P K BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal revolves around the issue of appointment of a Deputy Governor in the Reserve Bank of India. The appellant and the respondent No.3 were working as Executive Directors with the Reserve Bank of India. The appellant is senior to respondent No.3, though both are designated as Executive Director, as he was appointed a month earlier than the respondent No.3. The grievance of the appellant is that the respondent No.3 has been appointed as a Deputy Governor from the position of Executive Director, although he was senior to respondent No.3 but his case was ignored and he was not considered for promotion.

(2.) The appellant being aggrieved filed a writ petition. The said writ petition was heard by the learned Single Judge but the same was dismissed holding that the contentions raised by the appellant are baseless and have no merit. It was also held that the post of Deputy Governor in the Reserve Bank of India is not a promotional post.

(3.) Being aggrieved by the aforesaid order passed by the learned Single Judge, the present appeal was filed. One of the reliefs that was sought for in the writ petition was that the order of promotion made in the case of respondent No.3 should be set aside and quashed and that appropriate guidelines should be issued laying down the criteria for promotion and stipulating norms for considering the cases of eligible candidates for promotion to the post of Deputy Governor.