B NARAYANASAMY Vs. MANAGEMENT OF INDIAN BANK

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner seeking to quash an order of the second respondent, dated 6.8.99, and for a direction, to be issued by this Court, to the respondents to conduct a re-examination for the petitioner, for promotion from the sub staff cadre to the clerical cadre.

(3.) IN the counter affidavit filed on behalf of the respondents 1 and 2, it has been stated that in terms of the promotion policy statement, dated 7.10.93 and 18.2.99, the respondent Bank had issued a Circular, dated 25.3.99, inviting applications for the written examination from the eligible candidates for promotion from the post of sub-staff cadre to the clerical cadre. The petitioner, who is working as a sub staff at the Thiruvarur Branch of the respondent Bank, had applied for the promotion test and he was issued a Hall-ticket bearing No.25170007, for the test held on 9.5.99, at St.Patrick Higher Secondary School, Pondicherry. All the candidates were advised to be present in the venue of the examination half an hour in advance, so that they could locate the concerned examination hall where the examination was being conducted and to occupy their respective seats allotted to them after due verification of the Display Boards, and after making the necessary enquiries. The petitioner has further stated that on the same day, another examination was conducted at the same venue for the promotion of the staff of the respondent bank from the clerical cadre to the officers' cadre.