PUNJAB NATIONAL BANK Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) In the present Special Civil Application so many prayers are made, however, the main relief is to struck down the eligibility clause of Promotion Policy for Officers 1991 at Annexure A 2 years rural service as pre-condition as according to the petitioner it is not found workable and practicable.

(2.) Shri Chetan Pandya, learned advocate appearing for the respondent Bank has submitted that the very Promotion Policy laying down the eligibility vide Circular No.1271 dated 21st March, 1991 was subject to consideration by the Hon'ble Supreme Court and in case of Chairman & Managing Director, Punjab National Bank and Others V/s. Rajendra Nath Chawla reported in (1996) 7 SCC P.282, the Hon'ble Supreme Court has upheld the said policy. In the said judgment in paragraphs 14 and 15 the Hon'ble Supreme Court has observed as under :-

(3.) In view of the decision of the Hon'ble Supreme Court, the present Special Civil Application is required to be dismissed and is accordingly dismissed. Rule is discharged. No costs.