HEERA SINGH Vs. CHAIRMAN, PITHORAGARH KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) HEARD Sri C.D. Bahuguna counsel for the petitioner and Sri D.S. Patni and Ms. Seema Sirohi counsel for the respondents.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 25.7.2001 passed by respondent no. 1.

(3.) BRIEFLY stated, the petitioner was initially appointed on the post of clerk/cashier in the Pithoragarh Kshetriya Gramin Bank, Pithoragarh in the year 1986, and after completion of one year probation period, he was confirmed on the said post in the year 1987. According to the petitioner, his name in the final seniority list of clerk/cashier dated 31.03.1992 stands at serial no. 2 (vide Annexure -2 to the writ petition) and the next promotional post of the post of clerk -cum -cashier, a Group -B post, is Junior Management Grade -1 post (Scale -I -officer), which is a 'Group -A post. The rules of promotion from Group -B post to Group -A post are contained in the Regional Rural Banks (Appointment and promotion of officers and other employees) Rules, 1998. (hereinafter referred to as the Promotion Rules of 1998). The said Rules have been framed Under Section 29 read with section 17 of the Regional Rural Banks Act, 1976, a Central Act.