SURENDRA SINGH PARMAR Vs. ALAKNANDA GRAMIN BANK

JUDGEMENT

(1.) BY means of above three writ petitions, the petitioners who are Scale I officers, have challenged the selection process for promotions to Scale II in the Alaknanda Gramin Bank Ltd., Pauri Garhwal, for its various branches in Uttaranchal.

(2.) WE heard learned Counsel for the parties at length.

(3.) PETITIONERS , challenging the impugned selection process, have relied on Jagathlgowda, C. N. v. Chairman, Cauuery Gramina Bank : AIR1996SC2733 , in which the Apex Court has held that guidelines issued by National Bank for Agricultural and Rural Development (NABARD) for promotions, were applicable to the promotion in the Regional Rural Banks. However, said case law does not help the petitioners in the present case, for the reason that in the case of Cauuery Gramina Bank, the promotions were held prior to enforcement of the Regional Rural Banks (Appointments and Promotion of Officers and other Employees), Rules 1998. In our opinion, after the 1998 Rules came into force, the guidelines inconsistent to the rules issued earlier by NABARD, lost it's significance.