR. (MAJOR) MEETA SAHAI V. STATE OF BIHAR [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
R S DASS MRS K GOYAL PRITAM SINGH AJIT SINGH NAGPAL VS. UNION OF INDIA [REFERRED TO]
J AND K PUBLIC SERVICE COMMISSION VS. NARINDER MOHAN [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF RAJASTHAN VS. FATEH CHAND SONI [REFERRED TO]
K KUPPUSAMY VS. STATE OF TAMIL NADU [REFERRED TO]
NEW BANK OF INDIA EMPLOYEES UNION VS. UNION OF INDIA [REFERRED TO]
RAJ KUMAR VS. SHAKTI RAJ [REFERRED TO]
A B KRISHNA VS. STATE OF KARNATAKA [REFERRED TO]
A K DOSHI VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. ANJUM M H GHASWALA [REFERRED TO]
N C DHOUNDIAL VS. UNION OF INDIA [REFERRED TO]
NAUTAM PRAKASH DGSVC VADTAL VS. K K THAKKAR [REFERRED TO]
K P SUDHAKARAN VS. STATE OF KERALA [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
SHANTI SPORTS CLUB VS. UNION OF INDIA [REFERRED TO]
GEOMIN MINERALS & MARKETING (P) LTD VS. STATE OF ORISSA [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
SUNIL ALAG VS. UNION OF INDIA AND ORS. [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
BRAJENDRA SINGH YAMBEM VS. UNION OF INDIA AND ANR. [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
EMBASSY PROPERTY DEVELOPMENTS PVT. LTD. VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:-

(2.) The petitioner in the instant petition joined National Company Limited ("NICL", for short) in 1984 on Insurance the post of Assistant Administrative Officer and from 2018, is holding the post of General Manager at the said public sector insurance company. According to the petitioner, as General Manager of NICL, he is eligible for appointment to the promotional post of General Manager and Director in Public Sector General Insurance Companies ("PSICs", for short).

(3.) The petition has been filed assailing the selections to the posts of General Manager and Director of PSICs made by respondent No. 2, Banks Board Bureau ("BBB", for short), inter alia, on the ground that it is not a body competent to make the impugned selections. According to petitioner, BBB is a banking body established under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 ("Act of 1980", hereinafter), a special statute governing nationalised public sector banks listed in Schedule I thereof. The Nationalised Banks (Management and Miscellaneous Provisions) Scheme, 1980 (Scheme of 1980) was formulated by the Central Government in exercise of its powers under section 9 of the Act of 1980, and was amended by the Nationalised Banks (Management and Miscellaneous Provisions) Amendment Scheme, 2016 ("Scheme of 2016", hereinafter) with the approval of the Parliament to constitute the BBB for overseeing appointments on the Board of Directors of Public Sector Banks pursuant to the Report and Recommendations of Reserve Bank of Indias ("RBI", for short) P.J. Nayak Committee to Review Governance of Boards of Banks in India.

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RAVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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