RAJ VARDHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Shri Bhoopendra Nath Singh and Shri S.K. Singh for the Appellants. Shri Jayont Banerji appears for the Respondents.

(2.) Shri Raj Vardhan (Special Appeal No. 721 of 2007) and Shri Lal Singh (Special Appeal No. 722 of 2007), are aggrieved by judgment of learned Single Judge dated 17.4.2007, by which the Writ Petition No. 22450 of 2002 and Writ Petition No. 22529 of 2002, filed by them were dismissed and Writ Petition No. 6334 of 2003 Rajesh Kumar Agrawal v. Union of India and Ors. was allowed and a writ of mandamus was issued to the Respondent-bank namely 'Aligarh Gramin Bank', which has been re-named as 'Shreyas Grameen Bank, Aligarh' to pass an order of the promotion of Shri Rajesh Kumar Agrawal in Writ Petition No. 6334 of 2003 on the post of Officer Scale-I, within four weeks.

(3.) Learned Single Judge found that the Respondent-bank had followed the procedure of selection as per the rules. The guidelines dated 28.2.2001, were not in derogation of the Regional Rural Banks (Appointment and Promotion of the Officers and Other Employees) Rules, 1998 framed under Section 29, read with Section 17 of the Regional Rural Banks Act, 1976.