P K BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the Consent of Counsel for the parties, the writ petition is taken up for final disposal.

(2.) The petitioner and respondent No. 3 were both working as Executive Directors with the Reserve Bank of India (in short the 'RBI'), under the provisions of Section 8(1)(a) of the Reserve Bank of India Act, 1934. The petitioner claims that he was senior to respondent No. 3, having been appointed a month earlier than her. He is challenging the appointment of respondent No. 3 as Deputy Governor and his non-selection for the post.

(3.) The provisions regarding Deputy Governor appear in Section 8(1)(a) and Section 8(4) of the RBI Act, which are as under: