RAJENDRA KUMAR SRIVASTAVA Vs. SAMYUKT KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of certiorari for quashing the impugned order dated December 20, 1996 Annexure-14 to the writ petition passed by the Chairman, Samyukt Kshetriya Gramin Bank, Azamgarh and for quashing the entire proceeding undertaken by the respondent Bank for grant of promotion from among the officers Scale-I to officers Scale-II and for a mandamus directing the respondents to make fresh promotion to the post of officers Scale-II strictly in accordance with law.

(2.) We have heard the learned counsel for the parties and have perused the affidavits.

(3.) The respondent Bank was established as a Regional Rural Bank under the provisions of the Regional Rural Banks Act, 1976. The Bank has been sponsored by the Union Bank of India and its management is vested in the Board of Directors comprising of Directors nominated by the Central Government, State Government and the Sponsoring Bank. Under the Act, power is conferred on the Central Government to issue directions as also to frame rules. Regulation-making power has been conferred on the Board of Directors of the Regional Rural Bank to be exercised in consultation with the Reserve Bank of India and with previous sanction of the Central Government.