STATE BANK OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against writ court order dated 1.10.2002 dismissing appellant's writ petition CWP No.4815/2000 which sought quashing of order dated 7.12.1999 passed by first respondent rejecting appellant's request for reference of the industrial dispute.

(2.) Second respondent conducted a test for promotion to the post of Record Keeper- cum-Cashier for vacancies that had arisen upto 1.8.1993. Out of 211 candidates who qualified the test, 184 were promoted from 1.8.1993. Waiting list of 27 candidates was also prepared for promotion against future vacancies which was valid for one year and was to expire on 3.12.1994.

(3.) Notwithstanding the fact that this waiting list was valid for one year, 8 more candidates figuring in this list were promoted strictly in order of merit against the identified vacancies for 1994-95 under the agreement with the State Bank of India Association leaving out 18 candidates of this list and cancelling the list.